Jharkhand High Court
Sanjit Gope vs The State Of Jharkhand ... ... Opposite ... on 19 April, 2022
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2474 of 2022
Sanjit Gope ... ... 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 : M/s. Chandrajit Mukherjee, Advocate For the State : M/s. S. K. Shukla, A.P.P
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03/19.04.2022 Heard the Parties.
Petitioner has been made an accused in connection with Chakulia P.S. Case No. 30/2021, registered under Section 379 of the Indian Penal Code, pending in the Court of learned S.D.J.M., Ghatsila.
On 01.08.2021 transformer at village Badamara was vandalized. Copper parts was stolen by unknown persons.
During the course of investigation petitioner was apprehended. Rope, screwdriver and plyers were recovered from his possession.
It was submitted that the recovered articles are common articles which are found in every household.
It was submitted that petitioner is in custody since 07.09.2021.
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 S.D.J.M., Ghatsila in connection with Chakulia P.S. Case No. 30/2021.
(Ambuj Nath, J.) Saurabh