IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 1335 of 2016
Pradeep Ram ..... … Petitioner
Versus
The State of Jharkhand .…. … Opposite Party
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CORAM : HON’BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. Deepak Kumar, Advocate
For the State : A.P.P.
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3/ 10.03.2016 Heard learned counsel for the petitioner and learned A.P.P. for the
Prosecution.
The petitioner has been made accused for the offences under Sections
414, 384, 386, 387, 120-B of the Indian Penal Code, Sections 25(1-B)(a), 26, 35 of
the Arms Act and Section 17(i)()ii) of the C.L.A. Act, in connection with Tandwa
P.S. Case No. 2 of 2016 corresponding to G.R. No. 45 of 2016.
There is recovery of Rs. 57,57,710/- from the house of the petitioner
in cash, which is alleged to be the money realized in levy.
Learned counsel for the petitioner has submitted that the petitioner has
been falsely implicated in this case and the petitioner is a contractor and also
engaged in transportation business. It is submitted that the petitioner is a man of
means and he has business transactions in crores of rupees even through Bank. In
support of his contention learned counsel has brought on record the Bank statement
of the petitioner to show the money transaction out of business. It is also submitted
that just prior to the occurrence, the petitioner had received Rs. 58.00 lacs in
connection with his business transaction and part of the same money has been
recovered by the police. Learned counsel has accordingly, prayed for bail.
Learned counsel for the State has opposed the prayer for bail
submitting that the witnesses have supported the prosecution case of recovery from
the house of the petitioner. It is, however, admitted that all the witnesses are the
members of the police party and the seizure list witnesses.
In the facts of this case, I am inclined to enlarge the petitioner,
Pradeep Ram, on bail. Accordingly, the petitioner, named above, is directed to be
released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand), with two
sureties of the like amount each, to the satisfaction of learned Chief Judicial
Magistrate, Chatra, in connection with Tandwa P.S. Case No. 2 of 2016
corresponding to G.R. No. 45 of 2016.
( H. C. Mishra, J.)
R.Kr.