Bull Lohara Alias Lodre Lohra vs The State Of Jharkhand on 2 July, 2013

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Jharkhand High Court

Bull Lohara Alias Lodre Lohra vs The State Of Jharkhand on 2 July, 2013

Bench: H.C. Mishra

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             B.A. No.3442 of 2013

          Bull Lohra @ Lodre Lohra                 .....   Petitioner
                                     Versus
          The State of Jharkhand                   ....      Opposite Party

          CORAM:        HON'BLE MR. JUSTICE H.C. MISHRA

          For the Petitioner       :        Mr. Ajit Kumar
          For the State            :        A. P.P.
                                   -----
4/2.7.2013

Heard learned counsel for the petitioner and learned counsel for the State.

Petitioner has been made accused for the offence under Sections 394/412 of the Indian Penal Code in connection with Bundu P.S. Case No.23 of 2012, corresponding to G.R. No.1197 of 2012.

The case relates to robbery and the case was instituted against unknown. The impugned order shows that the petitioner was apprehended and on the basis of his confessional statement, the looted motorcycle was recovered.

In the facts and circumstances of the case, I am not inclined to release the petitioner Bull Lohra @ Lodre Lohra on bail. Accordingly, prayer for bail stands dismissed.

(H. C. Mishra, J) R.Kumar

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Jharkhand High Court