Jharkhand High Court
Sandeep Bhuiyan @ Sandip Bamdser vs The State Of Jharkhand ... Opposite ... on 12 September, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6249 of 2018
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Sandeep Bhuiyan @ Sandip Bamdser... Petitioner
-versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner : Mr. A.K. Kashyap, Sr. Advocate Mr. Anurag Kashyap, Advocate For the State : A.P.P.
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3/ 12.09.2018 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 the offence punishable under Sections 147/148/149/353/307 of the Indian Penal Code and Sections 25(1-A)/26/27/35 of the Arms Act, in connection with Panki Police Station Case No.51 of 2018 corresponding to G.R. No.895 of 2018, pending in the Court of learned Chief Judicial Magistrate, Palamau at Daltonganj.
One Krishna Prajapati was kidnapped for which Panki Police Station Case No.49 of 2018 was registered. Police went to recover Krishna Prajapati, when it is alleged that firing and counter firing had taken place and this petitioner was arrested. For the firing and counter firing the instant case has been registered. Petitioner was found armed with muzzle loading gun. He is in custody since 22.04.2018.
In view of the aforesaid facts, petitioner, abovenamed, is directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Palamau at Daltonganj in connection with Panki Police Station Case No.51 of 2018 corresponding to G.R. No.895 of 2018 with a condition that the petitioner will appear and mark his attendance before the Officer-in-Charge, Panki Police Station, Palamau once a month and in the event the petitioner fails to appear before the Officer-in-Charge, Panki Police Station, Palamau in any particular month, bail bonds furnished by the petitioner shall stand cancelled and the Officer-in-Charge, Panki Police Station, Palamau will take all steps for re-arrest of the petitioner again.
( Ananda Sen, J.) Kumar/Cp-03