Jharkhand High Court
Birendra Rana vs The State Of Jharkhand on 5 September, 2016
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 2811 of 2016
Birendra Rana ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Tarun Kr. No.1, Advocate
For the State : A.P.P.
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02/Dated: 05/09/2016
The petitioner is apprehending his arrest in connection with the case registered under Sections 341, 342, 323, 325, 427, 435, 448, 379, 504/34 of the Indian Penal Code.
From perusal of the impugned order it appears that initially the petitioner was granted regular bail by the trial Court and after completion of the investigation final form was submitted under Section 307 of the I.P.C and cognizance was taken on 01.08.2013 under Section 307 of the I.P.C along with other Sections, hence this anticipatory bail application has been filed.
Learned counsel for the petitioner has submitted that from perusal of the entire memo of bail application have averred that as to whether in terms of provisions of Section 441 Cr.P.C petitioner was furnished the bail bond and further in terms of Section 446A of the Cr.P.C whether the bail bond furnished by the petitioner have been cancelled or not by the trial Court.
Learned counsel for the petitioner shall take instruction about the aforesaid point and inform this Court and file the order sheet within two weeks.
Put up this case after two weeks.
(Anant Bijay Singh, J.) Satayendra/