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Judgment
5 paragraphs · 197 wordsAmbuj Nath, J
Petitioner has been made an accused in connection with Sadar P.S. Case No. 96 of 2021, registered under Sections 467, 468, 471, 420, 413 and 414/34 of the Indian Penal Code, pending in the Court of Smt. Richa Srivastava, learned Chief Judicial Magistrate, Hararibag.
It appears that on 28.02.2021 about 10:15 P.M. Informant party intercepted an Alto Car, three persons were found traveling on it. It transpires that the intercepted vehicle was stolen one. The arrested accused persons confessed their guilt and stated that this petitioner had given the seized vehicle for selling it.
It appears from the impugned order that photo copy of petitioner’s Adhar card was found in the seized vehicle. Apart from confession of co-accused, there is no other material against the petitioner on the record.
Regard being had to the facts and circumstances of this 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. Richa Srivastava, learned Chief Judicial Magistrate, Hararibag, or her successor, in connection with Sadar P.S. Case No. 96 of 2021.