Jharkhand High Court
Arun Mahto @ Arun Prasad vs The State Of Jharkhand ..... .... Opp. ... on 4 May, 2022
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4266 of 2022
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Arun Mahto @ Arun Prasad ...... .... Petitioner Versus The State of Jharkhand ..... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE AMBUJ NATH
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For the Petitioner : Mr. Md. Sajid Yunus, Advocate
For the State : Mr. Rajesh Kumar, A.P.P
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02/ Dated 04.05.2022
Heard the parties.
The petitioner has been made an accused in connection with Gola P.S. Case No. 105 of 2017, G.R. No.1264 of 2017, for the offence under Section 379 of the Indian Penal Code, pending in the court of Smt. Vidyawati Kumari, learned Judicial Magistrate, 1st class, Ramgarh.
Theft was committed in the Electric Sub-Station, Huppu by unknown persons. They took away copper coil from 5 M.V.A Power Transformer.
It appears that the name of this petitioner has transpired in the confession of co-accused persons.
Similarly situated co-accused persons have been granted bail by this Court as well as by the Coordinate Bench of this Court.
Regard being had to the facts of the case, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs.20,000/-(Rupees Twenty Thousand) with two sureties of the like amount each, to the satisfaction of Smt. Vidyawati Kumari, learned Judicial Magistrate, 1st class, Ramgarh, or her successor, in connection with Gola P.S. Case No. 105 of 2017, G.R. No.1264 of 2017.
BS/ (Ambuj Nath, J.)