Jharkhand High Court
Rajendra Prasad Mahto @ Rajendar Prasad ... vs The State Of Jharkhand ... ... Opposite ... on 16 February, 2022
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 750 of 2022
Rajendra Prasad Mahto @ Rajendar Prasad Mahto
... ... 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. Rajesh Kumar, Advocate
For the State : Mr. B. N. Ojha, 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.
02/16.02.2022 Heard the Parties.
Petitioner has been made an accused in connection with Gola P.S. Case No. 66/2018, corresponding to G.R. Case No. 847/2018, registered under Section 379 of the Indian Penal Code and cognizance has been taken under Section 395 of the Indian Penal Code, pending in the Court of Smt Vidyawati Kumari, learned Judicial Magistrate 1st Class, Ramgarh.
It is alleged that on 01.07.2018, 25 to 30 unknown persons looted copper coil from transformer of under construction sub station at Sirka. From the impugned order it appears that name of this petitioner has transpired in the confession of the co-accused. Apart from that there is no other material against the petitioner on record.
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 Smt Vidyawati Kumari, learned Judicial Magistrate 1st Class, Ramgarh or her successor in connection with Gola P.S. Case No. 66/2018, corresponding to G.R. Case No. 847/2018 .
(Ambuj Nath, J.) Saurabh