Jharkhand High Court
Shadab Arsh @ Md. Shadab Arsh vs The State Of Jharkhand ... Opposite ... on 25 October, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8447 of 2018
----
Shadab Arsh @ Md. Shadab Arsh ... Petitioner
-versus-
The State of Jharkhand ... Opposite Party
----
CORAM : HON'BLE MR. JUSTICE ANANDA SEN
----
For the Petitioner : Mr. Aman Shekhar, Advocate For the State : Mr. Suraj Mohan, A.P.P.
----
3/ 25.10.2018 Heard learned counsel for the parties.
Learned A.P.P. appearing for the State opposes the prayer for bail of the petitioner.
Petitioner is an accused for allegedly committing the offence punishable under Sections 414/465/34 of the Indian Penal Code, in connection with Dhurwa (T) Police Station Case No.142 of 2018 corresponding to G.R. No.3710 of 2018, pending in the Court of learned Judicial Magistrate 1st Class at Ranchi.
From the house of this petitioner, one Bolero vehicle and a motorcycle were recovered, which are alleged to be stolen property. Petitioner is in custody since 29.06.2018. Learned counsel for the petitioner submits that chargesheet has already been submitted.
Since chargesheet has already been submitted in this case, petitioner, namely, Shadab Arsh @ Md. Shadab Arsh, is directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate 1st Class at Ranchi in connection with Dhurwa (T) Police Station Case No.142 of 2018 corresponding to G.R. No.3710 of 2018.
( Ananda Sen, J.) Kumar/Cp-03