Jharkhand High Court
Babulal Ganjhu @ Babulal Turi vs The State Of Jharkhand ... Opposite ... on 8 February, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 9105 of 2017
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Babulal Ganjhu @ Babulal Turi @ Dinesh Turi ... 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. Gaurav Priyadarshi, Advocate
For the State : A.P.P.
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3/ 08.02.2018 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 302, 307, 387, 34, 120B of the Indian Penal Code, Section 17 of the Criminal Law Amendment Act and Section 27 of the Arms Act.
It is stated that this petitioner along with others fired at the factory gate of Abhijeet Power Plant, as a result of which four persons died. This case is of the year 2009. The impugned order shows that the petitioner was absconding.
Keeping in view that the petitioner was absconding and was evading trial, I am not inclined to grant bail to the petitioner. Accordingly, prayer for bail of the petitioner, namely, Babulal Ganjhu @ Babulal Turi @ Dinesh Turi, in connection with Chandwa Police Station Case No.39 of 2009 (G.R. No.189 of 2009) corresponding to Session Trial No.62A of 2010, is hereby rejected.
This application stands dismissed.
( Ananda Sen, J.) Kumar/Cp-03