Jharkhand High Court
Bhairon Yadav vs The State Of Jharkhand on 5 October, 2016
IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 6164 of 2016 Bhairon Yadav ...... Petitioner Versus The State of Jharkhand ...... Opposite Party CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA For the Petitioner : Mr. Ranjan Kumar Singh, Advocate For the State : A.P.P. 05/ 05.10.2016 Heard learned counsel appearing for the petitioner and learned A.P.P., appearing for the State.
Petitioner is accused for the offence registered under Sections 307, 323 and 504/34 of the Indian Penal Code and Section 3/4 of Explosive Substance Act.
Learned counsel has submitted that though the allegation is that this petitioner had hurled bomb but it would be evident that the injury was sustained on the leg which was simple in nature and it falsifies the fact that injury was caused by explosion of bomb.
Learned A.P.P. has opposed the prayer for bail and submitted that though the injury was simple in nature but foreign particles were found in the wound.
Heard. Regard being had to the facts and circumstances of the case, the petitioner is directed to be released on bail on his furnishing bail bond of Rs.10,000/ with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Godda in connection with Godda (M) P.S. Case No.789 of 2015 corresponding to G.R. No.2118 of 2015.
(Amitav K. Gupta, J.) NKC