Jharkhand High Court
Sunny Kumar @ Sunny Kant Kumar vs The State Of Jharkhand ... ... Opposite ... on 21 April, 2022
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3801 of 2022
Sunny Kumar @ Sunny Kant Kumar
... ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For Petitioner : Mr. Krishna Prajapati, Advocate For the State : Mr. Someshwar Roy, A.P.P.
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02/21.04.2022 Heard the parties.
Petitioner has been made an accused in connection with Katkamdag P.S. Case No. 122 of 2019, corresponding to G.R. No.1197 of 2019, registered under Sections 379, 411, 34 and 120B of the Indian Penal Code, pending in the Court of Miss Avanika Gautam, learned S.D.J.M., Hazaribagh.
On 01.10.2019, theft was committed in the premises of Tecpro System Ltd. Informant party reached there and apprehended some of the accused persons while others managed to escape.
It was submitted that the name of this petitioner has transpired in the confession of apprehended accused persons. It was further submitted that petitioner was neither named in the F.I.R. nor he was put on T.I. parade.
Regard being had to the facts and circumstances of this case, the petitioner named above, is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Twenty Thousand only) with two sureties of the like amount each to the satisfaction of Miss Avanika Gautam, learned S.D.J.M., Hazaribagh, or her successor, in connection with Katkamdag P.S. Case No. 122 of 2019, corresponding to G.R. No.1197 of 2019.
(Ambuj Nath, J.) Rohit