Jharkhand High Court
Sanjay Modi vs The State Of Jharkhand ... ... Opposite ... on 17 December, 2021
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 11992 of 2021
Sanjay Modi ... ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For Petitioner : Mr. Anjani Kumar, Advocate For the State : Mr. Pradeep Kr. Verma, A.P.P
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.
03/17.12.2021 Petitioner has been made an accused in connection with Chalkusa P.S. Case No.24 of 2021, registered under Sections 341/ 323/ 452/ 376/ 379/ 406 and 420 of the Indian Penal Code, pending in the Court of learned Judicial Magistrate, 1st Class, Hazaribag.
The case diary earlier called for has been received, perused the same and heard the parties.
It is alleged that on 16.08.2020 the petitioner came to the house of the informant, gave her cold drink laced with sedatives ,when she lost control of herself, he raped her.
Witnesses in the case diary has stated that informant was having illicit relationship with the petitioner and when this came to the knowledge of the villagers, this case was instituted.
Regard being had to the facts and circumstance of the case, the petitioner named above, is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Hazaribag, in connection with Chalkusa P.S. Case No.24 of 2021.
(Ambuj Nath, J.) Rohit/Saurabh