Jharkhand High Court
Ashok Paswan vs The State Of Jharkhand ..... Opp. Party on 6 February, 2019
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10210 of 2018
Ashok Paswan ..... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
---------
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
---------
For the Petitioner : Mr. Amit Kumar Choubey, Advocate.
For the State : A.P.P.
---------
03/Dated: 06/02/2019
Petitioner is accused in Chhatarpur P.S. Case No. 06 of 2018, corresponding to G.R. No. 170 of 2018, registered for the offence under Sections 302 / 34 of the Indian Penal Code, lodged on the basis of one written report given by Udeshwar Yadav alleging that on 16.01.2018, he received information that his son Nagendra Kumar Yadav, aged 13 years done to death and at that time, the informant was at Gaziabad and thereafter, he came to village and lodged this case. Informant's brother-in-law Shambhu Yadav disclosed that this petitioner, Ravindra Vishawkarma and Vikash Paswan done to death the son of the informant.
Learned counsel for the petitioner submitted that the investigation of the case has been completed and charge sheet has been submitted and petitioner is in custody since 16.08.2018.
Learned A.P.P. opposed the prayer for bail. In this case, case diary was called for. In para-6, Shambhu Yadav has supported the case of prosecution and in para-7 Bindeo Yadav has also supported the case of prosecution.
In view of nature of allegation, I am not inclined to admit the petitioner on bail. Accordingly, the prayer for bail of the petitioner is rejected.
(Anant Bijay Singh, J.) Sunil/