Jharkhand High Court
Gopal Maji @ Gopal Manjhi vs The State Of Jharkhand ... Opposite ... on 25 September, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4738 of 2018
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Gopal Maji @ Gopal Manjhi @ Gopal Majee ... Petitioner
-versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner : Mr. R.S Mazumdar, Sr. Advocate
Mr. Nishant Kumar Roy, Advocate
For the State : A.P.P.
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5/ 25.09.2018 Heard learned counsel for the parties.
Petitioner is an accused for allegedly committing the offence punishable under Sections 364, 302 and 120B of the Indian Penal Code, in connection with Nala Police Station Case No.96 of 2017 (G.R. No.1141 of 2017) corresponding to Sessions Trial No.32 of 2018, pending in the Court of learned Principal Sessions Judge, Jamtara.
Mr. Mazumar, learned senior counsel appearing for the petitioner argues at length to defend the petitioner.
Learned A.P.P. appearing for the State opposes the prayer for bail of the petitioner and submits that this is a case of kidnapping and murder. Motorcycle of the deceased was recovered on the confession made by this petitioner.
In view of the aforesaid facts, I am not inclined to grant bail to the petitioner. Accordingly, prayer for bail of the petitioner, abovenamed, in connection with Nala Police Station Case No.96 of 2017 (G.R. No.1141 of 2017) corresponding to Sessions Trial No.32 of 2018, pending in the Court of learned Principal Sessions Judge, Jamtara, is hereby rejected.
This application stands dismissed.
( Ananda Sen, J.) Kumar/Cp-03