JAHRUDDIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Bail application filed by Jahruddin Ansari is moved by Sri Ram Pravesh Sharma, counsel for the petitioner and opposed by Sri Ravi Prakash, Additional P.P. Earlier bail prayer of the petitioner rejected on the ground that from his possession fire arms recovered. However, it appears that the main offence alleged to have been committed by the petitioner is under Section 307 of the Indian Penal Code. But no injury was caused to anybody. Petitioner is in custody from 04.09.2009.

(2.) Considering the aforesaid facts and circumstance, especially taking into account the period of detention, I direct the court below to enlarge the petitioner, above named, on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of like amount each to the satisfaction of learned Additional Sessions Judge, F.T.C.-I, Garhwa in connection with Ranka P.S. Case No. 158 of 2009 corresponding to G.R. No. 1131 of 2009 (S.T. No. 353 of 2009).