Jharkhand High Court
Alakh Niranjan Kumar Bhagat Alias D C ... vs The State Of Jharkhand on 2 January, 2018
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6792 of 2017
Alakh Niranjan Kumar Bhagat @ D.C. Bhagat .... .... Petitioner(s).
Versus
The State of Jharkhand .... .... Opp. Party(s)
CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
For the Petitioner(s) : Mr. A.K. Chaturvedy, Advocate
For the State : A.P.P.
.........
05/02.01. 2018 Heard learned counsel for the parties. Learned A.P. P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing offence punishable under Sections 302 of the Indian Penal Code and Section ¾ of the Prevention of Witch (Daain) Practices Act.
Petitioner is the brother of the informant. It is alleged that this petitioner has assulted his father resulting his death. There was some family dispute between the informant and the petitioner as a result of which occurrence has taken place. Weapon of assault is small Lathi.
In view of the aforesaid facts, I am inclined to allow this application. Accordingly, the petitioner, namely, Alakh Niranjan Kumar Bhagat @ D.C. Bhagat 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 SubDivisional Judicial Magistrate, Gumla in connection with Ghaghra P.S. No. 63 of 2017, corresponding to G.R. No.483 of 2017.
(ANANDA SEN , J) Anjali/ C.P3