Ananta Jena vs State of Jharkhand

Jaya Roy, J.—Heard counsel appearing for the petitioner and counsel appearing for the State. Petitioner is an accused in this case registered u/s 395 of the Indian Penal Code.

Counsel appearing for the petitioner has submitted that the petitioner is not named in the F.I.R. and his name has come only on the basis of confessional statement of the co-accused Srikanto Jaina.

Counsel appearing for the State has submitted that except the confessional statement of co-accused Srikanto Jaina there is no other material against the present petitioner in the case diary. He has also submitted that the petitioner has been remanded in the present case from another case which shows that the petitioner is involved in another case also, but counsel for the State could not mention in which offence and for what offence the petitioner is involved in that case. Considering the facts that the petitioner''s name has come in this case only on the basis of confessional statement of the co-accused Srikanto Jaina and there is no other material against the petitioner, the petitioner, above named, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of Additional Chief Judicial Magistrate, Ghatshila in connection with Dhalbhumgarh P.S. Case No. 41 of 2010 corresponding to GR. No. 388 of 2010 subject to the condition that one of the bailors will be local resident having immovable property within the jurisdiction of the district concerned.