RAMBRIKSH RAJBHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner is accused for the offence under Sections 147, 148, 149, 149, 307, 354, 427 and 448 of the Indian Penal Code. Heard learned counsel for the petitioner and learned counsel for the State.

(2.) IT is submitted on behalf of the petitioner that the petitioner has been falsely implicated in this case and even on the basis of the allegation on the F. I. R. no offence under Section 307 of the Indian penal Code is made out, since there is no allegation that the petitioner had caused any injury to the informant or to the any other person in any vital part of the body. It is lastly submitted that the petitioner has suffered detention in custody since 04. 06. 2008.

(3.) LEARNED counsel for the State opposes the prayer for bail. Regard being had to the facts and circumstances, the petitioner above named is directed to be released on bail on his furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Sri Gopal pandey, Judicial Magistrate, First Class, Dhanbad in connection with jogta P. S. Case No. 67 of 2008 corresponding to G. R. No. 1593 of 2008.