Jharkhand High Court
Tura Murmu @ Sahebram Murmu vs The State Of Jharkhand ... Opp. Party(S) on 14 June, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2441 of 2018
1. Tura Murmu @ Sahebram Murmu
2. Gangaram Murmu ... Petitioner(s).
Versus
The State of Jharkhand ... Opp. Party(s).
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) :Mr. Manoj Kumar No. 4, Advocate.
For the State : A.P.P.
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5/14.06.2018: Heard the learned counsel for the parties.
Learned A.P.P opposes the prayer for bail.
The petitioners are accused for the offence punishable under Sections 302/34 of the Indian Penal Code in connection with Hansdiha P.S. Case No. 85/2017, corresponding to G.R. No. 840 of 2017, pending in the court of learned Judicial Magistrate, 1st Class, Dumka.
Since there is direct allegation against the petitioners for committing murder of the deceased, I am not inclined to release them on bail. Accordingly, the prayer for bail of the petitioners, namely, Tura Murmu @ Sahebram Murmu and Gangaram Murmu is rejected at this stage.
Anu/-C.P.-3 (ANANDA SEN, J.)