Asadul Sk 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 to the audio and video clarity and quality.

Learned counsel for the petitioner prays to ignore the defects and take up the matter on merits. He submits that the case is pending before Sri Ashok Kumar, Judicial Magistrate, 1st Class, Rajmahal.

Defects stand ignored for the present.

Heard the counsel for the parties.

The petitioner is an accused for allegedly committing offence punishable under Sections 414/34 of the Indian Penal Code.

It is alleged that this petitioner was apprehended alongwith the stolen Bike. He is in custody since 03.07.2020.

Considering the period of custody, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner namely, Asadul Sk. is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Judicial magistrate, 1st Class, Rajmahal in connection with Radhanagar P.S. Case No. 162 of 2020, subject to the conditions the petitioner will appear before the Officers-in-Charge Radhanagar police station, Rajmahal once in a month and shall mark his attendance till completion of the trial. If he fails to appear in any particular month, his bail bonds shall stand cancelled and the Officers-in-Charge will be at liberty to arrest the petitioner.

Further, I direct the Jail Authority that before releasing the petitioner from jail, the Jail Authority should get the petitioner tested for COVID-19. If the report is positive, then the District Administration will immediately take steps to isolate the petitioner and get him treated in the COVID Center by following all the protocols.

This direction is given in the larger public interest and it should not be construed as a condition of bail.