Arvind Ram vs State Of Jharkhand

Heard the parties through video conferencing.

Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

In view of personal undertaking given by the 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 Hussainabad P.S. Case No. 228 of 2017, corresponding to G.R. No.2511 of 2017 registered

under sections 147, 148,452,379,323,385,387,120B of the Indian Penal Code and Section 17 CLA Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner went to the house of the informant being

variously armed and assaulted the informant and his wife and took away his mobile phone and threatened the informant not harvest paddy and

demanded extortion of Rs.10,00,000/- on behalf of Ranvijay. It is submitted that the allegation against the petitioner is false. It is next submitted that

the petitioner has been implicated in this case because of land dispute between the woman of the house of the petitioner and the wife of Kail Ram. It

is next submitted that co-accused, with similar allegation, has been admitted to bail by the Co-ordinate Bench of this Court vide order dated 11.09.2018

passed in B.A. No. 6051 of 2018. It is next submitted that the petitioner undertakes that the he will not annoy or disturb the informant or his family

members in any manner during the pendency of the case. It is next submitted that the petitioner undertakes to co-operate with the trial of the case. It

is further submitted that the petitioner has been in custody since 15.05.2018 as mentioned in paragraph 13 of the bail application. Hence it is submitted

that the petitioner be released on bail.

Learned Addl. P.P. opposes the prayer for bail.

Considering the facts of this case, the above named petitioner is directed to be enlarged 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 S.D.J.M., Palamau at Daltonganj in connection with

Hussainabad P.S. Case No. 228 of 2017, corresponding to G.R. No.2511 of 2017 with the condition that he will co-operate with the trial of the case

and the petitioner will not annoy or disturb the informant or his family members in any manner during the pendency of the case.