Jharkhand High Court
Dhananjay Kumar Shukla & Anr vs State Of Jharkhand on 15 March, 2011
Author: Narendra Nath Tiwari
Bench: Narendra Nath Tiwari
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.593 of 2011
1. Dhananjay Kumar Shukla
2. Nand Kumar .... Petitioners
Versus
The State of Jharkhand ...O.P.
Coram : The Hon'ble Mr. Justice Narendra Nath Tiwari
For the Petitioners : Mr. S.S.Choudhary, Advocate
For the O.P. : APP
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3/15.03.2011The petitioners are accused in the case registered for the offence under sections 419, 420, 467, 468, 471 and 120B of the Indian Penal Code.
Learned counsel for the petitioners submitted that the petitioners have been falsely implicated in the case; the petitioners were duly appointed after observing all the legal formalities; their measurement were also taken; the only allegation is that subsequently, after completion of training, when the measurement was to be taken, the petitioners did not take part in the same; Co- accused-nandlal Kumar with similar allegation has been granted bail by this Court in B.A. no.4294 of 2010; other co-accused have been also granted bail by this Court, as has been stated in paragraph-15 of this application; petitioners are in custody since December,2010; petitioners are local permanent residents; there is no chance of their absconding.
Learned APP opposed the prayer for bail of the petitioners, but has not disputed the contention made by the learned counsel for the petitioners.
Regard being had to the facts and circumstances of the case, the above named petitioners are directed to be released on bail on furnishing bail bond of Rs.10,000/-(ten thousand)each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Ranchi in connection with Bariatu (Gonda) P.S. case no.80 of 2010, corresponding to G.R. no.1252 of 2010.
( Narendra Nath Tiwari, J.) s.b.