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Jharkhand High Court

Ram Sundar Ram Alias Alok Ram Alias Alok ... vs The State Of Jharkhand on 3 January, 2018

Author: Ananda Sen

Bench: Ananda Sen

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           B.A. No. 8070 of 2017
                                    ----
Ram Sundar Ram @ Alok Ram @ Alok Jee ...            Petitioner
                                 -versus-
The State of Jharkhand                   ...       Opposite Party
                                    ----

               CORAM : HON'BLE MR. JUSTICE ANANDA SEN
                                    ----
            For the Petitioner :   Mr. Surendra Prasad Sinha, Advocate
            For the State      :   A.P.P.
                                    ----
5 / 03.01.2018

Heard learned counsel for the parties.

Petitioner is accused for allegedly committing the offences punishable under Sections 147, 148, 149, 302, 307, 323, 427, 120B of the Indian Penal Code, Section 27 of the Arms Act, Sections 3, 4 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act.

Learned counsel for the petitioner submits that the petitioner is not named in the FIR. It is submitted by the learned counsel that similarly situated co-accused persons had faced trial and they have already been acquitted. He submits that chargesheet against the petitioner was submitted only on 09.06.2017. He also submits that the petitioner was never declared an absconder.

Keeping in view the aforesaid facts and after taking into consideration the report sent by the Trial Court that only charge has been framed, I am inclined to grant bail to the petitioner. Accordingly, the petitioner, namely, Ram Sundar Ram @ Alok Ram @ Alok Jee, 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 Session Judge VII, Palamau at Daltonganj in connection with Chhaterpur Police Station Case No.11 of 2005 (G.R. No.119 of 2005) corresponding to Session Trial No.383-A of 2014, subject to the condition that the petitioner will appear before the Trial Court on each and every date, and in the event the petitioner fails to appear before the Trial Court on any single date, bail bonds furnished by the petitioner shall stand cancelled and the Trial Court will take all steps for causing arrest of the petitioner.

( Ananda Sen, J.) Kumar/Cp-03