Jharkhand High Court
Sanjeev Tiwary @ Chhotu Tiwari @ Sanjeev ... vs State Of Jharkhand on 20 October, 2011
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No.6538 of 2011
-------
Sanjeev Tiwary @ Chhotu Tiwari @ Sanjeev Kumar Tiwary
.... Petitioner
-Versus-
The State of Jharkhand ...... Opposite Party
------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
------
For the Petitioner : Mr.Ananda Sen, Advocate
For the State : Mr.H.K.Shikarwar, A.P.P.
------
2/ 20.10.2011Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in Dhanbad P.S case no.473 of 2011 corresponding to G.R No.1898 of 2011 for the offence under Sections 363, 365 and 34 of the Indian Penal Code.
In the F.I.R, there is direct allegation against the petitioner to have kidnapped the minor daughter of the informant. However, in the case diary, the statements of the victim girl has been recorded, which were given under Sections 161 as well as 164 Cr.P.C, from which, it appears that she has given a completely different story, wherein though she has named this petitioner, but she has stated that she had gone to Asansol, Sultanganj and Howrah and from her statement, it is apparent that this petitioner had not gone along-with her.
In the facts of this case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Sanjeev Tiwary @ Chhotu Tiwari @ Sanjeev Kumar Tiwary 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 Chief Judicial Magistrate, Dhanbad in Dhanbad P.S case no.473 of 2011 corresponding to G.R No.1898 of 2011.
(H.C.Mishra, J.) B.S/