Jharkhand High Court
Kallu Thakur And Anr vs The State Of Jharkhand on 10 March, 2017
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1048 of 2017
1. Kalu Thakur
2. Jay Thakur .... Petitioners
Versus
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioners : Mr. Arun Kumar, Advocate
For the State : Mr. S. K. Deo, APP
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Order No. 03 Dated 10th March, 2017
Heard learned counsel appearing for the petitioners and learned APP appearing for the State.
Petitioners are accused in connection with Chirkunda P.S. Case No. 283 of 2016 (G.R. No. 4408 of 2016) registered for the offences punishable u/s 304B/34 of the Indian Penal Code.
It has been submitted by learned counsel for the petitioners that the petitioner No. 1 is the cousin brother of the husband of the deceased and the petitioner No. 2 is the Nandosi of the deceased. It has also been submitted that the police after investigation has submitted charge-sheet in the instant case u/s 306 I.P.C. and that the petitioners are living separately and therefore they could not have been implicated in the present case. It has also been submitted that the petitioners are in custody since 03.11.2016.
Learned counsel for the State has opposed the prayer for bail of the petitioners.
In view of the fact that the petitioners are distantly related with the deceased and there being no specific allegation against them, the petitioners, named above, are directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Dhanbad, in connection with Chirkunda P.S. Case No. 283 of 2016 (G.R. No. 4408 of 2016).
(RONGON MUKHOPADHYAY, J.) MK