Jitendra Yadav @ Nirbhay Jee @ ... vs The State Of Jharkhand
2021 Latest Caselaw 4958 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          B.A. No. 13733 of 2021
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Jitendra Yadav @ Nirbhay Jee @ Jitendra Jee ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party

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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY

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For the Petitioner : Ms. Omiya Anusha, Advocate For the State : Ms. Priya Shrestha, Spl. P.P.

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02/21.12.2021 Heard Ms. Omiya Anusha, learned counsel for the petitioner and Ms. Priya Shrestha, learned Spl. P.P. for the State.

Defect no. 9(i) as pointed out by the office is ignored. The petitioner is an accused in connection with Itkhori P.S. Case No. 86 of 2014, corresponding to G.R. No. 1523 of 2014.

On account of a blast carried out by the extremists some Police personnel died while others were injured. This was followed by exchange of firing between the Police personnel and the extremists and the extremists being outmaneuvered had fled away.

It appears that some of the co-accused persons have been acquitted by the learned trial court in S.T. No. 179/2015 and the perusal of the said judgment reveals that the witnesses had deposed that they could not identify any of the extremists.

Although, learned Spl. P.P. submits that the bail application of one of the co-accused namely, Asha Di @ Kiran Ganjhu has been rejected by this Court in B.A. No. 10199 of 2020 but regard being had to the fact that the implication of the petitioner seems only on account of suspicion, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties of the like amount each, to the satisfaction of learned S.D.J.M., Chatra in connection with Itkhori P.S. Case No. 86 of 2014, corresponding to G.R. No. 1523 of 2014.

(R. Mukhopadhyay, J.)

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