Jharkhand High Court
Ajay Sakuja vs The State Of Jharkhand ... ... Opp. Party on 25 August, 2021
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 9461 of 2021
Ajay Sakuja ... ... 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. A.K. Sah, Advocate
For the State : Spl.P.P.
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Order No. 02: Dated: 25th August, 2021
Heard the parties.
Defect no. 9(i), as pointed out by the office, is ignored. The petitioner is an accused in connection with Burmamines P.S. Case No. 62 of 2021.
The petitioner, who is the owner of Mahima Enterprises was alleged to have been involved in sale of oxygen cylinder though he has no license. The petitioner claims that he has license of industrial gas cylinder.
Learned counsel for the petitioner submits that the petitioner has remained in custody since 07.05.2021. The petitioner therefore seems to have been prosecuted for selling oxygen gas cylinder without having any valid license.
Considering the period of custody undergone by the petitioner, the above named petitioner 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 A.C.J.M., Jamshedpur, in connection with Burmamines P.S. Case No. 62 of 2021.
(Rongon Mukhopadhyay, J.) MM