Jharkhand High Court
Gour Hari Ghosh vs The State Of Jharkhand And Anr on 22 June, 2017
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No. 5112 of 2017
Raj Kumar Gupta, son of Jagdish Saw, residing at vill. Chanho, P.O.
Urimali, P.S. Barkagaon, Dist. Hazaribag ... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Pratik Sen, Advocate
For the State : Mr. Suraj Verma, A.P.P.
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Order No. 02 : Dated 22nd June, 2017
Heard Mr. Pratik Sen, learned counsel for the petitioner and Mr. Suraj Verma, learned A.P.P. for the State.
Petitioner has been made accused in connection with Giddi P.S. Case No. 48 of 2014 corresponding to G. R. No. 3548 of 2014 registered for the offences punishable under Sections 115/ 118/ 119/ 120/ 120(B) of the Indian Penal Code and section 25(1-B)a/ 26/ 35/ 29 of the Arms Act.
It appears from the allegation that one loaded rifle, one live cartridge and various arms and ammunitions were recovered from the possession of the petitioner. The petitioner is in custody since 02.09.2014.
Regard being had to the period of custody, the petitioner, named above, is directed to be released 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 learned Judicial Magistrate, Hazaribag, in connection with Giddi P.S. Case No. 48 of 2014 corresponding to G. R. No. 3548 of 2014.
(Rongon Mukhopadhyay, J.) MM IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A No. 5109 of 2017 Gour Hari Ghosh, son of Sri Nafar Chandra Ghosh, resident of Village Rasa, P.O. & P.S. Kakartalla, District Birbhum, West Benga ... ... Petitioner Versus
(i) The State of Jharkhand
(ii) Ganesh Gorai, sonb of late Bharat Gorai, resident of village Satki, P.S. Bagdahri, District Jamtara .. ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Kaushik Sarkhel , Advocate
For the State : Mr. G.S. Prasad, A.P.P.
For O.P.No. 2 : Mr. Shiv Kr. Singh, Advocate
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Order No. 02 : Dated 22nd June, 2017
Heard Mr. Kaushik Sarkhel, learned counsel for the petitioner, Mr. G.S. Prasad, learned A.P.P. for the State and Mr. Shiv Kr. Singh, learned counsel for the opposite party no. 2.
Petitioner has been made accused in connection with Bagdahari P.S. Case No. 17 of 2017 corresponding to G. R. No. 473 of 2017 registered for the offences punishable under Sections 420, 467, 468 and 471 of the Indian Penal Code and section 3 of the Jharkhand Protection of Interest of Depositors Act, 2011.
It appears from the allegation that the informant was approached by this petitioner to invest money in a Vamshi Export Ltd. The informant invested Rs. 11,000/- in the said company and got a share certificate of maturity amount of Rs. 40,777/-. But when the informant asked the petitioner to pay the maturity amount, he refused to pay the same. The petitioner is in custody since 11.05.2017.
It appears that the matter has been compromised and settled, between the parties, out of Court. The informant has also received the maturity amount of Rs. 41,700/- from the petitioner.
Regard being had to the period of custody and that matter has been settled between the parties, the petitioner, named above, is directed to be released 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 learned Additional Chief