Ashok Kumar Agarwal @ Ashok Kumar Mittal vs State Of Jharkhand on 24 February, 2012

[Cites 4, Cited by 2]

Jharkhand High Court

Ashok Kumar Agarwal @ Ashok Kumar Mittal vs State Of Jharkhand on 24 February, 2012

Bench: Jaya Roy

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                         A.B.A. No. 51 of 2012
                  Ashok Kumar Agarwal @ Ashok Kumar Mittal
                                                             ...   ...   ...       Petitioner
                                       Versus
                  The State of Jharkhand                     ...   ...   ...     Opp. Party
                                       
                  CORAM          : HON'BLE MRS. JUSTICE JAYA ROY
                                        
                  For the Petitioner            : Mr. Ranjan Kumar, Advocate
                  For the State                 : A.P.P.
                  For the O.P. No.2             : Mr. Sumeet Gadodia, Advocate

                                     
05/24.02.2012

Heard counsel appearing for the petitioner and counsel appearing for the State.

Petitioner is apprehending his arrest in connection with the case registered under Sections 420/467/468 of the Indian Penal Code.

Counsel appearing for the petitioner has submitted that though the allegation against him is that he has stolen the bag of the complainant which contains Fixed Deposit and some signed blank cheque, but ultimately those cheques could not be cashed as the complainant informed the bank though the petitioner tried to encash the same. It is further contended that the petitioner and the complainant are the business partner. This case is only a counter blast of G.R. Case No. 1039 of 2011 arising out of Jugsalai (Baghbera) P.S. Case No. 76 of 2011 filed on 22.05.2011, one day earlier to the present case. In the said case i.e. G.R. Case No. 1039 of 2011 [Jugsalai (Baghbera) P.S. Case No. 76 of 2011] the informant Shambhu Nath Kumar has alleged against the complainant of the present case, Manoj Pareekh that he along with other coaccused persons assaulted the present petitioner, Ashok Kumar Agarwal and the informant of the said case, namely, Shambhu Nath Kumar and to support this contention, the petitioner has annexed the F.I.R. of the said case as Annexure1 to the supplementary affidavit filed by the present petitioner.

Considering the facts and circumstances of the case, I direct the petitioner, above named, to surrender in the trial Court/Court below within a period of one month from the date of this order and if he surrenders, the trial Court/Court below will release him on bail on furnishing bail bond of Rs. 10,000/ (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of Shri B.B. Singh, Judicial Magistrate, Jamshedpur in connection with C/1 Case No. 1697 of 2011 with the conditions that both the bailors will be local resident having immovable property within the jurisdiction of the district concerned and subject to the conditions laid down under Section 438(2) of the Code of Criminal Procedure.

(Jaya Roy, J.) Anit

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Jharkhand High Court