Jharkhand High Court
Joseph Sandil @ Jusuf vs The State Of Jharkhand .... .... Opp. ... on 24 April, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2261 of 2018
Joseph Sandil @ Jusuf .... .... Petitioner(s).
Versus
The State of Jharkhand .... .... Opp. Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. Anjani Kumar, Advocate
For the State : A.P.P.
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03/24.04.2018
Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing an offence punishable under Sections 147,148,149,341,342,452,364,302 IPC, 27 of Arms Act, 17 CLA Act and Section 15 UAP Act.
Petitioner has been made an accused on the basis of suspicion. It is alleged that petitioner is a member of PLFI group which committed the murder of Sevian Budh. Admittedly, there is no eye witness to the said occurrence. As petitioner is a member of PLFI organization, he has been made an accused in this case.
In view of the aforesaid facts, I am inclined to allow this application. Accordingly, the petitioner above named is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned SDJM, Porahat at Chaibasa in connection with Gudri Police Station Case No. 03 of 2017 (G.R. No. 71 of 2017), subject to the condition that petitioner shall appear before the trial court on each and every date during trial, failing which his bail bond shall stand cancelled and trial court shall take all possible steps for his apprehension.
(ANANDA SEN , J) anjali/ C.P 3