Jharkhand High Court
Buddhadeb Chakroborty @ Bama vs The State Of Jharkhand ... ... Opposite ... on 9 February, 2022
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 13899 of 2021
Buddhadeb Chakroborty @ Bama ... ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For Petitioner : Mr. Rahul Ranjan, Advocate
For the State : Mr. P. K. Verma, A.P.P
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.
04/09.02.2022 Heard the parties.
Petitioner has been made an accused in connection with Narayanpur P.S. Case No. 177 of 2020, registered under Section 379 of the Indian Penal Code, pending in the Court of learned S.D.J.M., Jamtara.
It is alleged that copper wire from the transformer of Sub- Station, Narayanpur, was stolen by unknown thieves. It appears that the name of this petitioner has come in the confession of co-accused. It was submitted that petitioner is in custody since 28.07.2021. Similarly situated co-accused has been granted bail by a co-ordinate Bench of this court.
Regard being had to the facts and circumstances of this case, the petitioner named above, is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Jamtara, in connection with Narayanpur P.S. Case No. 177 of 2020.
(Ambuj Nath, J.) Rohit