Jharkhand High Court
Wahid Khan Alias Wahid Hussain vs The State Of Jharkhand on 17 December, 2013
Author: Amitav K. Gupta
Bench: Amitav K. Gupta
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 9686 of 2013
Wahid Khan @ Wahid Hussain ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA
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For the Petitioner : Mr. A.K. Kashyap, Sr. Advocate
M/s Lina Shakti, Advocate
For the State : A.P.P.
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03/Dated: 17th December, 2013
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has been made an accused for the offence registered under Sections 302 of the Indian Penal Code.
Learned counsel for the petitioner has submitted that the petitioner is not named in the F.I.R. and in course of investigation it has transpired that prior to the occurrence a phone call was made by this petitioner; that no incriminating articles were recovered from the possession of the petitioner; that there is no circumstantial evidence against this petitioner.
Learned A.P.P while opposing the prayer for bail has submitted that save and except a phone call made by the petitioner there is no evidence against this petitioner.
In the facts and circumstance of the case, the petitioner above named, 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 S.D.J.M., Palamau at Daltonganj in connection with Chainpur P.S. Case No. 60 of 2013 corresponding to G.R. No. 816 of 2013.
(Amitav K. Gupta, J.) Satayendra/-