Jharkhand High Court
Sunny Devel Alias Sunny Devel Ram vs The State Ofj Harkhand on 31 July, 2017
Author: R. Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 942 of 2017
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Sunny Devel @ Sunny Devel Ram, S/o Sri Surendra Ram,
R/o Village- Sakarpura, P.O. + P.S.- Bansdih, District-
Balia (U.P.) ... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Ms. Talat Parween, Advocate
For the State : Mr. Tapas Roy, A.P.P.
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03/31.07.2017Heard Ms. Talat Parween, learned counsel for the petitioner and Mr. Tapas Roy, learned A.P.P. for the State.
This application is directed against the order dated 29.05.2017 passed by the learned Sessions Judge, Gumla in B.P. No. 192 of 2017, whereby and whereunder the petitioner has been granted bail on a condition that he shall deposit an amount of Rs. 1,00,000/- under the Victim Compensation Act by way of Demand Draft in the name of the informant.
It appears that the petitioner is the driver of the offending vehicle which dashed against the scooty in which the informant and his wife were traveling and subsequently while trying to flee away the wife of the informant came under the truck and resultantly she died. On consideration of the aforesaid fact the learned Sessions Judge, Gumla had granted bail to the petitioner on a condition that he shall deposit an amount of Rs. 1,00,000/- under the Victim Compensation Act in the name of the informant. There being no illegality in the impugned order dated 29.05.2017, I am not inclined to relax the condition by which the petitioner has been granted bail.
Accordingly, this application fails and the same is, hereby, dismissed.
(R. Mukhopadhyay, J) Alok/-