PRAMDEO BHOGTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is praying for grant of bail as he is in custody for allegedly committing offence punishable under Ss. 147, 148, 149, 341, 325 and 302 of the Indian Penal Code and Ss. 17(i) (ii) of CLA Act, in connection with Simariya P.S. Case No.108 of 2007 corresponding to G.R. Case No.694 of 2007 (S.T. No.86 of 2010), pending in the Court of the learned Additional Sessions Judge-III, Chatra.

(2.) Heard the learned counsel for the petitioner, learned counsel for the State and have also gone through the impugned order.

(3.) Earlier, the bail application of the petitioner was rejected on the ground that he was absconding for a long period of more than 10 to 12 years. The petitioner is named in the F.I.R. The allegation against him and others is that they being the member of unlawful organization, murdered the brother-in-law of the informant.