Alok Yadav vs State Of Jharkhand

Heard learned counsel for the petitioner and learned counsel for the State.

The present application has been filed for grant of regular bail to the petitioner in connection with Sadar (Satbarwa) P.S. Case No.385 of 2014

corresponding to G.R. No.1584 of 2014, registered for the offence under Sections 341, 452, 386, 387 and 34 of the Indian Penal Code and under

Section 17 of the C.L.A. Act.

Learned counsel for the petitioner has submitted that the petitioner has been arrested in another case on 16.03.2017 and has been remanded on

22.06.2020 in the present case. Split up trial has been held in which the co- accused has already been granted bail. The investigation is complete and

this petitioner is ready to co-operate with the trial. On the above facts, the prayer for bail has been made.

On the other hand, counsel for the State has opposed the prayer for bail stating that there is criminal antecedent against this petitioner.

Considering the entire material available on record and the fact that the investigation is complete, the petitioner, named above, is directed to be

released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned

C.J.M., Palamau at Daltonganj in connection with Sadar (Satbarwa) P.S. Case No.385 of 2014 corresponding to G.R. No.1584 of 2014, subject to the

following conditions:- (a) One of the bailer should be the father of the petitioner. (b) The petitioner will appear before the concerned police station

once in a month (c) The petitioner will submit self-attested photocopy of his Aadhar Card and also submit his mobile number before the learned court

below which he will always keep active and will not change it during pendency of this case without prior permission of the court.