Jharkhand High Court
Shashibhushan Singh vs The State Of Jharkhand on 11 October, 2012
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No.7099 of 2012
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Shashibhushan Singh .... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
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CORAM : THE HON'BLE MR. JUSTICE H.C.MISHRA
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For the Petitioner : Mr.Jitendra S.Singh, Advocate.
Mr.A.K.Das, Advocate.
For the State : A.P.P.
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2/ 11.10.2012Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in Birsanagar Telco P.S Case No.207 of 2012 corresponding to G.R Case No.1813 of 2012 for the offence under Sections 147, 148, 149, 452, 332, 323, 353, 504, 506 of the Indian Penal Code and Sections 25 (1-B)(a), 26, 35 of the Arms Act.
The case has been instituted against 22 named accused persons including the petitioner and 8-10 unknown persons, alleging that they attacked the police station and assaulted one Gautam Ghosh, who was there and they also used force against the police party. There is omnibus allegation against the petitioner.
In the facts of this case, I am inclined to release the petitioner on bail. Accordingly, the petitioner, Shashibhushan Singh 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 Additional Chief Judicial Magistrate, Jamshedpur, in Birsanagar Telco P.S Case No.207 of 2012 corresponding to G.R Case No.1813 of 2012.
(H.C.Mishra, J.) B.S/