Jharkhand High Court
Rajesh Saw vs State Of Jharkhand .... .... Opp. ... on 13 September, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4767 of 2018
Rajesh Saw .... .... Petitioner(s).
Versus
State of Jharkhand .... .... Opp. Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. Nagmani Tiwari, Advocate For the State : A.P.P. .........
06/13.09.2018 Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing an offence punishable under Sections 366 of the IPC.
This is a case of kidnapping and murder. Dead body was recovered on the confessional statement of this petitioner. This fact has also been mentioned in the order by which Sonu Jayswal @ Sonu Jaiswal @ Sonu Jaisawal was granted bail by this Court.
Since dead body was recovered from the confessional statement of this petitioner, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the prayer for bail of the petitioner in connection with Patratu (Bhurkunda) P.S. Case No. 18 of 2018, corresponding to G.R. No. 77 of 2018, pending in the court of learned Judicial Magistrate, 1 st Class, Ramgarh stands rejected.
(ANANDA SEN, J) anjali/ C.P 3