Jharkhand High Court
Sanjay Das vs The State Of Jharkhand ... ... Opposite ... on 29 July, 2021
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6649 of 2021
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Sanjay Das ... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Gaurav, Advocate For the State : Mr. Shree Prakash Jha, A.P.P.
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02/29.07.2021 So far as the defect no. 4 is concerned, learned counsel for the petitioner undertakes to remove the same once the situation normalizes. As regards the rest defects are concerned, the same are ignored.
Heard Mr. Gaurav, learned counsel for the petitioner and Mr. Shree Prakash Jha, learned A.P.P. for the State.
The petitioner is an accused in connection with Jaldega (Bansjor O.P.) P.S. Case No. 08 of 2021.
It has been alleged that the informant had received an extortion call from a mobile from a person who introduced himself as an area commander of PLFI who had demanded Rs. 1,00,000/-.When the informant had informed the matter to one Krishna Pradhan he had also disclosed about receiving extortion call from the same mobile number.
It appears that initially the petitioner was implicated on the confession of the co-accused Suraj Baraik and Ramchandra Mahto and subsequently the SIM from which the extortion call was made was seized from the possession of the present petitioner.
Although learned counsel for the petitioner submits that the petitioner does not have any criminal antecedent and he is in custody since 13.02.2021 but regard being had to the aforesaid facts, I am not inclined to grant bail to the petitioner. The prayer for bail of the petitioner is, hereby, rejected at this stage.
(Rongon Mukhopadhyay, J.) Umesh/-