Amit Kumar Das vs State

Petitioner undertakes to affirm and stamp the petition/application as per Rules within 48 hours of resumption of normal functioning of the court. Subject to such undertaking, the application is taken up for hearing through video conferencing.

Accordingly, application being CRAN 2157 of 2020 is disposed of.

Having considered the materials on record and bearing in mind the facts and circumstances of this case and in view of the period of detention suffered by the petitioner since 11/12/2019 and as there is little possibility of the trial concluding in the near future, we are inclined to grant bail to the petitioner, however, subject to strict conditions.

Accordingly we direct that the petitioner namely Amit Kumar Das shall be released on bail upon furnishing a bond of Rs.10,000/- with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned appropriate Trial Court, on further conditions that he shall not enter the jurisdiction of Balagarh Police Station until further orders and shall provide the address where he is presently residing to the officer-in-charge of the Balagarah Police Station and the Court below and shall report to the officer-in-charge of the concerned police station within whose jurisdiction he shall reside once in a week until further orders. Petitioner shall appear before the trial court on every date of hearing until further orders and shall not intimidate the witnesses and/or tamper with evidence in any manner whatsoever.

In the event the petitioner fails to appear before the trial court without justifiable cause, the Trial Court shall be at liberty to cancel his bail in accordance with law without further reference to this Court. The application for bail is, accordingly, allowed.

Learned appropriate Trial Court as well as all concerned authorities shall act in terms of the copy of the order downloaded from the official website of this Court.