Ravindra Yadav Vs The State of Jharkhand

Jharkhand High Court 6 Sep 2012 B.A. No. 5870 of 2012
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

B.A. No. 5870 of 2012

Hon'ble Bench

Harish Chandra Mishra, J

Advocates

Om Prakash Singh, for the Appellant;

Acts Referred

Arms Act, 1959 — Section 25(1B)(a), 26, 35#Penal Code, 1860 (IPC) — Section 14, 143

Judgement Text

Translate:

H.C. Mishra

1. 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.

2. 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.

From The Blog
Supreme Court to Rule on Multi-State Societies in IBC Cases
Oct
25
2025

Story

Supreme Court to Rule on Multi-State Societies in IBC Cases
Read More
Supreme Court: Minors Can Void Property Sales by Guardians
Oct
25
2025

Story

Supreme Court: Minors Can Void Property Sales by Guardians
Read More