Ankit Kumar vs State of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioner 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 petitioner the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioner has been made accused in connection with Korrah P.S. case no. 97 of 2020 registered under sections 414, 34 of the Indian Penal Code,

section 18(c ), 27 (b) (ii) of the Drugs and Cosmetics Act.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner sold the alleged stolen motorcycle to

the co-accused Aslam Parvez. It is then submitted by learned counsel for the petitioner that the allegation against the petitioner is false. It is further

submitted by learned counsel for the petitioner that the petitioner has been in jail custody since 27.06.2020 as mentioned in paragraph 15 of the bail

application and the petitioner is ready and willing to co-operate with the trial of the case hence, the petitioner may be released on bail.

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

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

Sessions Judge, 2nd, Hazaribag in connection with Korrah P.S. case no. 97 of 2020 subject to the condition that the petitioner will co-operate with the

trial of the case.