IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 4363 of 2012

...

Sk. Zeeshan ... ... Petitioner -V e r s u s-

The State of Jharkhand ... Opposite Party ...

CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR. ...

For the Petitioner : Mr. K.P. Choudhary, Advocate For the State : Md. Hatim, A.P.P.

02/25.07.2012 Bail application filed by Sk. Zeeshan, in connection with Mango P.S. Case No. 96 of 2012 corresponding to G.R. No. 579 of 2012, pending in the court of learned Judicial Magistrate, 1st Class, Jamshedpur, is moved by Sri K.P. Choudhary, learned counsel for the petitioner and opposed by Md. Hatim, learned Additional P.P. for the State. It appears that petitioner was identified as one of the culprit by the friend of informant. Under the said circumstance, at this stage, I am not inclined to enlarge the petitioner on bail. Accordingly, bail prayer of petitioner rejected.

(Prashant Kumar, J.)

sunil/