Jharkhand High Court
Dharmendra Singh S/O Ramjivan Singh vs The State Of Jharkhand .... ... Opposite ... on 6 August, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6150 of 2024
Dharmendra Singh s/o Ramjivan Singh, r/o village-Koriatikar, PO-Saraiyahat,
PS-Saraiyahat, Dist-Dumka, Jharkhand ...... Petitioner
Versus
The State of Jharkhand .... ... Opposite Party
CORAM: HON'BLE THE ACTING CHIEF JUSTICE
For the Petitioner : Mr. Abhinesh Kumar, Advocate
For the State : Mrs. Lily Sahay, APP
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Order No.04/Dated: 6th August 2024 The petitioner is seeking bail in connection with Deoghar Town PS Case No.261 of 2024 for the offence lodged under sections 386, 387, 34 of the Indian Penal Code read with sections 25(1-B)(a), 25(6), 26, 31, 35 of the Arms Act.
2. It is alleged that on search by the police two live cartridges were recovered from the possession of the petitioner to which he has not produced any valid documents.
3. Mr. Abinesh Kumar, the learned counsel appearing for the petitioner submits that the present petitioner is innocent and having committed no offence as he has been falsely implicated in the present case. It is further submitted that nothing has been recovered from the possession of the present petitioner and he is in custody since 26th April 2024.
4. The learned Additional PP has opposed the prayer for grant of bail.
5. Considering the above facts as well as the period of custody which is more than three months, I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Deoghar in connection with Deoghar Town PS Case No.261 of 2024.
(Sujit Narayan Prasad, A.C.J.) sudhir