Jharkhand High Court
Rajesh Kumar Alias Rajesh Rai vs The State Of Jharkhand on 7 February, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No.625 of 2017
Rajesh Kumar @ Rajesh Rai ...... Petitioner
Versus
The State of Jharkhand ...........Opposite Party
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
For the Petitioner :Mr. Anurag Kashyap, Advocate
For the State :A.P.P.
..........
03/Dated: 07/02/2017 The petitioner is apprehending his arrest in connection with Dhanwar P.S. Case No. 321 of 2013, corresponding to G.R. No. 2763 of 2013 for the offence registered under sections 147, 148, 149, 341, 324, 325, 307, 379, 504, 506, 323 of the Indian Penal Code.
Learned counsel for the petitioner has submitted that the date of birth of the petitioner is 12.08.1996 as per the matriculation certificate issued by the Jharkhand Academic Council and as such on the alleged date of occurrence I.e 08.08.13 the petitioner was a minor and asush his case comes under the Juvenile Act and this fact has also been taken note of by the learned court below.
Learned A.P.P opposed the prayer for anticipatory bail In the facts and circumstances of the case, the above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender the Court below shall enlarge the above named petitioner 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 the court of Sri. S.K. Maharaj, learned Judicial Magistrate, Ist Class, Giridih, in connection with Dhanwar P.S. Case No. 321 of 2013, corresponding to G.R. No. 2763 of 2013, subject to the conditions as laid down under Section 438(2) of the Cr.P.C .
Satyarthi/ (Anant Bijay Singh, J.)