Sanjay Bediya Alias Sanju Alias Sanjeev ... vs The State Of Jharkhand on 5 December, 2014

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Jharkhand High Court

Sanjay Bediya Alias Sanju Alias Sanjeev ... vs The State Of Jharkhand on 5 December, 2014

Bench: H.C. Mishra

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                B.A. No.7384 of 2014

             Sanjay Bediya @ Sanju @ Sanjeev Bediya                   .....   Petitioner
                                     Versus
             The State of Jharkhand                                   ....      Opposite Party

             CORAM:        HON'BLE MR. JUSTICE H.C. MISHRA

             For the Petitioner          :       Mr. Ram Naresh Singh
             For the State               :       A. P.P.
                                         -----

2/5.12.2014

Heard learned counsel for the petitioner and learned counsel for the State.

Petitioner has been made accused for the offence under Sections 147, 148, 149, 353, 307 of the Indian Penal Code and under Section 25(1-B)(a)/26/27/35 of the Arms Act and Section 17 of the CLA Act, in connection with Dhurwa (Tupudana) P.S. Case No.76 of 2013, corresponding to G.R. No.1704 of 2013, S.T. No.931 of 2013.

There was an encounter between the police party and the members of the extremists group. The petitioner was apprehended at the spot with firearm. The bail application of this petitioner was earlier rejected on merits by order dated 21.10.2013 in B.A. No. 7829 of 2013.

Learned counsel for the petitioner has renewed the prayer for bail. In the facts and circumstances of the case, I am not inclined to release the petitioner on bail. Accordingly, prayer for bail stands rejected.

(H. C. Mishra, J) R.Kumar

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Jharkhand High Court