MANGRA KACHAP @ MANGRA KACHHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

(2.) Petitioner has been made accused for the offence under Sections 147, 148, 149, 307, 120B, 353, 121, 121A of the Indian Penal Code and Section 3,4,5 of the Explosive Substance Act and Section 17 of the CLA Act and Section 13, 16, 18 of UAP Act and Section 151 of the Railway Act, in connection with Rail Chakradharpur (Manoharpur) G.R.P.S. Case No. 33 of 2009, corresponding to G.R. No. 143 of 2009. From the FIR itself, it appears that a band call had given by the extremists group, in which, one passanger train was blown by bomb explosion, in which two passengers died and several were injured. The petitioner has been named in the FIR itself. In the facts and circumstances of the case, I am not inclined to release the petitioner Mangra Kachap @ Mangra Kachhap on bail.

(3.) Accordingly, the prayer for bail of the petitioner is rejected.