Jharkhand High Court
Hatim Mian Alias Hatim Ansari vs The State Of Jharkhand on 27 April, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.2238 of 2017
Hatim Mian @ Hatim Ansari ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. J.S.Singh, Advocate
For the State : A.P.P
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02/Dated: 27/04/2017
The petitioner is apprehending his arrest in connection with Balumath P.S. Case No. 27/2017 corresponding to G.R. No. 118/2017, the case registered under Sections 379 & 411 of the Indian Penal Code.
Learned counsel for the petitioner submitted that petitioner has been falsely implicated in this case because he is the owner of the seized van which is a commercial vehicle. It is further submitted that during investigation none of the witnesses has stated about the involvement of this petitioner in the alleged offence.
Learned A.P.P opposed the prayer for bail.
Considering the fact and circumstances of the case, the above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender, the Court below shall enlarge the above named petitioner, on bail, on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of C.J.M., Latehar, in connection with Balumath P.S. Case No. 27/2017 corresponding to G.R. No. 118/2017, subject to the conditions as laid down under Section 438(2) of the Cr.P.C., subject to the further condition that on the date of surrender petitioner shall deposit Rs.2,000/- in the court below, which shall be subject to the result of the case.
( Anant Bijay Singh, J.) Raman/Shahid