Jharkhand High Court
Tilkeshwar Gope vs The State Of Jharkhand ... ... Opposite ... on 2 April, 2024
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10769 of 2023
Tilkeshwar Gope ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For the Petitioner : Mr. K. S. Nanda, Advocate For the State : Mr. Sudhir Kr. Mahto, A.P.P.
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04/02.04.2024 Heard the parties.
The petitioner has been made accused in connection with Spt. S.T. No.09 of 2022 arising out of Kamdara P.S. Case No.40 of 2014 (Spt. II G.R. Case No.1180 of 2014), for the offence registered under Sections 147/148/149/302/379/427 of the Indian Penal Code and Section 27 of the Arms Act and Section 17 of the C.L.A. Act, pending in the court of learned Sessions Judge, Gumla.
The occurrence has taken place due to dispute between the informant side and the accused persons over cutting of trees. It is alleged that as many as seven persons were shot dead by the accused persons.
It was submitted that several co-accused persons have been granted bail by various co-ordinate Bench of this Court.
Learned A.P.P. has submitted that the petitioner remained absconding for about eight years and he is in custody since 18.03.2023.
This appears to be a case of genocide. The petitioner is named in the F.I.R. as many as seven persons have been murdered by the accused persons.
Considering the aforesaid fact; I am not inclined to release the petitioner, on bail. Accordingly, his prayer for bail stands rejected.
Learned trial court shall expedite the trial.
(Ambuj Nath, J.) Jay/-