Jharkhand High Court
Raj Kumar Gupta vs The State Of Jharkhand on 22 June, 2017
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No. 5112 of 2017
Raj Kumar Gupta, son of Jagdish Saw, residing at vill. Chanho, P.O.
Urimali, P.S. Barkagaon, Dist. Hazaribag ... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Pratik Sen, Advocate
For the State : Mr. Suraj Verma, A.P.P.
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Order No. 02 : Dated 22nd June, 2017
Heard Mr. Pratik Sen, learned counsel for the petitioner and Mr. Suraj Verma, learned A.P.P. for the State.
Petitioner has been made accused in connection with Giddi P.S. Case No. 48 of 2014 corresponding to G. R. No. 3548 of 2014 registered for the offences punishable under Sections 115/ 118/ 119/ 120/ 120(B) of the Indian Penal Code and section 25(1-B)a/ 26/ 35/ 29 of the Arms Act.
It appears from the allegation that one loaded rifle, one live cartridge and various arms and ammunitions were recovered from the possession of the petitioner. The petitioner is in custody since 02.09.2014.
Regard being had to the period of custody, 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 learned Judicial Magistrate, Hazaribag, in connection with Giddi P.S. Case No. 48 of 2014 corresponding to G. R. No. 3548 of 2014.
(Rongon Mukhopadhyay, J.) MM