Jharkhand High Court
Dhiraj Kumar Gupta vs State Of Jharkhand on 18 April, 2011
Author: Narendra Nath Tiwari
Bench: Narendra Nath Tiwari
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.1801 of 2011
Dhiraj Kumar Gupta ...... Petitioner
-Versus-
The State of Jharkhand ....... Opposite Party.
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CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI
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For the Petitioner : Mr. B.M. Tripathy, Sr. Advocate
For the State : A.P.P.
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3/18.04.2011: The petitioner is an accused in the case registered under Sections 461 and 379 of the Indian Penal Code.
Learned counsel appearing on behalf of the petitioner submitted that the petitioner has been falsely implicated in this case; he is not named in the F.I.R.; nothing incriminating has been recovered from his possession; one stolen mobile set is said to be recovered from the shop of the petitioner's brother namely Priyang Electronics; Mobiles are received for repairing and receipts are duly granted to the persons; when the incriminating mobile set was given for repairing, proper receipt was granted to the customer; the petitioner has no criminal antecedent; he is in custody since January, 2011; he is a local permanent resident; there is no chance of his absconding.
Learned A.P.P. opposed the petitioner's prayer for bail, but has not controverted the said contentions of learned counsel for the petitioner.
Regard being had to the facts and circumstances of the case, the petitioner, above named, is directed to be released 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 learned Chief Judicial Magistrate, Ranchi in connection with Bundu P.S. Case No. 129 of 2010, corresponding to G.R. No.5249 of 2010.
(Narendra Nath Tiwari, J.) Shamim/