Jharkhand High Court
Netrapal Singh vs The State Of Jharkhand ... Opposite ... on 13 October, 2020
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8039 of 2020
Netrapal Singh ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY Through Video Conferencing
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For the Petitioner : Ms. Sunita Kumari, Advocate
For the State : Mr. Rakesh Ranjan, A.P.P.
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Order No.02 Dated 13th October, 2020
Heard learned counsels appearing for the respective parties. Defects, as pointed out by the office, are ignored. The petitioner is an accused in connection with S.T. No.64 of 2019, arising out of Raidih P.S. Case No.45 of 2018, corresponding to G.R. No.899 of 2018.
The husband of the informant was assaulted by the accused persons with lathi which resulted in his death. Some of the co-accused persons who are named have been granted bail by this Court in B.A. No.4368 of 2019.
It appears that on the confession of the petitioner blood sustained danda was recovered. However, the recovery of the danda does not dilute the allegations of assault committed by the other co-accused persons though general in nature.
On consideration of the fact that similarly situated co-accused persons have been granted bail by this Court, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Sessions Judge, Gumla in connection with S.T. No.64 of 2019, arising out of Raidih P.S. Case No.45 of 2018, corresponding to G.R. No.899 of 2018.
(Rongon Mukhopadhyay, J.) Raja/-