Bilal Ansari vs State of Jharkhand

Heard learned counsel for the petitioner and learned APP.

The present application has been filed for grant of regular bail to the petitioner in connection with S.T. Case No.158 of 2020 arising out of Sector-IV

P.S. Case No.24 of 2020, registered under Sections 420/ 413/ 414/ 34 of the Indian Penal Code.

It has been submitted that the petitioner is in custody since 25.02.2020. It has been further submitted that the name of the petitioner has come in this

case on the confessional statement of the co-accused, namely, Naushad Ansari @ Bitna has already been granted bail by the Co-ordinate Bench of

this Court vide order dated 18.08.2020 passed in B.A. No.4884 of 2020. Hence, the petitioner may be enlarged on bail.

Learned APP has opposed the prayer for bail.

Considering the material available on record and the fact that the co- accused has already been granted bail, the petitioner, named above, is directed to

be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned

Addl. Sessions Judge-V, Bokaro in connection with S.T. Case No.158 of 2020 arising out of Sector-IV P.S. Case No.24 of 2020 subject to the

conditions that (i) the petitioner will show receipt of payment of Rs. 5,000/- (Five Thousand) in favour of the Advocate's Clerks Association of Civil

Court Bokaro before the learned court below prior to his release and (ii) 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.