Jharkhand High Court
Kameshwar Chaudhary vs The State Of Jharkhand on 17 February, 2014
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 11819 of 2013
Kameshwar Chaudhary ..... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. S.K. Pandey-II, Advocate
For the State : A.P.P.
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04/ 17.02.2014Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
The petitioner has been made accused for the offence under Sections 420, 466, 467, 447 and 352 of the Indian Penal Code, in connection with Meral P.S. Case No. 150 of 2012 corresponding to G.R. No. 1761 of 2012.
Police case was instituted on the basis of complaint case, which relates to land dispute. It is alleged that the petitioner and the co-accused persons are claiming the land in dispute on the basis of forgery in the revenue records.
In the facts of this case, I am inclined to enlarge the petitioner, Kameshwar Chaudhary, on bail. Accordingly, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Garhwa, in connection with Meral P.S. Case No. 150 of 2012 corresponding to G.R. No. 1761 of 2012.
( H. C. Mishra, J.) Amitesh/