Jharkhand High Court
Rajneesh Choudhary @ Govind @ Rajnish ... vs State Of Jharkhand & Anr. .... .... Opp. ... on 9 October, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 5689 of 2018
Rajneesh Choudhary @ Govind @ Rajnish Choudhary .... Petitioner(s).
Versus
State of Jharkhand & Anr. .... .... Opp. Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. Binod Kumar, Advocate For the State : A.P.P. .........
06/09.10.2018 Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing an offence punishable under Sections 364(A) of the IPC This is a case of kidnapping. Victims have identified this petitioner as a kidnapper during the TIP, which would be evident from paragraph no. 263 of the case diary. The case of this petitioner stands on different footing than that of co-accused, who has been granted bail by this Court.
In view of the aforesaid facts, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the prayer for bail of the petitioner in connection with Nagri P.S. Case No. 93 of 2017, corresponding to G.R. No. 4790 of 2017, (S.T. No. 74 of 2018), pending in the court of learned AJC-VII, Ranchi stands rejected.
Since petitioner is in custody for one year, trial court is directed to conclude the trail at the earliest.
(ANANDA SEN, J) anjali/ C.P 3