Jharkhand High Court
Sumit Kumar Bhagat @ Sumit Kumar vs State Of Jharkhand on 18 March, 2011
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND RANCHI
B. A. No. 8452 of 2010
Sumit Kumar Bhagat @ Sumit Kumar ... ... Petitioner
Versus
The State of Jharkhand ... ... ... Opp. Party
CORAM: THE HON'BLE MR. JUSTICE PRASHANT KUMAR
............
For the Petitioner : Mr. Shreeprakash Jha , Sr. Advocate
Mr. Jayprakash Jha
For the Opp. Party : Mr. V.S. Jha, A.P.P.
7/18.03.2011Bail application filed by Sumit Kumar Bhagat @ Sumit Kumar is moved by Sri Shreeprakash Jha, learned senior counsel for the petitioner and opposed by Sri V.S. Jha, learned Additional PP.
Earlier bail prayer of petitioner rejected vide order dated 13.05.2010 in B.A. No. 1233 of 2010. It is submitted that co-accused Rajni Bibi @ Sakila Bibi, against whom there is similar allegation has been granted bail by a Bench of this Court vide Annexure-3. Case of petitioner stands on better footing, because in the case diary at paragraph no. 11,12 and 22, it has been stated by witnesses that in fact Rajni Bibi @ Sakila Bibi used the counterfeit currency notes for purchase of clothes and allegation against petitioner is that he was only possessing counterfeit currency notes.
Considering the aforesaid facts and circumstance, I direct the court below to enlarge petitioner, above named, on bail on his furnishing bail bond of Rs. 10,000/-(Ten thousand) with two sureties of like amount each to the satisfaction of learned A.C.J.M. Rajmahal in connection with Barharwa P.S. Case No. 107 of 2009 corresponding to G.R. No. 1 of 2010.
(Prashant Kumar, J.) Binit