Jharkhand High Court
Manoranjan Chandra @ M. Chandra vs The State Of Jharkhand ... ... Opposite ... on 11 February, 2022
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 14735 of 2021
Manoranjan Chandra @ M. Chandra ... ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For Petitioner : Mr. Vikash Kumar, Advocate
For the State : Mr. A. P. Topno, A.P.P
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.
03/11.02.2022 Heard the Parties.
Petitioner has been made an accused in connection with Chowka P.S. Case No. 44 of 2021, registered under Section 379 of the Indian Penal Code, pending in the Court of learned S.D.J.M, Seraikella.
On the intervening night of 02/03.08.2021, theft was committed in the premises of closed company of the informant. Copper parts were stolen by unknown persons. From the impugned order it appears that the petitioner has confessed his guilt and on the basis of his confession Scooty used in connection of the offence along with wire cutter were recovered. Offence alleged is triable by the court of Judicial Magistrate.
Regard being had to the facts and circumstance of the case, the petitioner named above, is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned S.D.J.M, Seraikella in connection with Chowka P.S. Case No. 44 of 2021.
(Ambuj Nath, J.) Saurabh