Jharkhand High Court
Elliyas Ansari vs The State Of Jharkhand ... Opposite ... on 3 January, 2019
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 9552 of 2018
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1. Elliyas Ansari
2. Sukhari Ansari @ Majbulla Ansari ... Petitioners
-versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioners : Mr. Surendra Prasad Sinha, Advocate
For the State : A.P.P.
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4/ 03.01.2019 Heard learned counsel for the parties.
Learned A.P.P. appearing for the State opposes the prayer for bail of the petitioners.
Petitioners are accused for allegedly committing the offence punishable under Sections 147/148/149/341/342/302/307/353/427/379/ 171/120(B) of the Indian Penal Code, Section 27 of the Arms Act, Sections 3/4/5 of the Explosive Substance Act, Section 17 of the Criminal Law Amendment Act, and Sections 38/39 of the Unlawful Activities Prevention Act, in connection with Bhandariya Police Station Case No.05 of 2012 (G.R. No.160 of 2012) corresponding to Session Trial No.370(A) of 2014, pending in the Court of learned Additional Sessions Judge III, Garhwa.
Impugned order suggests that the petitioners were absconders. Thus, I am not inclined to grant bail to the petitioners at this stage. Accordingly, prayer for bail of the petitioners, abovenamed, in connection with Bhandariya Police Station Case No.05 of 2012 (G.R. No.160 of 2012) corresponding to Session Trial No.370(A) of 2014, pending in the Court of learned Additional Sessions Judge III, Garhwa, is hereby rejected.
This application stands dismissed.
( Ananda Sen, J.) Kumar/Cp-03