Jharkhand High Court
Horil Alias Hari Turi vs The State Of Jharkhand on 5 August, 2014
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI.
B.A.No. 4547 of 2014
Horil @ Hari Turi Petitioner.
Versus
State of Jharkhand Opp.party
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CORAM : THE HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner : Mr. Atanu Banerjee
For the State : Mr. V. S.Sahay, APP
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03/05.08.2014. Bail petition filed by Horil @ Hari Turi , is moved by Mr. Atanu Banerjee, learned counsel for the petitioner and opposed by Mr. V.S.Sahay, A.P.P. for the State.
This is a case under sections 413/414/120B and 34 of the I.P.C. and section 33 of the Indian Forest Act. From perusal of criminal antecedent report of the petitioner at flag- 'R', I find that petitioner has no criminal history. Thus, prima facie offence under section 413 of the Indian Penal Code is not made out. So far other offences i.e. section 414/120B and 34 of the I.P.C. and section 33 of the Indian Penal Code are concerned, the same are triable by a court of Magistrate. Petitioner is in custody from 15.05.2014.
Considering the aforesaid fact and circumstance, I allow this application and direct the court below to enlarge the petitioner, named above, on bail, on his furnishing bail bond of Rs.10,000/-(Ten thousand) with two sureties of the like amount each to the satisfaction of J.M.Ist class, Bermo at Tenughat in connection with Nawadih P.S.case no. 139/2013 , corresponding to G.R.No. 1436/2013.
( Prashant Kumar,J.) Raman/