Jharkhand High Court
Ahad Sekh Alias Ahat Sekh vs The State Of Jharkhand on 6 October, 2017
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 7506 of 2017
Ahad Sekh @ Ahat Sekh ... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
For the Petitioner : Mr. D.D. Saha, Advocate
For the State : Addl. P.P.
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2/06.10.2017Heard the parties.
The petitioner has been made accused in connection with Barharwa P.S. Case No. 65 of 2017 corresponding to G. R. No. 405 of 2017 registered under Sections 457,380 of the Indian Penal Code.
Learned counsel for the petitioner submits that the stolen property was recovered from the possession of co-accused-Sahidool Sk. on the basis of confessional statement made by the petitioner. It is submitted that except the confessional statement, there is no other material in the case diary to implicate the petitioner in the alleged offence. All the allegations levelled against the petitioner are false. The petitioner is languishing in custody since 01.06.2017 as has been mentioned in paragraph no. 11 of the application. Hence, the petitioner may be released on bail.
Learned Addl. P.P. appearing for the State opposes the prayer for regular bail.
Considering the submissions of the counsel and the facts as discussed above, 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 A.C.J.M., Rajmahal, in connection with Barharwa P.S. Case No. 65 of 2017 corresponding to G. R. No. 405 of 2017.
(Anil Kumar Choudhary, J.) AKT