DINESH BIRUA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioners have been made accused in connection with Manjhari P.S. Case No. 30/2023 for the offences registered under Sec. 379 and 411 of the Indian Penal Code, pending in the court of learned S.D.J.M. (Sadar) at Chaibasa.

(3.) On 6/7/2023, Manjhari Police apprehended three persons from a place near Lankasai Tola Pond. On search, large number of stolen batteries were recovered from their possession. The apprehended accused persons spelt out the name of these petitioners that they were also present at the place of occurrence and fled away on seeing the police party. It was submitted that similarly situated co-accused persons have been granted bail by this court earlier. It was further submitted that apart from the confession of the co-accused, there is no other material against the petitioners on record.