Jharkhand High Court
Partho Sarathi Das vs The State Of Jharkhand And Anothers on 9 April, 2013
Author: Prashant Kumar
Bench: Prashant Kumar
`IN THE HIGH COURT OF JHARKHAND RANCHI
A. B. A. No. 4268 of 2012
Partho Sarathi Das @ Partha Sarathi Das .. ... ... Petitioner
Versus
1.The State of Jharkhand
2.Priyanka Das ... ... ... ... ... Opp. Parties
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner : Mr. Dilip Kr. Karmakar
For the State : Mr. S. Mahto, A.P.P.
For the O.P. No.-2 Mr. Rajesh Kumar Singh
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4/09.04.2013Anticipatory bail application filed by petitioner Partho Sarathi Das @ Partha Sarathi Das is moved by Sri Dilip Kr. Karmakar, learned counsel for the petitioner and opposed by Sri S. Mahto, learned Additional PP. for the State and Sri Rajesh Kumar Singh, learned counsel for the opposite party No. 2.
It is submitted that cognizance was taken only under Sections 323 and 420 of the Indian Penal Code. From the allegation made in the complaint petition and statement of complainant on S.A., prima-facie offence under Section 420 of the Indian Penal Code is not made out. Another offence, i.e. under Section 323, is bailable.
Considering the aforesaid facts and circumstances, I allow this anticipatory bail application and direct the petitioner to surrender in the court below on or before 18th of April 2013 and in the event of his surrender, the learned court below is directed to enlarge him on bail on furnishing bail bond of Rs. 10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of Sri R.K. Singh, Judicial Magistrate, 1st Class, Jamshedpur in connection with C/1 Case No. 980 of 2012, subject to the condition as laid down under section 438(2) of the Cr. P.C. (Prashant Kumar, J.) Binit