Jharkhand High Court
Ranjeet Kotwar vs The State Of Jharkhand on 11 August, 2017
Author: H. C. Mishra
Bench: H. C. Mishra, Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (DB) No. 1028 of 2016
Ranjeet Kotwar ... ... Appellant
Versus
The State of Jharkhand ..... ... Respondent
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
HON'BLE MR. JUSTICE ANANDA SEN
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For the Appellant : Mr. Harballav Chandra Prasad, Adv.
For the State : Mrs. Vandana Bharti, A.P.P.
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I.A. No. 8151 of 2016
8/11.08.2017Heard learned counsel appearing for the appellant and, learned counsel for the State, on the interlocutory application filed by the appellant for granting bail, during the pendency of this appeal.
The appellant has been convicted and sentenced for the offence under Sections 4 / 5 of the Explosive Substance Act, on the allegation that two live crude bombs were recovered from the possession of the appellant.
In the facts of this case, we are inclined to release the appellant on bail. Accordingly, the appellant, named above, is directed to be released on bail, during the pendency of the appeal, on furnishing bail bond of Rs. 10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge, Simdega, in connection with S.T. No. 74 of 1996.
This interlocutory application stands allowed.
( H. C. Mishra, J.) (Ananda Sen, J.) Mukund/-cp.03