Jharkhand High Court
Devender Singh Alias Dawinder Singh vs The State Of Jharkhand on 17 August, 2017
1. IN THE HIGH COURT OF JHARKHAND, RANCHI B.A. No. 5531 of 2017 Devender Singh @ Dawinder Singh, S/o Sri Sohan Singh, Resident of House No.4, Line No.06, Golmuri, Jamshedpur, DistrictEast Singhbhum .... Petitioner Versus The State of Jharkhand .... Opposite Party CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR For the Petitioner : Mr. P.P.N. Roy, Sr. Advocate For the State : Mrs. Vandana Bharti, APP 5/ 17.08.2017 Pursuant to order dated 27.07.2017, criminal antecedent report of the petitioner has been tendered in the Court.
Taken on record.
Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner has been made accused in Bistupur P.S.Case No.18/2017 corresponding to G.R.No.268/2017 registered under sections 461, 380 and 411 IPC.
Mr. P.P.N. Roy, the learned counsel for the petitioner contends that on the basis of confessional statement of coaccused the petitioner has been remanded in this case on 09.02.2017. Allegation in the First Information Report is of theft of S.K.F bearing and Malbus machinery parts by breaking open lock of the godown. The criminal antecedent report of the petitioner discloses that this is the first offence by the petitioner.
Mrs. Vandana Bharti, the learned APP opposing the prayer for grant of bail submits that at the instance of the petitioner recovery has been effected.
Having regard to the facts and circumstances of the case, the petitioner namely, Devender Singh @ Dawinder Singh 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; one of the bailors shall be classI legal heir of the petitioner to the satisfaction of learned Chief Judicial Magistrate, at 2. Jamshedpur in connection with Bistupur P.S.Case No.18/2017 corresponding to G.R.No.268/2017, on the conditions that he shall appear before the trial court regularly; he shall not change his residence without permission of the court and he shall file his attendance in the office of Sr. Superintendent of Police, Jamshedpur on every Sunday between 9 a.m. to 10 a.m for the next three months.
This application is allowed. Let a copy of this order be sent to the trial court through FAX.
(Shree Chandrashekhar, J.) SI/,