Mani Lal vs The State Of Jharkhand on 25 May, 2017

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Jharkhand High Court

Mani Lal vs The State Of Jharkhand on 25 May, 2017

Bench: S.N.Pathak

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             B.A.No. 4298 of 2017
          Mani Lal                                ... ...  ...Petitioner
                                  -Versus-
          The State of Jharkhand.                 ... ...  ...Opp. Party
                      -----------
          CORAM:      THE HON'BLE MR. JUSTICE DR. S.N.PATHAK

        For the Petitioner:       Mr. Gouri S. Prasad, Advocate.
        For the State:            A.P.P.
                           -----------
02/ 25.05.2017

Heard the parties.

The petitioner is an accused in a case registered under Sections 420/421 of the Indian Penal Code and 69 of Stamp Act, 1899.

Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged in the F.I.R. It is further submitted that the allegation against this petitioner enumerated in para 10 of written report, is that the accused petitioner in collusion with the broker namely Abdul Kalam is involved in selling of Stamp paper on higher price. Similarly situated persons have already been granted bail by the learned Court below. Moreover, the petitioner is in custody since 01.04.2017 and hence, he may be granted the privilege of bail.

Learned A.P.P. opposes the prayer for bail. In the facts and circumstances of the case, the petitioner is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Ten thousand) with two sureties of like amount each to the satisfaction of the Chief Judicial Magistrate, Ranchi in connection with Kotwali P.S. Case No. 75 of 2017, corresponding to G.R. No. 1588 of 2017.

[Dr. S.N.Pathak,J.] Pankaj/R.Sinha

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Jharkhand High Court