Jharkhand High Court
Surender Paswan vs The State Of Jharkhand on 18 August, 2015
Author: R. Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 5632 of 2015
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Surendra Paswan, S/o Ramji Pawan, R/o Ragidih, P.O. and P.S. -
Haider Nagar, Distt. - Palamau ... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Vishal Kr. Singh, Advocate
For the Opp. Party : Mr. Sanjay Kr. Pandey - 2, A.P.P.
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03/18.08.2015Heard Mr. Vishal Kr. Singh, learned counsel for the petitioner and Mr. Sanjay Kr. Pandey - 2, learned A.P.P. for the State.
Petitioner has been made accused in connection with Badmu P.S. Case No. 46 of 2014 corresponding to G. R. No. 4414 of 2014 (S. T. No. 705 of 2014) registered for the offences punishable under Sections 364(A) of the Indian Penal Code.
It has been submitted by the learned counsel for the petitioner that the First Information Report has been instituted against unknown persons and the name of the petitioner has surfaced on the confessional statement of the co-accused persons. It has also been submitted that the petitioner is in custody since 14.08.2014.
Learned A.P.P., on the other hand, has opposed the prayer for bail and has referred to Paragraphs 118, 121 and 122 of the case diary which reveals that the separate teams were constituted to recover the kidnapped Bhim Munda and subsequent thereto Bhim Munda was recovered and five persons along with this petitioner were also arrested on the spot.
Regard being had to the fact that there is direct allegation against the petitioner for taking part in the commission of the offence, I am not inclined to grant bail to the petitioner. Accordingly, the prayer for bail of the petitioner is rejected.
(R. Mukhopadhyay, J.) Umesh/-