Sanjay Rajwar vs The State Of Jharkhand on 1 August, 2014

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Jharkhand High Court

Sanjay Rajwar vs The State Of Jharkhand on 1 August, 2014

Bench: Prashant Kumar

                            IN THE HIGH COURT OF JHARKHAND RANCHI
                                 B. A. No. 4920 of 2014

                 Sanjay Rajwar        ...   ...    ...    Petitioner
                                        Versus
                 The State of Jharkhand ... ...    ... Opp. Party

                CORAM: THE HON'BLE MR. JUSTICE PRASHANT KUMAR
                                   ............

                 For the Petitioner   : Mr. Deepak Kumar
                 For the Opp. Party   : Mr. Pawan Kumar Choudhary, A.P.P.


 2/01.08.2014

Bail application filed by petitioner Sanjay Rajwar is moved by Sri Deepak Kumar, learned counsel for the petitioner and opposed by Sri Pawan Kumar Choudhary, learned Additional PP for the State.

This is a case under Section 414 of the Indian Penal Code, Sections 30 and 30 (ii) of the Coal Mines Act and Section 33 of the Indian Forest Act. All the offences are triable by the Court of Magistrate. Petitioner is in custody from 28.05.2014.

Considering the aforesaid facts and circumstance, I allow this application and direct the court below to enlarge the petitioner, above named, on bail on his furnishing bail bond of Rs. 10,000/-(Ten thousand) with two sureties of like amount each to the satisfaction of J.M. 1st Class, Hazaribag in connection with Mandu (Kuju) P.S. Case No. 424 of 2013, corresponding to G.R. No. 4006 of 2013.

(Prashant Kumar, J.) Binit

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Jharkhand High Court