Jharkhand High Court
Jaiki Paradhi @ Jaidi Paradhi vs The State Of Jharkhand. ...Opposite ... on 8 June, 2021
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3874 of 2021
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Jaiki Paradhi @ Jaidi Paradhi. ....Petitioner Versus The State of Jharkhand. ...Opposite Party
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Coram: HON'BLE MR JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. R.C.P. Sah, Advocate For the State : Mr. Manoj Kumar Mishra, A.P.P.
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02/8-6-2021 Heard the parties.
So far as defect no. 4 is concerned, learned counsel for the petitioner undertakes to remove the same once the situation normalizes. As regards the rest defects are concerned, the same are ignored.
The petitioner is an accused in connection with Kharsawan P.S. Case No. 105 of 2020.
It has been alleged that on an information, the petitioner, who was coming in a suspicious condition, was apprehended. From his possession, a mobile and naxal literatures were recovered. The petitioner had subsequently disclosed that he used to supply cartridges and explosives to a naxal organization.
The petitioner appears to be in custody since 26.12.2020. Regard being had to the period of custody undergone by the petitioner, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only), with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Seraikella in connection with Kharsawan P.S. Case No. 105 of 2020.
(Rongon Mukhopadhyay, J) Rakesh/-