Aash Mohammad vs State Of Jharkhand And Others

Sanjay Prasad, J

Heard learned counsel for the petitioner and learned counsel for the State and learned counsel for opposite party no. 2.

The learned counsel for the O. P. No. 2 prays for withdrawal of Rs. 1,00,000/- (Rupees One Lakh) deposited before the learned Court below.

Vide order dated 18.10.2019, the Co-ordinate Bench of this Court has granted Provisional Bail to the petitioner for a period of one month, subject to deposit a sum of Rs. 1,00,000/- (Rupees One Lakh) before the Trial Court at the time of furnishing bail bonds without being prejudiced to his case.

The learned counsel for the petitioner raised no objection to the prayer of the O. P. No. 2.

Under the circumstances, the learned Court below is directed to disburse the amount of Rs. 1,00,000/- (Rupees One Lakh) to the opposite party no. 2 on filing such an application and after proper verification.

Put up this case on 10.11.2023.

Till then, no coercive steps shall be taken against the petitioner.

Let a copy of this order be sent to the learned Court below at once.