Jharkhand High Court
Santosh Mandal @ Santosh Kumar Mandal vs State Of Jharkhand on 13 September, 2011
Author: D.N. Upadhyay
Bench: D.N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 1987 of 2011
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Santosh Mandal @ Santosh Kumar Mandal ... ... ... Petitioner
Versus
The State of Jharkhand .... ... .... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY
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For the Petitioner : Mr. Jai Shankar Tripathi, Advocate
For the Opp. Party : A.P.P.
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02/13.09.2011Heard learned counsel for the parties.
Petitioner is accused in a case registered under Sections 420/468/472/473120B of the Indian Penal Code.
It is alleged that a truck bearing registration No. UP 78 T 6933 was seized by the police. On search the truck was found loaded with counterfeit labels, cap, bottle cover and other articles relating to branded foreign liquor. The apprehended accused confessed his guilt and disclosed the name of present petitioner and other accused involved in the illegal manufacturing and packaging of duplicate wine.
It is submitted that the name of petitioner has come in the confession of co- accused which is not admissible in law. He is not concerned either with the truck or with the articles seized.
Learned counsel for the state opposed the prayer for bail. Considering the aforesaid aspects of the matter, above named petitioner is directed to surrender in the Court below within a fortnight and on such surrender or in the event of his arrest the petitioner shall be released on bail by the Court below on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Bermo at Tenughat in connection with Nawadih P.S. Case No. 36/2011 corresponding to G.R. Case No. 416/2011 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
(D.N. Upadhyay, J) M.M.