Jharkhand High Court
Asish Kumar Gupta vs State Of Jharkhand on 9 December, 2011
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No.8214 of 2011
-------
Asish Kumar Gupta .... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
------
For the Petitioner : Mr.Anil Kumar, Advocate
For the State : A.P.P.
------
2/ 09.12.2011Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in Sadar Town P.S Case No.334 of 2010 corresponding to G.R No.1432 of 2010, S.T No.240 of 2011 for the offence under Section 395 of the Indian Penal Code.
The case relates to the commission of dacoity in a petrol pump and the case was instituted against unknown.
From the impugned order, it appears that there is no recovery from the possession of the petitioner and though the petitioner was named by some witnesses mentioned in the case diary, but the petitioner was not identified in the T.I.Parade.
In the facts of this case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Asish Kumar Gupta 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 learned Sessions Judge No.II, Palamau at Daltonganj in Sadar Town P.S Case No.334 of 2010 corresponding to G.R No.1432 of 2010, S.T No.240 of 2011.
(H.C.Mishra, J.) B.S/