Jharkhand High Court
Roshan Lal Prasad vs The State Of Jharkhand &Anr ..... Opp. ... on 17 May, 2019
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4299 of 2019
Roshan Lal Prasad... Petitioner(s)
Versus
The State of Jharkhand &Anr ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner(s) : Mr. P.C.Tripaty, SrAdvocate
For the State : Mr. AzeemuddinA.P.P
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2/Dated: 17/05/2019
Bail application filed on behalf of Roshan Lal Prasad is moved by Mr.P.C.Tripathy , learned Sr. counsel for the petitioner and opposed by Mr. Azeemuddin Additional P.P.for the State.
The petitioner is accused in connection with Complaint Case No. 330 of 2017 registered under Sections 341,323,420,468,354 and 504 of the Indian Penal Code pending in the Court of learned J.M Ist Class Bermo at Tenughat.
This case arises out of a complaint case. It is alleged in the complaint petition that the complainant had paid Rs.3,00,000/- to the petitioner for insurance of his three sons. However, no document has been attached with the complaint petition to show that any such payment was made to the petitioner. It further appears that the petitioner surrendered in the court below on 2.3.2019 and since then he is languishing in jail On the other hand learned A.P.P opposed the bail. Having heard the submissions, I have gone through the records of the case. It appears that all the offences, as stated above, are triable by the court of the Magistrate. Considering the nature of the offence and the period of detention of the petitioner, I allow this application and I direct the court below to release the petitioner on bail on furnishing his bail bonds of Rs. 10,000/- (Rupees ten thousand) with two sureties of like amount each to the satisfaction of learned J.M Ist Class Bermo at Tenughat. in connection with Complaint Case No. 330 of 2017 (Prashant Kumar, J.) SD/Rajnish