Ahmad Raza @ Raza And Ors vs State of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioners personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the

lockdown is over.

In view of the personal undertaking given by learned counsel for the petitioners the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioners have been made accused in connection with Lohsinghna P.S. case no. 177 of 2019 instituted under sections 379 / 411 of the Indian

Penal Code.

Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioners were involved in commission of

theft of motorcycle. It is then submitted by learned counsel for the petitioners that the allegation against the petitioners is false. It is further submitted

by learned counsel for the petitioners that the stolen motorcycle has been recovered. It is next submitted by learned counsel for the petitioners that the

petitioners are not named in FIR and without putting the petitioners on TIP, charge sheet has been submitted against them. It is further submitted by

learned counsel for the petitioner that the petitioner no. 1 has been in jail custody since 26.05.2020 and petitioner no. 2 has been in jail custody since

18.07.2020 as mentioned in paragraph 1 of the bail application hence, the petitioners may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioners. Considering the facts of the case, the petitioners are directed to be released on bail

on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned

ACJM, Hazaribag in connection with Lohsinghna P.S. case no. 177 of 2019 subject to the condition that the petitioner will co-operate with the trial of

the case.