Jharkhand High Court
Rameshwar Yadav vs The State Of Jharkhand ... ... Opposite ... on 13 May, 2022
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3354 of 2022
Rameshwar Yadav ... ... 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 : M/s. J. S. Mazumdar, Advocate For the State : M/s. Veervijay Pradhan, A.P.P
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04/13.05.2022 Heard the Parties.
Petitioner has been made an accused in connection with Tandwa P.S. Case No. 172/2021, registered under Sections 379/ 411/ 34 of the Indian Penal Code, pending in the Court of learned C.J.M., Chatra.
On 16/10/2021, theft was committed in the premises of N.T.P.C. BHEL, Tandwa. While decamping away with the stolen copper wire on Scorpio accused persons were intercepted. They manage to flee leaving the vehicle behind. Petitioner happens to be owner of the seized vehicle.
It was submitted that petitioner is in custody since 09/02/2022 and charge sheet has been submitted in this case.
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 C.J.M., Chatra in connection with Tandwa P.S. Case No. 172/2021.
(Ambuj Nath, J.) Saurabh