Jharkhand High Court
Sakur Ansari vs The State Of Jharkhand ... ... Opposite ... on 12 April, 2023
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 1986 of 2023
Sakur Ansari ... ... 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 : M/s. P. K. Choudhary, Advocate For the State : M/s. Vishwanath Roy, Spl.P.P
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04/12.04.2023 Heard the Parties.
Petitioner is apprehending his arrest in connection with Poraiyahat P. S. Case No. 57/2022, registered under Section 379 of the Indian Penal Code, pending in the Court of learned S.D.J.M., Godda.
On the night of 03.04.2022, copper wire belonging to the company of the informant was stolen by unknown persons.
It was submitted that petitioner is neither named in the FIR nor anything was recovered from his possession. It was further submitted that the name of the petitioner has transpired in the confession of the co-accused. It was finally submitted that the petitioner has got no criminal antecedent and this fact has been mentioned at paragraph-12 of the anticipatory bail application.
Regard being had to the facts and circumstance of the case; I am inclined to extend the privilege of Anticipatory Bail to the petitioner. He is directed to surrender before the court below within two weeks from the date of receipt of copy of this order and learned court below on his surrender shall release him on bail on furnishing bail bond of Rs. 25,000/- (Twenty five Thousand only) with two sureties of the like amount each to the satisfaction of S.D.J.M., Godda in connection with Poraiyahat P. S. Case No. 57/2022, Subject to the conditions as laid down under Section 438 (2) Cr.P.C.
(Ambuj Nath, J.) Saurabh