Jharkhand High Court
Kishori Prasad vs The State Of Jharkhand ... Opp. Party(S) on 25 August, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6171 of 2018
Kishori Prasad ... Petitioner(s).
Versus
The State of Jharkhand ... Opp. Party(s).
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. Pankaj Kr. Dubey, Advocate
For the State : A.P.P.
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04/25.08.2018: Heard the counsel for the parties.
Learned A.P.P opposes the prayer for bail.
The petitioner is an accused for the offence punishable under Sections 405, 417, 418, 419, 420, 425, 426, 467 and 471 of the Indian Penal Code.
The case of the prosecution is that the informant had sold a tractor at a higher price than the actual price. The allegation against this petitioner has been mentioned in para 11 of the complaint petition. It is alleged that this petitioner was a mason who worked in the house of the complainant and he introduced one Mohan Das, to be the partner of the informant, who allegedly cheated the informant.
Keeping in view of the nature of allegation, I am inclined to release the petitioner on bail. Accordingly, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Hazaribagh, in connection with Sadar P.S. Case No. 558/2006, corresponding to G.R. No. 3055/2006.
Anu/-C.P.-3 (ANANDA SEN, J.)