Arbind Kumar @ Dipak Kumar @ Arbind Kumar Dipak vs State of Jharkhand

The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 11:00 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) 461 and 380 of the Indian Penal Code.

The petitioner is in custody since 12.5.2020 as he has been remanded from Pandwa P.S. Case No. 14/2020. The name of the petitioner has transpired in this case on the basis of confessional statement of co-accused. The chargesheet has already been submitted in this case.

Learned A.P.P opposes the prayer for bail of the petitioner. Considering the period of custody of the petitioner and the fact that the charge-sheet has been submitted in this case, 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 Judicial Magistrate, 1 st Class, Palamau, in connection with Pandwa P.S. Case No. 13/2020, 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, Pandwa Police Station (District- Palamau) 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.