Jharkhand High Court
Armon Khan Alias Habbu Alias Harish vs The State Of Jharkhand on 9 January, 2013
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 10169 of 2012
Arman Khan @ Habbu @ Harish @ Md. Arman ..... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. Nilesh Kumar, Advocate
For the State : A.P.P.
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2/ 09.01.2013Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
The petitioner has been made accused for the offence under Sections 461, 379, 411 and 414 of the Indian Penal Code, in connection with Kotwali P.S. Case No. 152 of 2012 corresponding to G.R. No. 728 of 2012.
From the FIR, it appears that the co-accused was apprehended while he was attempting to break the lock of a shop. The petitioner was not apprehended at spot and he has been made accused on the basis of confessional statement.
In the facts of the case, I am inclined to enlarge the petitioner, Arman Khan @ Habbu @ Harish @ Md. Arman, on bail. Accordingly, the petitioner, named above, 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 Chief Judicial Magistrate, Ranchi, in connection with Kotwali P.S. Case No. 152 of 2012 corresponding to G.R. No. 728 of 2012.
( H. C. Mishra, J.) Amitesh