Jharkhand High Court
Md. Sarfaraz vs The State Of Jharkhand ..... Opp. Party on 16 May, 2019
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4271 of 2019
Md. Sarfaraz ..... Petitioner(s)
Versus
The State of Jharkhand ..... Opp. Party
-----
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
-----
For the Petitioner(s) : Mr.Sanjay Kumar , Advocate
For the State : A.P.P
-----
2/Dated: 16/05/2019
Bail application filed on behalf of Md. Sarfaraz is moved by Mr.Sanjay Kumar, learned counsel for the petitioner and opposed by Mr. Rajnish Bhardhan, learned Additional P.P. for the State.
The petitioner is accused in connection with Chandil (Kapali) P.S. Case No.195 of 2018, corresponding to G.R. No.3 of 2019, registered under Sections 399/400 of I.P.C and Section 25(1-b),a,26 and 35 of the Arms Act, pending in the Court of learned SDJM Seraikella.
It is submitted that this is a case under sections 25(1-b),a,26 and 35 of the Arms Act, but nothing has been recovered from the possession of the petitioner. It is further submitted that on similar allegation, co-accused namely Md. Swakat @ Swakat @ Md. Shaukat has been granted bail by a Bench of this Court vide order dated 22.4.2019 in B.A. No. 2981 of 2019. It is further submitted that the petitioner is in custody since 6.11.2018.
On the other hand learned A.P.P opposed the bail. Having heard the submissions, I have gone through the records of the case. It appears from the FIR that nothing has been recovered from the possession of the petitioner and the case of the petitioner is similar to the case of the co-accused Md. Swakat @ Swakat @ Md. Shaukat, who has been granted bail by the aforesaid order. Considering the aforesaid facts and circumstances and period of custody, I allow this bail application and I direct the court below to release the petitioner on bail on furnishing his bail bonds of Rs. 10,000/- (Rupees ten thousand) with two sureties of like amount each to the satisfaction of learned SDJM Seraikella, in connection with Chandil (Kapali) P.S. Case No.195 of 2018, corresponding to G.R. No.3 of 2019.
(Prashant Kumar, J.) SD/Rajnish