Jharkhand High Court
Tulsi Das vs The State Of Jharkhand ...... Opposite ... on 6 June, 2018
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4458 of 2018
Tulsi Das ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr.M.K.Sah, Advocate
For the State : A.P.P
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02/Dated: 06/06/2018
Heard learned counsel for the petitioner and counsel for the State.
Petitioner has prayed for grant of regular bail in connection with Godda (M) P.S. Case No. 144/2017, corresponding to G.R. No. 1182/2017 under section 302/34 of the Indian Penal Code.
Learned counsel for the petitioner has submitted that the dispute has arisen in course of irrigation of field. It is further submitted that the tool used in that incident was a spade which is generally used in agriculture work. Hence the petitioner may be released on bail.
Learned A.P.P. has opposed the prayer for bail. Be that as it may, since the dispute has arisen in course of irrigation of field, I am inclined to release the petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Godda in connection with Godda (M) P.S. Case No. 144/2017, corresponding to G.R. No. 1182/2017.
(Rajesh Kumar, J.) Shahid-