Akash Kumar Das vs State Of Jharkhand

The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 10:30 A.M. They have no

complaint in respect of the audio and video clarity and quality.

Defect as pointed out by the office is ignored for the present. Heard the counsel for the parties.

The petitioner is an accused for the offence punishable under Section(s) 341, 342, 504, 506 and 34 of the Indian Penal Code and Section(s) 3 and 4 of

the Prevention of Witch (Daain) Practices Act.

The allegation against the petitioner is that he branded the informant as Witch. There is further allegation against the petitioner is that he along with

villagers always threatened the informant, as a result of which, the informant is living in a state of fear.

Learned A.P.P opposes the prayer for bail of the petitioner. Considering the nature of allegation and the fact that the petitioner is in custody since

1.6.2020, I am inclined to release him on bail. Accordingly, the petitioner, above named, is directed to be released on bail on furnishing bail bond of

Rs.10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned ACJM, Hazaribagh, in connection with

Daru P.S. Case No. 06/2020, with the following conditions:-

(1) One of the bailers should be his close relative having sufficient landed property in his/her own name within the district concerned.

(2) The petitioner will not change his residential address without permission of the Court and will submit the proof of his residential address at the time

of furnishing bail bond(s).

(3) The petitioner will appear before the Officer-in-Charge, Daru Police Station (District- Hazaribagh) once in a month and shall mark his attendance

till completion of the trial. If he fails to appear in any particular period, his bail bonds shall stand cancelled and the Officer-in-Charge would be at

liberty to arrest the petitioner.