PALTU @ RAVI MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner is accused in a case registered under Sections 399, 402, 412 of the Indian penal Code, Section 25(1-b) a/26/35 of the Arms Act and Section 4/5 of the Explosive Substance Act. Learned counsel for the petitioner submits that the prayer for bail of the petitioner was earlier rejected by this Court in B.A. No. 6786 of 2009 vide order dated 08.12.2009. It is further contended that the petitioner is in custody since 01.05.2009 i.e. more than one and half years.

(3.) Mr. P.K. Appu learned counsel for the State has opposed but not disputed the contentions made by the learned counsel for the petitioner.