Jharkhand High Court
Churaman Mahto @ Churaman Dangi @ ... vs The State Of Jharkhand ... ... Opposite ... on 22 December, 2021
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 14321 of 2021
Churaman Mahto @ Churaman Dangi @ Churaman Kumar Dangi
... ... 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 : Mr. S. K. Pandey 2, Advocate For the State : Mr. Vishwanath Roy, A.P.P
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.
02/22.12.2021 Heard the parties.
Petitioner has been made an accused in connection Gola P.S. Case No. 105 of 2017, corresponding to G.R. No.1264 of 2017, registered under Section 379 of the Indian Penal Code, pending in the Court of learned Judicial Magistrate, 1st Class, Ramgarh.
It is alleged that theft of copper coil from 5 M.V.A. Power Transformer from electric sub-station, Huppu was committed by unknown persons. From the impugned order it appears that the name of the petitioner has transpired in the confession of co-accused.
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 Judicial Magistrate, 1st Class, Ramgarh, in connection Gola P.S. Case No. 105 of 2017, corresponding to G.R. No.1264 of 2017.
(Ambuj Nath, J.) Rohit/-