Jharkhand High Court
Amrit Yadav & Ors vs State Of Jharkhand on 14 November, 2011
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No.6942 of 2011
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Amrit Yadav
Robin Singh
Golu Yadav @ Punit Yadav
Jitendra Baitha
Nandeo Prajapati .... Petitioners
-Versus-
The State of Jharkhand ...... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
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For the Petitioners : Mr.A.K.Kashyap, Sr. Advocate.
Ms.Lina Shakti, Advocate.
For the State : Mr.T.N.Verma, A.P.P.
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3/ 14.11.2011Heard learned counsel for the petitioners and the learned counsel for the State.
The petitioners have been made accused in Chattarpur P.S case no.10 of 2011 corresponding to G.R No.125 of 2011 for the offence under Section 395 of the Indian Penal Code.
The case relates to the road dacoity.
Learned counsel for the petitioners submits that the petitioners have been falsely implicated in this case. There is no recovery from the possession of the petitioners and the petitioners were not put on T.I.Parade. It has also submitted that though some witnesses have taken the name of these petitioners but they have only stated that subsequently, they learnt that the petitioners were also involved in the occurrence. Learned counsel for the petitioners has accordingly prayed for bail.
From the case diary also, it appears that the witnesses who have named these petitioners, only stated that they learnt subsequently that the petitioners were also involved in the occurrence.
In the facts of this case, I am inclined to release the petitioners on bail. Accordingly, the petitioners Amrit Yadav, Robin Singh, Golu Yadav @ Punit Yadav, Jitendra Baitha and Nandeo Prajapati are directed to be released on bail, on furnishing bail bonds of Rs. 10,000/-(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Palamau at Daltonganj, in Chattarpur P.S case no.10 of 2011 corresponding to G.R No.125 of 2011.
(H.C.Mishra, J.) B.S/