Jharkhand High Court
Rajesh Yadav vs The State Of Jharkand on 23 September, 2014
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI.
B.A.No. 5353 of 2014
Rajesh Yadav Petitioner.
Versus
State of Jharkhand Opp.party
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CORAM THE HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner : Mr. A.K.Chaturvedi
For the State : Mrs. Sadhna Kumar, Addl.P.P
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03/23.09.2014. Bail petition filed by Rajesh Yadav , is moved by Mr. A.K.Chaturvedi, learned counsel for the petitioner and opposed by Mrs Sadhna Kumar, Addl.P.P. for the State.
This is a case under sections 379/411 of the I.P.C., which are triable by a court of Magistrate. Petitioner is in custody from 06.06.2014.
Considering the aforesaid fact and circumstance, I allow this application and direct the court below to enlarge the petitioner, named above, on bail, on his furnishing bail bond of Rs.10,000/-(Ten thousand) with two sureties of the like amount each to the satisfaction of J.M. Palamau at Daltonganj in connection with Panki P.S. case no. 117/ 2012 , corresponding to G.R.No. 2319/2012.
( Prashant Kumar,J.) Raman /