Jharkhand High Court
Chandradeep Yadav Alias Bihari Alias ... vs The State Of Jharkhand on 22 July, 2013
IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 2230 of 2013 with B.A. No. 2032 of 2013 with B.A. No. 4805 of 2013 Md. Islam @ Tipu ...... Petitioner (in B.A. No.2230 of 2013) Karan Mahato @ Vishwanath Mahato...Petitioner (in B.A. No.2032 of 2013) Chandradeep Yadav @ Bihari @ Chotu Yadav ...Petitioner (in B.A. No.4805 of 2013) Versus The State of Jharkhand ...... Opposite Party CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY For the Petitioner : Mr. Sanjay Kumar (in B.A. No.2230 of 2013) Mr. R.C.P. Sah, (in B.A. No.2032 & 4805 of 2013) For the State : A.P.P. 03/ 22.07.2013 Heard learned counsel for the parties.
The petitioners are accused in connection with Balidih P.S. Case No.149 of 2012 corresponding to G.R. Case No.1846 of 2012, pending in the Court of Sri Neeraj Kumar, learned Judicial Magistrate, 1st Class, Bokaro.
It reveals from the fardbeyan that some unknown accused, who were 56 in number, had tried to break open A.T.M. Counter but they could not succeed. The guard informed to the Bank Manager after which they arrived at the place, examined the situation and lodged this case. The video clipping from C.C. Camera were taken and sent to the expert and the report submitted confirmed presence of these petitioners at the A.T.M. at the relevant point of time.
It is submitted that petitioners are languishing in jail since more than six months. They do not have any criminal antecedent. No money was looted. It is simply a case of an attempt to commit robbery.
Learned counsel appearing for the State opposed the prayer for bail. The report submitted by F.S.L., Gujarat indicates that video clipping confirms presence of petitioners and the photograph tally with the petitioners.
Considering facts and circumstances and report of F.S.L., I do not feel inclined to release the petitioners on bail at present. Accordingly, the prayer for bail made on behalf of above named petitioners stand rejected.
(D. N. Upadhyay, J.) NKC