Jharkhand High Court
Guddu @ Samad Ali vs The State Of Jharkhand ... Opposite ... on 13 April, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2914 of 2018
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Guddu @ Samad Ali ... Petitioner
-versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner : Mr. Jitesh Kumar, Advocate
For the State : A.P.P.
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2/ 13.04.2018 Heard learned counsel for the parties.
Learned A.P.P. appearing for the State opposes the prayer for bail of the petitioner.
Petitioner is accused for allegedly committing the offence punishable under Sections 115, 120B of the Indian Penal Code, Sections 25(1-b)a, 26, 35 of the Arms Act, Sections 3, 4 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act, in connection with Mandu (Kuju O.P.) Police Station Case No.281 of 2017 G.R. No.1274 of 2017, corresponding to Session Trial No.55 of 2018, pending in the Court of learned Additional District Judge III, Ramgarh.
It is alleged that from the possession of this petitioner, one loaded pistol was seized.
Learned counsel for the petitioner submits that the petitioner has remained in custody since 23.11.2017 and one of the similarly situated co-accused, namely, Md. Ariz Alam @ Twinkal @ Ariz Alam has already been granted bail by this Court in B.A. No.1552 of 2018.
In view of the aforesaid facts, petitioner, namely, Guddu @ Samad Ali, is directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional District Judge III, Ramgarh in connection with Mandu (Kuju O.P.) Police Station Case No.281 of 2017 (G.R. No.1274 of 2017) corresponding to Session Trial No.55 of 2018.
(Ananda Sen, J.) Kumar/Cp-03