Abhimanyu Kumar Singh Alias Sintu Singh Alias Abhimanyu Singh v. The State Of Jharkhand

IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 3010 of 2017 ---- Abhimanyu Kumar Singh @ Sintu Singh @ Abhimanyu Singh Petitioner -versus- The State of Jharkhand Opposite Party ---- CORAM : HONBLE MR. JUSTICE ANANDA SEN ---- For the Petitioner : Mr. Ajay Kumar Sah, Advocate Mr. Amitabh Prasad, Advocate For the State : A.P.P. ----

08 / 13.11.2017 Heard learned counsel for the petitioner and the learned A.P.P. appearing for the State. Petitioner is an accused for offences under Sections 307, 326, 34 of the Indian Penal Code and Section 27 of the Arms Act. There is direct allegation against the petitioner that he has fired upon the injured persons. In view of the direct allegation against the petitioner, I am not inclined to grant bail to the petitioner. The prayer for bail of the petitioner, namely, Abhimanyu Kumar Singh @ Sintu Singh @ Abhimanyu Singh in connection with Mango (Ulidih) Police Station Case No.384 of 2016 corresponding to G.R. No.3015 of 2016 is hereby rejected. ( Ananda Sen, J.) Kumar/cp-03