Jharkhand High Court
Ramesh Oraon @ Rameshwar Oraon vs The State Of Jharkhand ... Opposite ... on 7 March, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8656 of 2017
----
Ramesh Oraon @ Rameshwar Oraon ... Petitioner
-versus-
The State of Jharkhand ... Opposite Party
----
CORAM : HON'BLE MR. JUSTICE ANANDA SEN
----
For the Petitioner : Mr. Prashant Shankar, Advocate
For the State : A.P.P.
----
5/ 07.03.2018 Heard learned counsel for the parties.
Learned A.P.P. appearing for the State opposes the prayer for bail of the petitioner.
Petitioner is an accused for allegedly committing an offence punishable under Sections 394/302 of the Indian Penal Code and Section 27 of the Arms Act.
Keeping in view that the petitioner was an absconder, I am not inclined to enlarge the petitioner on bail even if the other co-accused has been granted bail. Accordingly, the prayer for bail of the petitioner, namely, Ramesh Oraon @ Rameshwar Oraon, in connection with Barkakana Rail Police Station Case No. 20 of 2009 (G.R. No.1221 of 2009) corresponding to Session Trial No.52 of 2016, is hereby rejected.
This application stands dismissed.
(Ananda Sen, J.) Kumar/Cp-03