Kalam Ansari @ Kalam Jee @ Kalam ... vs The State Of Jharkhand
2022 Latest Caselaw 142 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      B.A. No. 219 of 2022
                                           ------

Kalam Ansari @ Kalam Jee @ Kalam Mian @ Kallam Ansari .... Petitioner(s) Versus The State of Jharkhand .... Opp. Party.

-----

CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

THROUGH: VIDEO CONFERENCING

------

For the petitioner(s): Mr. Ramesh Kumar, Advocate.

             For the State:                A.P.P.
                                           ----

02/21.01.2022:            The petitioner is an accused for the offence punishable under

Section(s) 147, 148, 149, 435, 427 and 364A of the Indian Penal Code and Section 17 of the CLA Act in connection with S.T. No. 324 of 2017, arising out of Sadar (Satbarwa) P.S. Case No. 93/2012, G.R. NO. 450/2012, pending in the court of learned Addl. Sessions Judge VI, Palamau at Daltonganj.

Earlier the prayer for bail of the petitioner has been rejected twice. During course of argument, counsel for the petitioner submits that the case is at the stage of argument.

In view of the above submission, I am not inclined to release the petitioner on bail. Accordingly, the prayer for bail of the petitioner, above named, is rejected.

However, the petitioner is directed to cooperate and argue the case in virtual mode.

The trial court is also directed to hear the parties and pass necessary judgment accordingly.

       Anu/-C.P.3                                                           (ANANDA SEN, J.)