IN THE HIGH COURT OF JHARKHAND, RANCHI
B.A. No. 418 of 2016
Jahangir Ansari @ Jehangir Ansari, son of Roushan Ansari, Resident
of Village :- Gorakhpur, P.O. & P.S. :- Lalmatiya, District :- Godda.
..... Petitioner(s)
Versus
The State of Jharkhand …. Opp. Party(s)
CORAM: HON’BLE MR. JUSTICE R. R. PRASAD
For the Petitioner(s) : M/s Manoj Kr. Sah
Vivek Kumar, Advocates.
For the State : M/s Amresh Kumar, APP
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02/09.02.2016. Heard learned counsel appearing for the petitioner and
learned counsel for the State.
The petitioner is an accused in a case instituted under
Sections 147, 148, 149, 452, 307, 302 of the Indian Penal Code
read with Section 27 of the Arms Act.
Learned counsel appearing for the petitioner submits that
the petitioner and 7 others have been alleged to have resorted to
firing causing injuries to Abaul Ansari, Mohibul Ansari and Md.
Sirajuddin Ansari, but injuries have been found to be simple in
nature whereas accused Haider Ansari, Feroz Ansari and Sahwan
Ansari have been alleged to have fired shot upon Salim Ansari as
a result of which he died and that the petitioner has never been
alleged to have fired shot upon Salim Ansari rather the petitioner
has been alleged to have fired shot along with 7 others causing
injuries to the aforesaid persons and that Shahban Ansari as well
as Firoz Ansari have been admitted to bail and under the
circumstances, the petitioner also deserves to be admitted on
bail.
Regard being had to the facts and circumstances of the
case, the above-named petitioner is directed to be released on
bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two
sureties of the like amount each to the satisfaction of the learned
District & Addl. Sessions Judge-III, Godda, in connection with S.T.
No.2 of 2011 /17 of 2011.
(R. R. Prasad, J.)
Sandeep/