Jharkhand High Court
Kameshwar Vishwakarma vs Th State Of Jharkhand on 26 February, 2014
Author: R.R. Prasad
Bench: R.R. Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 720 of 2014
Kameshwar Vishwakarma ... ... Petitioner
Versus
The State of Jharkhand ... ... Opp. Party
-----
CORAM: HON'BLE MR. JUSTICE R.R. PRASAD
-----
For the Petitioner : Mr. Mahesh Tiwari, Advocate
For the State : A.P.P
For the informant : Mr. Rahul Kumar, Advocate
-----
04/26.02.2014: Heard learned counsel appearing for the petitioner, informant and learned A.P.P. appearing for the State.
The petitioner is an accused in a case instituted under Sections 420, 406 and 506 of the Indian Penal Code.
Learned counsel appearing for the petitioner submits that accepting the entire allegation made in the first information report to be true, no offence is made out either under Sections 420, 406 or under Section 506 of the Indian Penal Code.
Moreover, the petitioner is still ready to make payment of Rs.12,000/-, as earlier also, a sum of Rs.12,000/- has paid to the informant.
Learned counsel appearing for the informant submits that if the amount is paid, he will impress upon the informant to go for compromise.
Regard being had to the facts and circumstances of the case, the petitioner above-named, on deposit of Rs. 12,000/-, in favour of the informant, before the court below, is directed to be released on bail, on furnishing bail bond of Rs. 10000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Civil Judge (Jr. Division) Xth, Garhwa.
The Informant shall be entitled to withdraw the amount of Rs.12,000/-.
(R.R. Prasad, J.) Ravi/