Jharkhand High Court
Umesh Gope vs The State Of Jharkhand ...... Opposite ... on 5 July, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3505 of 2018
Umesh Gope ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. K.S. Nanda, Advocate
For the State : A.P.P
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02/Dated: 05/07/2018
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is apprehending his arrest in connection with the case registered under Sections 363, 365, 370, 371/34 of the Indian Penal Code and Section 23/26 of the a Juvenile Justice (Care and Protection of Children) Act.
Learned counsel for the petitioner has submitted that petitioner is totally innocent and has committed no offence. It is also submitted that although the petitioner is named in the F.I.R and police after investigation submitted final form vide final No. 22/15 on 25.09.2015 showing the case lack of evidence and learned Sessions Judge differing from the opinion has taken cognizance under Section 363, 365, 370, 376, 371/34 of the I.P.C.
Learned A.P.P has opposed the prayer for bail. In the fact and circumstances of the case, the above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender the Court below shall enlarge the above named petitioner 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 Additional Sessions Judge-1, Gumla in connection with AHTU Gumla (Basia) P.S. Case No. 52 of 2015 corresponding to G.R. No. 930 of 2015, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Anant Bijay Singh, J.) Satayendra/