Ravi Sharma Alias Arjun Alias Mahesh ... vs The State Of Jharkhand on 14 March, 2013

[Cites 13, Cited by 1]

Jharkhand High Court

Ravi Sharma Alias Arjun Alias Mahesh ... vs The State Of Jharkhand on 14 March, 2013

Bench: Jaya Roy

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                         B.A. No. 1748 of 2013
                                                      
               Ravi Sharma @ Arjun @ Mahesh @ Ashok
                                                              ....  .... ....       Petitioner
                                            Versus
               The State of Jharkhand                         ....  .... ....     Opp. Party
                                                       
               CORAM : HON'BLE MRS. JUSTICE JAYA ROY
                                                        
               For the Petitioner                     : Mr. Jitendra Shankar Singh, Advocate
               For the State                          : A.P.P.
                                                               
02/14.03.2013

Heard counsel appearing for the petitioner and counsel appearing for the State.

Petitioner is an accused in this case registered under Sections 420/467/468/471/120B of the Indian Penal Code, Sections 25(1b)a,26,35 of the Arms Act, Sections 10, 13, 18 & 20 of the Unlawful Activities (Prevention) Act and Section 17 of the Criminal Law Amendment Act.

Counsel appearing for the petitioner has submitted that the petitioner has filed criminal writ before this Court i.e. W.P.(Cr.) No. 91 of 2012 and I.A. No. 640 of 2012. In the instant writ petition filed by the petitioner, Sections 10, 13, 18 & 20 of the Unlawful Activities (Prevention) Act has been quashed by the another Bench of this Court vide order dated 26.06.2012, but the Court has directed to proceed on rest of the offences against the petitioner. It is further submitted that at present he is accused for the offence under Sections 420/467/468/471/120B of the Indian Penal Code, Sections 25(1b)a,26,35 of the Arms Act and Section 17 of the Criminal Law Amendment Act. It is also contended that the petitioner is in custody since 13 th October, 2009 i.e. more than three years and five months. Counsel for the petitioner has annexed the order of the criminal writ in this application as Annexure2.

Counsel appearing for the State has opposed but not disputed the aforesaid contentions made by the counsel appearing for the petitioner.

Considering the submissions made by both the parties and considering the period of custody of the petitioner, the petitioner, above named, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/ (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of Chief Judicial Magistrate, Hazaribagh in connection with Ichak P.S. Case No. 164 of 2009 corresponding to G.R. No. 4296 of 2009 with the conditions that one of the bailors will be the resident of the State of Jharkhand having immovable property within the jurisdiction of the State of Jharkhand.

(Jaya Roy, J.) Anit

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Jharkhand High Court