Jharkhand High Court
Rajendra Bhagat @ Rajendra Prasad ... vs State Of Jharkhand & Anr on 14 June, 2011
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI.
A.B.A. No. 1156 of 2011
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1. Rajendra Bhagat @ Rajendra Prasad Bhagat
2. Surendra Bhagat
3. Sonu Bhagat @ Sonu Kumar Bhagat ... Petitioners
-V e r s u s-
The State of Jharkhand & Another ... Opposite Parties.
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CORAM: - HON'BLE MR. JUSTICE H.C.MISHRA.
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For the Petitioners : - Mr. Kailash Prasad Deo, Advocate.
For the State : - A.P.P.
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3/14.06.2011Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners are apprehending their arrest in connection with Maheshpur P.S. Case No. 62 of 2008 for the alleged offence under sections 302 and 201/34 of the Indian Penal Code.
Though in the F.I.R., there is suspicion against the petitioners to have committed the murder of one Anup Kumar Bhagat, but it appears that after investigation, the case has been found false by the Police. The case has been supervised also by the D.I.G., Police and the D.I.G., Police has also found the case false.
In the facts and circumstances of the case, I am inclined to release the petitioners on anticipatory bail. Accordingly, it is directed that in the event of surrender/arrest of the petitioners, Rajendra Bhagat @ Rajendra Prasad Bhagat, Surendra Bhagat and Sonu Bhagat @ Sonu Kumar Bhagat, they shall be released on bail on their furnishing bail bonds of Rs. 10,000/- (Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of the Sub-Divisional Judicial Magistrate, Pakur in connection with Maheshpur P. S. Case No. 62 of 2008 (G.R. No. 375 of 2008) subject to the conditions as laid down under section 438 (2) of the Code of Criminal Procedure.
(H.C.Mishra, J.) APK