Jharkhand High Court
Surendra Nayak @ Rahul vs The State Of Jharkhand ... ... Opposite ... on 2 December, 2021
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10125 of 2021
Surendra Nayak @ Rahul ... ... 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 : Ms. Sunita Kumari, Advocate
For Opp. Party : Mr. S. K. Shukla, A.P.P
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05/02.12.2021 Petitioner has been made an accused in connection with S.T.
No. 135/2021, arising out of Raidih P.S. Case No. 43 of 2019, corresponding to G.R. No. 611/2020, registered under Section 392 of the Indian Penal Code and committed under Section 392/412 of the Indian Penal Code, pending in the Court of learned District and Additional Sessions Judge-IV, Gumla.
The case diary earlier called for has been received, perused the same and heard the parties.
It is alleged that on 25.08.2019 at about 09:30 P.M., three persons robbed the petrol pump of the informant and took away mobile phone, cash, laptop and other articles. The mobile phone so looted was recovered from the possession of a lady. She has stated that the mobile phone was given to her by Sonu Tirkey, with whom she was having love affairs. Sonu Tirkey was arrested. He confessed his involvement in the occurrence and named the petitioner as his partner in crime. . Apart from confession of the co-accused there is no other cogent material against the petitioner on record.
Regard being had to the facts and circumstance of the 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 learned District and Additional Sessions Judge-IV, Gumla in connection with S.T. No. 135/2021, arising out of Raidih P.S. Case No. 43 of 2019, corresponding to G.R. No. 611/2020.
(Ambuj Nath, J.) Rohit/Saurabh