Jharkhand High Court
Rohan Ganjhu vs The State Of Jharkhand ... ... ... Opp. ... on 14 December, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 9926 of 2018
Rohan Ganjhu ... ... ... Petitioner
Versus
The State of Jharkhand ... ... ... Opp. Party.
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CORAM: HON'BLE MR. JUSTICE ANANDA SEN.
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For the petitioner: Mr. Deepak Kumar, Advocate.
For the State: Addl. P.P.
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02/14.12.2018. Heard learned counsel for the parties.
The petitioner is an accused in connection with Piparwar P.S. Case No. 25 of 2015, corresponding to G.R. No. 620 of 2015, for the offence punishable under sections 364, 302, 201, 387/34, 120(B) of the Indian Penal Code and under section 27 of the Arms Act, pending in the court of the learned S.D.J.M., Chatra.
From the impugned order it is evident that the petitioner was absconder and was evading his arrest.
Since the petitioner was absconder, I am not inclined to release the petitioner above named on bail at this stage. Accordingly, this application is dismissed.
(Ananda Sen, J) Sharma/-