Jharkhand High Court
Dadu Korah vs The State Of Jharkhand ..... Opposite ... on 30 January, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 336 of 2018
Dadu Korah ..... Petitioner
-V e r s u s-
The State of Jharkhand ..... Opposite Party
.....
CORAM: HON'BLE MR. JUSTICE ANANDA SEN .....
For the Petitioner : Mr. Jitendra Shankar Singh, Advocate
For the State : A.P.P
.....
2/30.01.2018 Heard learned counsel appearing for the petitioner and the
learned counsel for the State, who opposes the prayer for bail.
The petitioner is an accused for allegedly committing offence punishable under Sections 302 of the Indian Penal Code.
The petitioner was an absconder. The charge-sheet filed against the petitioner shows him to be an absconder.
Since the petitioner was an absconder, without going into the merits of this case, I am not inclined to grant privilege of bail to the petitioner at this stage. Accordingly, the prayer for bail of the petitioner, namely, Dadu Korah, in connection with Chakradharpur, P. S. Case No. 197 of 2013, corresponding to G.R.No. 405 of 2013 (S.T. No. 152 of 2015), is hereby rejected.
(Ananda Sen, J.) Amar/cp3