Jharkhand High Court
Bhola Singh Bhokta Alias Bhola Singh vs The State Of Jharkhand on 31 March, 2016
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 8812 of 2015
Bhola Singh Bhokta @
Bhola Singh ..... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. A.K. Chaturvedi, Advocate
For the State : A.P.P.
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07/ 31.03.2016Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner has been made accused for the offences under Sections 147, 148, 149, 341, 324, 332, 333, 353, 307 and 302 of the Indian Penal Code, Section 27 of the Arms Act, Section 17 of the CLA Act and Sections 3, 4, 5, 20, 21 and 22 of the Prevention of Terrorism Act, in connection with S.T. No. 173-A of 2009, arising out of Chandwa P.S. Case No. 14 of 2003 corresponding to G.R. No. 94 of 2006.
It appears that the petitioner was already on bail and his bail bond was subsequently cancelled.
The impugned order is silent as to when the bail bond was cancelled. However, counter affidavit has been filed in this case, which shows that the case was committed to the Court of Session on 14.12.2009 and on that date, the petitioner was absent. Subsequently the non-bailable warrant was issued against the petitioner on 20.4.2010.
In the facts of this case, I am inclined to enlarge the petitioner, Bhola Singh Bhokta @ Bhola Singh, on bail. Accordingly, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-I, Latehar, in connection with S.T. No. 173-A of 2009, arising out of Chandwa P.S. Case No. 14 of 2003 corresponding to G.R. No. 94 of 2006.
( H. C. Mishra, J.) Amitesh/-