Ambuj Singh vs State Of Jharkhand on 16 December, 2011

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Jharkhand High Court

Ambuj Singh vs State Of Jharkhand on 16 December, 2011

Bench: H.C. Mishra

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             B.A. No.8464 of 2011

          Ambuj Singh                                     .....   Petitioner
                                     Versus
          The State of Jharkhand                          ....      Opposite Party

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

          For the Petitioner         :      Mr. D.K. Karmakar
          For the State              :      A. P.P.

                                  -----
2/16.12.2011

Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

Petitioner has been made accused for the offence under Sections 147/148/149/411/412/121/121A/122/123/124/124A/353/307 of the Indian Penal Code and Section 25(1-B)(a)/26/27/35 of the Arms Act and 3 / 4 of the Explosive Substance Act and 17 of the CLA Act, in connection with Patamda P.S. Case No.84 of 2007, corresponding to G.R. No.2715 of 2007.

Petitioner is named in the FIR and it appears that there was encounter between the police party and extremists group, but the extremists managed to flee away, leaving behind heavy incriminating articles, arms and ammunitions.

However, from the FIR itself, it is apparent, that no one was injured in the occurrence.

In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Ambuj Singh is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of Mr. B.B. Singh, learned Judicial Magistrate, Jamshedpur or his successor, in connection with Patamda P.S. Case No.84 of 2007, corresponding to G.R. No.2715 of 2007.

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

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Jharkhand High Court