Jharkhand High Court
Md Attaullah vs The State Of Jharkhand on 26 April, 2013
Author: Jaya Roy
Bench: Jaya Roy
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3122 of 2013
Md. Attaullah .... .... .... Petitioner
Versus
The State of Jharkhand .... .... .... Opp. Party
CORAM : HON'BLE MRS. JUSTICE JAYA ROY
For the Petitioner : Mr. K.P. Choudhary, Advocate
For the State : A.P.P.
02/26.04.2013Heard counsel appearing for the petitioner and counsel appearing for the State.
Petitioner is an accused in this case registered under Sections 467/468/489A/489B/489E/420/34 of the Indian Penal Code.
Counsel appearing for the petitioner has submitted that according to the allegation made in the F.I.R. is only fifty (50) fake currency notes of Rs.500/ have been recovered from the possession of the petitioner. Therefore, at best the petitioner can be made accused only under Section 489E of the Indian Penal Code. It is also submitted that the petitioner is in custody since 29th December, 2012.
Counsel appearing for the State has opposed but not disputed the aforesaid contentions made by the counsel appearing for the petitioner and he has also accepted that there is recovery of 50 fake currency notes of Rs.500/.
Considering the submissions made by both the parties and considering the period of custody of the petitioner, the petitioner, above named, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/ (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of Shri T. Ahmad, Judicial Magistrate, 1st Class, Jamshedpur in connection with Parsudih P.S. Case No. 340 of 2012 corresponding to G.R. No. 3851 of 2012 subject to the condition that one of the bailors will be local resident having immovable property within the jurisdiction of district concerned.
(Jaya Roy, J.) Anit