Jharkhand High Court
Md. Minhaj Sah vs The State Of Jharkhand .... .... Opp. ... on 11 February, 2022
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 15661 of 2021
Md. Minhaj Sah. ... ... Petitioner
Versus
The State of Jharkhand .... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Petitioner : Mr. Vishal Kumar Trivedi, Advocate
For the State : Mr. Subodh Kumar Dubey, A.P.P.
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02/ 11.02.2022 Heard learned counsel for the applicant and the learned A.P.P. for the State.
Learned counsel for the applicant undertakes to remove the defects, as pointed out by the office, within a period of one week.
This bail application has been filed on behalf of the applicant- Md. Minhaj Sah with prayer to release on bail in connection with Markacho P.S. Case No. 82 of 2021, registered under Sections 379/461/411 of the Indian Penal Code, pending in the court of the A.C.J.M., Koderma.
Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged by the informant in regard to theft of 18 battery of B.S.N.L. from the set top box of the bearer of which lock was broken by some unknown thieves.
Learned Counsel for the applicant has submitted that the name of the applicant surfaced during investigation in confessional statement of co-accused. Nothing incriminating article was recovered from possession of the applicant and similarly situated co-accused Munna Kashera @ Rampravesh Kashera has been granted bail in B.A.No.15884 of 2021 vide order dated 07.02.2022 and Kameshwar Sao has been granted bail in B.A.No.16034 of 2021 vide order dated 04.02.2022 by the Co-ordinate Bench of this Court. The applicant has been languishing in jail since 01.11.2021 Learned A.P.P. appearing on behalf of the State vehemently opposed the contentions made by the learned counsel for the applicant and contended that the applicant belongs to gang of thieves.
In view of the submissions made and materials on record, the bail application of the applicant is hereby allowed. Let the applicant be released on bail on furnishing bail bond of Rs.15,000/- (Rupees Fifteen Thousand) with two sureties of the like amount to the satisfaction of the court concerned in aforesaid case.
(Subhash Chand, J.) P.K.S.