Ravindra Yadav vs The State of Jharkhand

H.C. Mishra

Heard Learned Counsel for the petitioner as also Learned Counsel for the State. The petitioner has been made accused in Hunterganj P.S. Case No. 09 of 2011 corresponding to G.R. No. 56 of 2011 for the offence under Sections 143, 14 of the I.P.C., Sections 25(1B)(a), 26, 35 of the Arms Act, 17(I) (ii) of the C.L.A. Act and 10/ 13 of the U.A.P. Act.

From the F.I.R., it appears that the petitioner was apprehended on 29.1.2011 and on his pointing out, arms, ammunitions, naxal literatures and other incriminating materials were recovered. In the facts of this case, particularly taking into consideration the period of custody of the petitioner, I am inclined to release the petitioner on bail. Accordingly, the petitioner, Ravindra Yadav is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Civil Judge, Junior Division-V, Chatra, in Hunterganj P.S. Case No. 09 of 2011 corresponding to G.R. No. 56 of 2011.