Jharkhand High Court
Liyakat Ali vs The State Of Jharkhand on 21 September, 2017
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4885 of 2017
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Liyakat Ali ............ Petitioner.
Versus
The State of Jharkhand ... ... Opp. Party.
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner : Mrs. J.S. Mazumdar, Advocate
For the State : A.P.P.
For the Informant: Mr. Sudhir Kumar Roy, Advocate.
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5/21.09.2017: Heard the learned counsel appearing for the parties.
The petitioner is an accused in connection with Taratand P.S. Case No. 24/2016, corresponding to G.R. No. 2943/2016 for the offence under Sections 147, 148, 149, 341, 325, 504, 427 and 302 of the Indian Penal Code.
Learned counsel for the petitioner submits that the petitioner is in custody since 12.11.2016 and allegation against the petitioner is that he assaulted one Abdul Razak with stone. It is submitted that admittedly it was Shakir who had assaulted the deceased and not the petitioner.
Learned APP and the counsel for the opposite party No. 2 oppose the prayer for bail of the petitioner.
In view of the aforesaid facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner, named above, 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 the learned Chief Judicial Magistrate, Giridih, in connection with Taratand P.S. Case No. 24/2016, corresponding to G.R. No. 2943/2016.
(ANANDA SEN , J) Anu/-