Jharkhand High Court
Deepak Verma @ Deepan Verma vs State Of Jharkhand on 16 June, 2011
Author: R. R. Prasad
Bench: R. R. Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 2020 of 2011
Deepak Verma @ Deepan Verma
... .. ... Petitioner(s)
Versus
The State of Jharkhand .. ... ... Opp. Party
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CORAM :HON'BLE MR. JUSTICE R. R. PRASAD
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For the Petitioner(s) : M/s A. K. Chaudhary, Adv.
For the State : A.P.P.
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02 / 16.06. 2011. Heard learned counsel appearing for the petitioner and learned A.P.P. for the State.
The petitioner is an accused in a case instituted under Sections 302 / 324 /34 of the Indian Penal Code.
Having heard learned counsel for the petitioner and regard being had to the gravity of allegation that this petitioner gave knife blow to the deceased resulting into his death, I am not inclined to grant bail to the petitioner and hence, the prayer for bail of the petitioner is hereby, rejected.
(R. R. Prasad, J.) Sandeep/