Jharkhand High Court
Munna Kumar Mahto And Anr vs The State Of Jharkhand on 12 August, 2014
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4540 of 2014
1. Anand Rajwar
2. Kundan Rajwar
3. Naresh Rajwar ... ... Petitioners
Versus
The State of Jharkhand .. Opposite Party
with
B.A. No. 4546 of 2014
1. Munna Kumar Mahto
2. Budhan Ganjhu ... ... Petitioners
Versus
The State of Jharkhand .. Opposite Party
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner: Mr. Nawal Kishore Pandey, Adv.
For the Opp. Party: Mr. Sudhendra Prasad, A.P.P.
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3/12.08.2014Both the bail applications are heard together as they arose from same F.I.R.
Bail applications filed by petitioners namely, Anand Rajwar, Kundan Rajwar and Naresh Rajwar (in B.A. No.4540 of 2014) and Munna Kumar Mahto and Budhan Ganjhu(in B.A. No.4546 of 2014) is moved by Sri Nawal Kishore Pandey, learned counsel for the petitioners and opposed by Sri Sudhendra Prasad, learned Additional P.P. for the State.
From perusal of criminal antecedent report at Flag-R of the case diary, I find that none of the petitioners has criminal history. Thus, the offence under Section 413 of I.P.C. is not made out. So far other offences i.e., under Sections 414/34 of I.P.C. and Section 33 of Indian Forest Act are concerned, the same are triable by a Court of Magistrate. Petitioners are in custody from 15.5.2014.
Considering the aforesaid facts and circumstance, I allow these applications and direct the court below to enlarge the petitioners, above named, on bail on their furnishing bail bond of Rs.10,000/-(Ten thousand)each with two sureties of like amount each to the satisfaction of learned S.D.J.M., Bermo at Tenughat in connection with Mahuatand P.S. Case No.28 of 2014, corresponding to G.R. No.545 of 2014.
(Prashant Kumar, J.) Sudhir