Jharkhand High Court
Prabhat Jee Alias Nanhu Mochi vs The State Of Jharkhand on 1 March, 2016
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1223 of 2016
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Prabhat Jee
@ Nanhu Mochi ... Petitioner
-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 Petitioner : : M/s. Abhay Kr. Chaturvedy
For the State : : M/s. Vinay Kumar Tiwary, A.P.P.
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2/ 01.03.2016. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with Barwadih P.S. Case No.91 of 2011, corresponding to G.R. No.676 of 2011, S.T. No. 82 of 2014, for the offence under Sections 147, 148, 149, 353, 307, 302, 379, 427, 120-B of the Indian Penal Code, Section 27 of the Arms Act, Sections 3, 4, 5 of the Explosive Substance Act and Section 17 of the Criminal Law Amendment Act.
The petitioner is named in the F.I.R. from which it appears that a police vehicle was blown up in which several police personnel were killed and several were injured.
It is submitted by learned counsel for the petitioner that the other co-accused who had faced the trial have been acquitted after trial.
The judgement of the Trial Court has been brought on record. In the facts of this case, I am inclined to release the petitioner on bail. Accordingly, the petitioner, Prabhat Jee @ Nanhu Mochi, is directed to be released on bail, on furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-II, Latehar, in connection with, Barwadih P.S. Case No.91 of 2011, corresponding to G.R. No.676 of 2011, S.T. No. 82 of 2014.
(H.C.Mishra, J.) D.S.