Jharkhand High Court
Binod Lal Burman @ Binod Kumar Burman vs State Of Jharkhand on 1 September, 2011
Author: D.N. Upadhyay
Bench: D.N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2777 of 2011
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Binod Lal Burman @ Binod Kumar Burman ... ...... Petitioner
Versus
The State of Jharkhand .... ... .... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY
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For the Petitioner : Mr. Niranjan, Advocate
For the Opp. Party : A.P.P.
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02/01.09.2011Heard learned counsel for the parties.
Petitioner is accused in a case registered under Section 379 of the Indian Penal Code and 135/137 of the Electricity Act.
The petitioner has been prosecuted for committing energy theft by causing loss of Rs. 14000/- to the Electricity Board, Dhanbad. The electric supply in his premises was already disconnected.
It is submitted that the petitioner is ready to deposit said sum of Rs. 14000/- as assessed against him subject to the final decision of the case.
Learned counsel for the state has opposed the prayer for bail. Since the petitioner is ready to deposit said sum of Rs. 14000/-, he is directed to deposit the same within a fortnight and with valid receipt of the same, if he surrenders in the Court below within a fortnight he shall be released on bail by the Court below 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, Dhanbad in connection with Katras P.S. Case No. 156/2011 corresponding to G.R. Case No. 2228/2011 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
(D.N. Upadhyay, J) M.M.