Jajment Yadav @ Judgment Kumar vs The State Of Jharkhand
2023 Latest Caselaw 3214 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A. No. 7480 of 2023
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Jajment Yadav @ Judgment Kumar ... ... 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 : Mrs. Mridula Thakur, Advocate For the State : Mr. Rajesh Kumar, A.P.P.

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04/28.08.2023 Heard Mrs. Mridula Thakur, learned counsel for the petitioner and Mr. Rajesh Kumar, learned A.P.P. appearing for the State.

Petitioner is an accused in connection with Godda (Town) P.S. Case No.52 of 2023.

The son of the informant was intercepted by the accused persons and was subjected to assault. Cash, mobile and other articles were also looted from him.

So far as the petitioner is concerned, the allegation appears to be general and omnibus in nature. One of the co- accused namely Dhrub Yadav @ Dhruv Kumar has been granted anticipatory bail by this Court in A.B.A. No.4730 of 2023. The petitioner is in custody since 22.06.2023.

Regard being had to the above, the petitioner 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 Chief Judicial Magistrate, Godda in connection with Godda (Town) P.S. Case No.52 of 2023.

(Rongon Mukhopadhyay, J.)

Shamim/-