Jharkhand High Court
Pappu Sah vs The State Of Jharkhand ...... Opposite ... on 26 February, 2018
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.578 of 2018
Pappu Sah ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr.Aashish Kumar, Advocate
For the State : A.P.P
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03/Dated: 26/02/2018
The petitioner is apprehending his arrest in connection with Godda (M) P.S. Case No. 170/2017 corresponding to G.R. No. 1382/2017, the case registered under Sections 379 of the Indian Penal Code and 4/54 (1) of JMMC Rule.
Learned counsel for the petitioner has submitted that only 20 CFT sand has been recovered from the tractor of the accused. From perusal of the FIR there is no allegation of theft leveled against the petitioner and as such no case u/s 379 is made out against the petitioner. It is further submitted that petitioner has no criminal antecedent. Hence, he may be enlarged on bail.
Learned A.P.P opposed the prayer for bail.
Considering the fact and circumstances of the case, the above named petitioner is directed to surrender in the Court below within two weeks from the date of this order and in the event of his arrest or surrender, the Court below shall enlarge the above named petitioner, on bail, on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of C.J.M., Godda, in connection with Godda (M) P.S. Case No. 170/2017 corresponding to G.R. No. 1382/2017, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Rajesh Kumar, J.) Shahid