Jharkhand High Court
Meer Hussain Ansari vs The State Of Jharkhand .... .... Opp. ... on 5 July, 2022
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6798 of 2022
Meer Hussain Ansari .... ... 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. S.P.Roy, Advocate
For the State : Mr. Ashok Kumar, A.P.P.
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02/ 05.07. 2022 Heard learned counsel for the applicant and the learned A.P.P. for the State.
Learned counsel for the applicant undertakes to remove the defects, as pointed out by the office, within a period of one week.
This bail application has been filed on behalf of the applicant- Meer Hussain Ansari with prayer to release on bail in connection with Poraiyahat P.S. Case No. 57 of 2022, registered under Section 379 of the Indian Penal Code, pending in the court of the Sub-Divisional Judicial Magistrate, Godda.
Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged against theft of cobber wire against unknown person.
Learned Counsel for the applicant has submitted that his name transpired during investigation in confessional statement of co-accused Tausib Ansari and Taiyab Ansari and both have been granted bail in B.A.No. 5551 of 2022 vide order dated 27th May, 2022 by the Co-ordinate Bench of this Court. Alleged recovery copper wire from the house of the applicant has been planted. Charge-sheet has been filed in this case. There is no apprehension of tampering with the evidence. The applicant has been languishing in Jail since 09.04.2022.
Learned A.P.P. appearing on behalf of the State vehemently opposed the contentions made by the learned counsel for the applicant.
In view of the submissions made and materials on record, the bail application of the applicants is hereby allowed. Let the applicant be released on bail on furnishing bail bond of Rs.15,000/-(Rupees Fifteen Thousand) with two sureties of the like amount to the satisfaction of the court concerned in aforesaid case.
(Subhash Chand, J.) P.K.S.