Jharkhand High Court
Vikash Dubey vs The State Of Jharkhand ..... .... Opp. ... on 18 March, 2025
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2122 of 2025
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Vikash Dubey, aged about 21 years, son of Om Prakash Dubey, resident of B.Ed. College Prakash Nagar, Near Kamdhenu Apartment, Chatterjee Colony, P.O. & P.S. Govindpur, District East Singhbhum, Jamshedpur.
...... .... Petitioner(s) Versus The State of Jharkhand ..... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE AMBUJ NATH
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For the Petitioner(s) : Mr. Rohit Agarwal, Advocate
For the State : Mr. Sanat Kumar Jha, A.P.P.
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02/ Dated 18.03.2025
Heard the parties.
The petitioner has been made accused in connection with Tatanagar Rail P.S. Case No. 113 of 2024, for the offence registered under Section 305
(c) of the B.N.S., pending in the court of learned Railway Judicial Magistrate, Porahat (Chaibasa), Camp at Jamshedpur.
On 04.10.2024, Laptop and mobile phone of the informant was stolen by unknown persons, while he was travelling by Shalimar Porbandar Superfast Express. During the course of investigation, petitioner was apprehended and, on his confession, stolen laptop was recovered from co-accused Aman Kumar.
Learned counsel for the petitioner has submitted that co-accused Aman Kumar has been granted bail by this Court in B.A. No. 1766/2025. It was further submitted that chargesheet has been submitted in this case and petitioner has got no criminal antecedent.
In view of the submission made above, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand) with two sureties of the like amount each, to the satisfaction of learned Railway Judicial Magistrate, Porahat (Chaibasa), Camp at Jamshedpur, in connection with Tatanagar Rail P.S. Case No. 113 of 2024.
(Ambuj Nath, J.) BS/-