AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 288 wordsHeard learned counsel for the petitioner and learned counsel for the State.
The petitioner is accused in connection with Sariya P. S. Case No. 13 of 2018 corresponding to G. R. No. 333 of 2018 for the offence under Sections
406/420/34 of the Indian Penal Code and is pending in the Court of learned Chief Judicial Magistrate, Giridih.
It has been submitted by the learned counsel for the petitioner that the allegation against this petitioner is that there are irregularities in the construction
of 'dobha' in the village as the work has been done through machine and not by the labourers. The petitioner is in custody since 28.07.2020 and he is
Panchayat Secretary of the village and investigation is complete. Two of these accused persons namely Md. Noor Hussain and Pinku Singh @ Anand
Kumar Singh @ Anand Singh have already been granted bail by this Court in B. A. No. 10955 of 2020 vide order dated 13.01.2021 and in B. A. No.
205 of 2020 vide order dated 28.02.2020 respectively.
On the other hand, learned APP has opposed the prayer for bail. Considering the material available on record, the petitioner, named above, is directed
to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of
learned Chief Judicial Magistrate, Giridih in connection with Sariya P. S. Case No. 13 of 2018 corresponding to G. R. No. 333 of 2018 subject to the
condition that the petitioner will submit self attested copy of his Aadhar Card and also give his mobile number before the learned court below which he
will not change during pendency of this case without prior permission of the court.