Jharkhand High Court
Madhusudan Das vs The State Of Jharkhand on 30 September, 2020
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4843 of 2020
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Madhusudan Das. ...Petitioner
Versus
1. The State of Jharkhand.
2. Sima Choudhary .....Opposite Parties
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Coram: HON'BLE MR JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Vikash Anand, Advocate
For the State : Miss. Sweta Singh, A.P.P.
For the O.P. No. 2 : Mr. Mitul Kumar, Advocate
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03/30-9-2020 Heard the parties.
Defect No. 9 (i), as pointed out by the office, is ignored. The petitioner is an accused in connection with Gua P.S. Case No. 27 of 2019, G.R. No. 183 of 2020.
It has been alleged that the petitioner had not returned the major portion of the loan amount taken from the informant. As per the allegations, the amount of Rs.38,000/- was returned but still an amount of Rs.2,22,000/- is due to the informant.
After taking of the loan, certain amount was returned back, as noted above, which indicates that there was no intention of cheating on the side of the petitioner from the very inception of the transaction. The petitioner has remained in custody for a period of about five months before being granted provisional bail by this Court on 21.7.2020.
On consideration of the aforesaid facts, provisional bail granted to the petitioner on 21.7.2020 is hereby confirmed.
This application stands disposed off.
(Rongon Mukhopadhyay, J) Rakesh/-