Jharkhand High Court
Chandan Prasad vs The State Of Jharkhand .... .... Opp. ... on 15 December, 2021
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 13699 of 2021
Chandan Prasad ..... ... Petitioner
Versus
The State of Jharkhand .... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Petitioner : Mr. Vishal Kumar Trivedi, Advocate
For the State : A.P.P.
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02/15.12.2021 So far as the defects, as pointed out by the office, are ignored.
Heard learned counsel for the petitioner and learned A.P.P. appearing for the State.
This bail application has been filed on behalf of petitioner Chandan Prasad with a prayer to release him on bail in case crime being Chowka P.S. Case No. 44 of 2021registered for the offence under Section 379 of the Indian Penal Code.
Learned counsel for the petitioner has submitted that the F.I.R of this case was lodged by the informant against unknown person in regard to theft of copper plate from the transformer of the company worth Rs. 10,00,000/-. It is also submitted that during investigation the name of the petitioner surfaced in confessional statement of co-accused and no incriminating article was recovered from the possession of the petitioner as per seizure memo. The alleged copper wire is not the theft property as per F.I.R version. It is also submitted that the petitioner has been languishing in jail since 09.08.2021.
Learned A.P.P. has vehemently opposed the contention made by the learned counsel for the applicant.
In view of the submissions made above and considering the materials available on record, this bail application deserves to be allowed. Accordingly, the petitioner, namely, Chandan Prasad be released on bail on furnishing bail bond of Rs. 15,000/- (Fifteen Thousand) with two sureties of the like amount each to the satisfaction of the learned S.D.J.M., Saraikela, in connection with Chowka P.S. Case No. 44 of 2021.
(Subhash Chand, J.) Bibha SK/