Ambuj Nath, J
1. Heard the parties.
2. Petitioner has been made accused in connection with Argora P.S. Case No. 148/2023 for the offences registered under section 379 of the Indian Penal Code, pending in the court of Sri Achhat Srivastava, learned J.M.F.C., Ranchi.
3. On the intervening night of 1/2.04.2023, Bolero vehicle of the Informant parked outside his house was stolen by unknown thieves.
4. During the course of investigation, said vehicle was recovered from the possession of the petitioner.
5. It was submitted that the petitioner was the bonafide purchaser. It was submitted that the petitioner is in custody since last six months and he has got no criminal antecedent.
6. Mr. Sudhir Kumar Mahto, learned A.P.P submitted that he has received the case diary. After going through the case diary, he submits that the petitioner has got no criminal antecedent.
6. Considering the aforesaid facts, petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of Sri Achhat Srivastava, learned J.M.F.C., Ranchi in connection with Argora P.S. Case No. 148/2023.
