Jharkhand High Court
Keshab Alias Kishore Kumar Alias Dharti ... vs The State Of Jharkhand on 21 October, 2014
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7453 of 2014
Keshab @ Kishore Kumar @ Dharti Ka Bojh .. Petitioner
Versus
The State of Jharkhand .. Opposite Party
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner: Mr. M.K. Dash, Adv.
For the Opp. Party: Mr. Shekhar Sinha, A.P.P.
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2/21.10.2014Bail application filed by petitioner Keshab @ Kishore Kumar @ Dharti Ka Bojh is moved by Sri M.K. Dash, learned counsel for the petitioner and opposed by Sri Shekhar Sinha, learned Additional P.P. for the State.
This is a case under Sections 414/34 of the I.P.C., triable by a Court of Magistrate. Petitioner is in custody from 13.4.2014.
Considering the aforesaid facts and circumstance, I allow this application and direct the court below to enlarge the petitioner, above named, on bail on his furnishing bail bond of Rs.10,000/-(Ten thousand) with two sureties of like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Seraikella in connection with Chowka P.S. Case No. 47 of 2013, corresponding to G.R. No. 580 of 2013(s).
(Prashant Kumar, J.) Sudhir