Jharkhand High Court
Girdhari Mahto vs The State Of Jharkhand ... Opposite ... on 6 March, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1513 of 2018
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Girdhari Mahto ... Petitioner
-versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner : Mr. Tarun Kumar No.1, Advocate For the State : A.P.P.
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2/ 06.03.2018 Heard learned counsel for the parties.
Learned A.P.P. appearing for the State opposes the prayer for bail of the petitioner.
Petitioner is an accused for allegedly committing the offence punishable under Sections 147, 148, 149, 120B of the Indian Penal Code, Section 25(1-b)(a), 26, 35 of the Arms Act, Sections 3, 4 of the Explosive Substance Act, Section 17 of the Criminal Law Amendment Act and Section 13 of the Unlawful Assembly Prevention Act.
Petitioner was apprehended from the house of his son-in-law while he was sleeping and from a box in the house some naxalite literature was recovered.
Learned counsel for the petitioner submits that the petitioner is in custody since 22.07.2017.
Keeping in view the nature of allegation and the period of custody of the petitioner, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner, namely, Girdhari Mahto, is directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned District & Additional Session Judge-II, Giridih in connection with Khukhra Police Station Case No.13 of 2017 (G.R. No.2171 of 2017) corresponding to Session Trial No.335 of 2017.
( Ananda Sen, J.) Kumar/Cp-03