Bulet Turi vs State

@JUDGMENT-JUDGMENT

The learend advocate for the petitioner undertakes to affirm and stamp the petition/application as per Rules within 48 hours of resumption of normal functioning of the Court. Subject to such undertaking, the application is taken up for hearing through video conference.

The application being CRAN 4301 of 2020 is accordingly disposed of. The learned advocate for the petitioner submits that the petitioner could not be present on a single occasion and as such, his bail was cancelled and subsequently, he was taken into custody. The learned advocate further submits that another accused suffered similar type of consequence and the Hon'ble High Court in C.R.M. 12311 of 2019 was pleased to release the petitioner on bail.

The learned advocate for the State opposes the prayer for bail but is unable to dislodge such submissions which have been advanced by the learned advocate for the petitioner.

In view of the period of detention so suffered by the petitioner, we are inclined to grant bail to the petitioner.

Accordingly, the petitioner be released on bail upon furnishing a bond of Rs. 10,000/- with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Asansol, on condition that the petitioner shall remain within the jurisdiction of Salanpur Police Station until further orders except for attending the Court proceedings and shall provide the address where he shall presently reside before the investigating agency and the Court below and also before the officer-in-charge of the concerned police station once in a week until further orders. He shall not intimidate the witnesses or tamper with evidence in any manner whatsoever and he shall appear before the trial Court on every date of hearing and in the event he fails to do so, the trial Court shall be at liberty to cancel his bail without further reference to this Court.

The application for bail being C.R.M. 5882 of 2020 is accordingly allowed.