Jharkhand High Court
Sadique Akhtar vs The State Of Jharkhand on 11 September, 2015
Author: R. Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7100 of 2015
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Sidique Akhtar son of Ajajul Haque resident of village Masiyatu P.O.
and Police Station Balumath, District Latehar
... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Abhay Kr. Chaturvedy, Advocate
For the Opp. Party : Mr. Mukesh Kumar, A.P.P.
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02/11.09.2015Heard Mr. Abhay Kr. Chaturvedy, learned counsel for the petitioner and Mr. Mukesh Kumar, learned A.P.P. for the State.
Petitioner has been made accused in connection with Manika P.S. Case No. 37 of 2015 corresponding to G. R. No. 393 of 2015 registered for the offences punishable under Sections 386, 387 of the Indian Penal Code and Section 17 of the Criminal Law Amendment Act.
It has been submitted by the learned counsel for the petitioner that the SIM Card from which extortion calls were made is alleged to have been purchased from the shop of the petitioner. It has further been submitted that the statement of the petitioner was recorded under Section 164 Cr.P.C. in which he had clearly stated that under threat he had issued the SIM Cards as he runs the mobile shop. He further adds that the petitioner is in custody since 15.07.2015.
Learned A.P.P., on the other hand, has opposed the prayer for bail and has submitted that the complicity of the petitioner has come in the investigation.
Regard being had to the nature of allegation levelled against the petitioner, the petitioner, named above, is directed to be released 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 learned Chief Judicial Magistrate, Latehar, in connection with Manika P.S. Case No. 37 of 2015 corresponding to G. R. No. 393 of 2015.
(R. Mukhopadhyay, J.) Umesh/-