Jharkhand High Court
Md Serajuddin vs The State Of Jharkhand on 19 January, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No.4335 of 2016
Serajuddin ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
-----
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
-----
For the Petitioner : Mr. S.P.Roy, Advocate
For the State : A.P.P
-----
03/Dated: 19/01/2017
The petitioner is apprehending his arrest in connection with Thakurgangti P.S. Case No. 19 of 2016 corresponding to G.R. No. 696 of 2016, the case registered under Sections 406,409,420,120-B of the Indian Penal Code.
When the case was called out, learned counsel for the petitioner submitted that in this case the total amount of Rs. 3,35,000/- has been withdrawn by the accused Bibi Ashma Khatoon and Shagira Begum from the aforesaid account of Punjab National Bank and the petitioner has not committed any offence, and he has been falsely implicated in this case. Hence, he may be enlarged on anticipatory bail.
Learned A.P.P while opposed the prayer for bail . Considering the fact and circumstances of the case, the above named petitioner is directed to surrender in the Court below within four weeks from the date of this order and in the event of his arrest or surrender the Court below shall enlarge the above named petitioner on bail on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Sub- Divisional Judicial Magistrate, Godda in connection with Thakurgangti P.S. Case No. 19 of 2016 corresponding to G.R. No.696 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P. C. ( Anant Bijay Singh, J.) Raman/Shahid