Jharkhand High Court
Ranjan Kumar Mandal vs The State Of Jharkhand ...... Opposite ... on 16 May, 2018
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.3051 of 2018
1. Ranjan Kumar Mandal
2. Upendra Mandal ...... Petitioners
Versus
The State of Jharkhand ...... Opposite Party
-----
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
-----
For the Petitioners : Mr. M.K.Sah, Advocate
For the State : A.P.P
-----
02/Dated: 16/05/2018
Heard learned counsel for the parties.
The petitioners are apprehending their arrest in connection with Poraiyahat P.S. Case No. 44/2018 corresponding to G.R. No. 383/2018, the case registered under Section 414 of the Indian Penal Code and Section 54 of JMMC, Rules, 2004.
Learned counsel for the petitioner has submitted that petitioners have committed no offence and they are innocent. They have been falsely implicated in the present case. It is further submitted that sand has not been recovered from the tractor in question. Hence, they may be enlarged on bail.
Learned A.P.P opposed the prayer for bail.
Considering the fact and circumstances of the case, the above named petitioners are directed to surrender in the Court below within two weeks from the date of this order and in the event of their arrest or surrender, the Court below shall enlarge the above named petitioners, on bail, on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of J.M. 1st Class, Godda in connection with Poraiyahat P.S. Case No. 44/2018 corresponding to G.R. No. 383/2018, subject to the conditions as laid down under Section 438(2) of the Cr.P.C., subject to the further condition is that on the date of surrender, petitioner no.1, namely, Ranjan Kumar Mandal (owner of the tractor) shall deposit Rs. 8,000/- (Rupees Eight Thousand) in the court below.
(Rajesh Kumar, J.) Shahid