Jharkhand High Court
Ramesh Bhuiya vs The State Of Jharkhand on 12 July, 2017
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 5413 of 2017
Ramesh Bhuiya @ Ramesh Bhuiyan S/o Thuru Bhuiya @ Thuru
Bhuiyan R/o Gamhariadih, Tola Hamri PO & PS Nawadiha Bazaar,
Distt.Palamu .... ...... Petitioner
Versus
The State of Jharkhand .... ..... Opp. Party
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. Anjani Kumar, Adv.
For the State : Mr. G.S. Prasad, A.P.P.
03/12.07.2017Heard the learned counsels appearing for the parties and perused the documents on record.
On the allegation that he had been practicing exorcism and cheating poor villagers, the petitioner has been made an accused in Nawdiha Bazar P.S. Case No.53 of 2015 for the offences under Sections 147, 148, 149, 353, 332, 337, 338, 323, 341, 307, 504, 506, 435 & 511 of the IPC and Section 27 of the Arms Act.
The learned APP opposed the prayer for bail. Having regard to the facts and circumstances of the case, the petitioner, abovenamed, is directed to be released on bail on furnishing bail bond of Rs.10,000/(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions JudgeII, Palamau in connection with Nawdiha Bazar P.S. Case No. 53/2015 corresponding to G.R. No. 2081/2015 (S.T. No. 132 of 2016), with the condition that one of the bailers shall be his close relative and he shall remain physically present on each and every date during trial and he shall not change his residence without permission of the court.
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through 'Fax'.
(Shree Chandrashekhar, J.) R.K.