HARIPAL YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The present application is filed Under Sections 439 and 440 of the Code of Criminal Procedure seeking bail in connection with Ghaghra P.S. Case No. 10 of 2012 dated 9.2.2012, corresponding to G.R. Case No.119 of 2012 registered under sections 302, 201/34 of the Indian Penal Code and also under section 27 of the Arms Act which is pending in the Court of learned Chief Judicial Magistrate, Gumla.

(3.) The learned counsel for the petitioner submitted that the present petitioner has been arrested only on suspicion. There is no other material found against the petitioner. It is further submitted that the other co-accused namely Anishul Ansari and and Pravin Ohdar have been granted bail, as per order passed in B.A. No. 7970 of 2012 as well as B.A. No. 6172 of 2012.