Jharkhand High Court
Raghu Lohar Alias Raghu Sharma vs The State Of Jharkhand on 16 July, 2014
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4224 of 2014
Raghu Lohar @ Raghu Sharma... ....Petitioner
Vs.
The State of Jharkhand ....Opposite Party
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
For the Petitioner: Mr. Kripa Shankar Nanda
For the State: Mr. Vijay Kumar Gupta, APP
2/16.07.2014: Bail application filed by petitioner Raghu Lohar @ Raghu Sharma is moved by Sri Kripa Shankar Nanda and opposed by Sri Vijay Kumar Gupta, learned Additional P.P. This is a case under sections 414 of the I.P.C. And u/s 21/22 of Narcotics Drugs and Psychotropic Substances Act. From perusal of FIR, it is clear that nothing has been recovered from the possession of this petitioner. It further appears that he has been implicated in this case on the basis of disclosure made by co-accused who were arrested at the spot.
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 Sessions Judge, Bokaro in connection with Marafari P.S. Case No. 14 of 2012 ( NDPS No. 05 of 2012).
( Prashant Kumar,J.) Sharda/-