Jharkhand High Court
Rajeev Pandey vs The State Of Jharkhand on 14 November, 2017
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4673 of 2017
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Rajeev Pandey ... 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 Petitioners : Mr. Amit Kumar Das, Advocate
For the State : Mr. Nehru Mahto, A.P.P.
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7 / 14.11.2017Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner is an accused for allegedly committing the offence punishable under Sections 147, 148, 149, 341, 323, 302, 387 of the Indian Penal Code and Section 27 of the Arms Act.
It is stated that the labours of the brick-kiln were assaulted and one of them was murdered in the said assault. In the counter affidavit filed by the State it is mentioned that it is Ramesh Tudu, who fired upon the deceased.
In view of the aforesaid fact that it is Ramesh Tudu who fired upon the deceased and not this petitioner, petitioner, namely, Rajeev Pandey is directed to be released on bail on furnishing bail bonds of Rs.10,000/- with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Deoghar in connection with Jasidih Police Station Case No.88 of 2017 corresponding to G.R. No. 339 of 2017, subject to the condition that he will appear before the Officer-in-Charge, Jasidih Police Station once in a month, failing which bail bonds furnished by him shall stand cancelled and the concerned police would be at liberty to take the petitioner in custody.
( Ananda Sen, J.) Kumar/cp-03