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Judgment
6 paragraphs · 216 wordsHeard learned counsel for the petitioner and learned counsel appearing for the State.
Defects, as pointed out by the office, are ignored. The petitioner apprehends his arrest in connection with Jorapokhar P.S. Case No. 139 of 2018, registered for the offence punishable under sections 379/411/34 of the Indian Penal Code.
It has been alleged that thieves had stolen the Scorpio vehicle of the informant.
The petitioner seems to have been implicated on the confession of co- accused Sagir Mohammad. Save and except the confession, there is no other evidence which would indicate the participation of the petitioner in the commission of the theft.
In view of the aforesaid facts, I am inclined to extend the privilege of anticipatory bail to the petitioner. Accordingly, the petitioner, above named, is directed to surrender in the court below within a period of four weeks from today and pray for regular bail, and in that event, he will be enlarged on bail, on furnishing bail bond of Rs. 10,000/- (Ten Thousand only) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Dhanbad in connection with Jorapokhar P.S. Case No. 139 of 2018, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
This application stands allowed.