Jharkhand High Court
Aman Kumar vs The State Of Jharkhand ... ... Opposite ... on 4 March, 2025
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1766 of 2025
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Aman Kumar, aged about 19 years, S/o. Krishna Prasad, R/o. Vill.- Gadra, P.O.- Gadra, P.S.- Parsudih, Town- Jamshedpur, Dist.- East Singhbhum. ... ... Petitioner
-Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For the Petitioner : Mr. Vikash Kumar, Advocate For the State : Mr. Satish Prasad, A.P.P.
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02/04.03.2025 Heard the parties.
2. The petitioner has been made accused in connection with Tata Nagar Rail P.S. Case No. 113/2024, for the offences registered under Sections 305(C) of the B.N.S., 2023, pending in the Court of learned Railway Judicial Magirstate, Porahat (Chaibasa) Camp at Tatanagar.
3. On 04.10.2024, Laptop and Mobile phone of the informant was stolen by unknown persons while he was travelling by Shalimar Porbandar Superfast Express. During the course of investigation, one Vikash Dubey was apprehended and on his confession, the stolen laptop was recovered from the possession of the petitioner.
4. Learned counsel appearing on behalf of the petitioner submitted that the petitioner was bona fide purchaser of the stolen laptop. It was further submitted that the petitioner has become victim of circumstance.
5. In view of the aforesaid facts, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Rupees Twenty Thousand) with two sureties of the like amount each, to the satisfaction of learned Railway Judicial Magirstate, Porahat (Chaibasa) Camp at Tatanagar in connection with Tata Nagar Rail P.S. Case No. 113/2024.
(Ambuj Nath, J.) Rahul/-