Jharkhand High Court
Anand Tirkey vs The State Of Jharkhand ..... Opposite ... on 29 June, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4914 of 2018
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Anand Tirkey ..... Petitioner
-V e r s u s-
The State of Jharkhand ..... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANDA SEN .....
For the Petitioner : Mr. Pankaj Kumar, Advocate
For the State : A.P.P
2/29.06.2018 Heard learned counsel for the parties.
Learned Addl. P.P. opposes the prayer for bail. The petitioner is an accused for allegedly committing offence punishable under Sections 363, 370(4) of the Indian Penal Code, Section 23 and 26 of J.J.Act The case of the petitioner was earlier rejected on 22.03.2018 on the ground that he was an absconder. Again the petitioner has filed this application on 20.6.2018.
Since the petitioner has renewed his prayer for bail in short span of time, I am not inclined to grant privilege of bail to the petitioner at this stage. Accordingly, the prayer for bail of the petitioner, namely Anand Tirkey, in connection with A.H.T.U Simdega, P.S. Case No. 25 of 2015, corresponding to G.R. No. 405 of 2015 (S.T. No. 130 of 2017), pending in the court of learned Additional Sessions Judge, Simdega, is hereby rejected.
Thus, this application stands dismissed.
(Ananda Sen, J.) Amar/cp3