Jharkhand High Court
Afdal Mian @ Abdal vs State Of Jharkhand on 8 August, 2012
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4312 of 2012
Afdal Mian @ Abdal .........Petitioner
Vs.
The State of Jharkhand ........Opposite party
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
For the Petitioner: Mr. A.K. Chaturvedi
For the State: Mr. P.K. Jaiswal , APP
4/08.08.2012: Bail application filed by petitioner Afdal Mian @ Abdal is moved by Sri. A.K. Chaturvedi and opposed by Sri. P.K. Jaiswal , learned Additional P.P. Petitioner arraigned under sections 3,4 and 5 of Explosive Substance Act and section 17 of the Criminal Law Amendment Act. No explosive substance recovered from his possession. It appears that other co-accused, namely, Suresh Singh @ Birbal, Md. Sabir @ Sabir Khan, Deepak Prasad @ Tuntun have been acquitted and the case of petitioner stands on similar footing. It further appears that petitioner is in custody from 06.03.2012.
Considering the aforesaid facts and circumstance, I allow this application and direct the court below to enlarge the petitioner, above named, on bail on furnishing bail bond of Rs. 10,000/(Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Latehar in connection with Latehar P.S. Case No. 39 of 2008 ( G.R. No. 181 of 2008).
( Prashant Kumar,J.) Sharda/-