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Avinash Kumar Yadav vs State Of Jharkhand

Jharkhand High Court · Decided on 2 September 2020 · Citation: (2020) 09 JH CK 0020

HON’BLE JUDGES
Ananda Sen, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 385, 504, 506 · Information Technology (Amendment) Act, 2008 — Section 66C, 66a
CASE NUMBER
Bail Application No. 5493 Of 2020
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Judgment

7 paragraphs · 324 words

Heard learned counsel for the petitioner, the learned A.P.P. for the State and the counsel appearing for the informant, through Video Conferencing. 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 complain with respect to the audio and video clarity and quality.

Defects are ignored.

Petitioner is an accused for allegedly committing an offence punishable under Sections 385, 504 and 506 of the Indian Penal Code and Sections 66 C and 66 a of the Information Technology (Amendment) Act, 2008 in connection with Chas Police Station Case No.121 of 2020 pending in the Court of learned Chief Judicial Magistrate, Bokaro.

It is alleged that the petitioner has threatened the daughter of the informant through facebook. Chargesheet has already been submitted in this case.

Considering the fact that chargesheet has already been submitted, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely, Avinash Kumar Yadav, 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 Chief Judicial Magistrate, Bokaro in connection with Chas Police Station Case No.121 of 2020, subject to the condition that one of the bailers should be a close relative of the petitioner, having sufficient landed property within the district of Bokaro, with a further condition that the petitioner will not change his place of residence without the leave of the Court.

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 Centre 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.