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Judgment
The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 10.30 A.M. They have no
complaint in respect to the audio and video clarity and quality.
Defects, pointed out by the office, are hereby ignored for the present.
Heard learned counsel appearing for the petitioner and the learned counsel for the State, who opposes the prayer for bail of the petitioner.
The petitioner is an accused for allegedly committing offence punishable under Sections 272, 273, 290, 420, 467/34 of the Indian Penal Code, and
Sections 47 A of the Excise Act.
Prayer for bail of this petitioner was earlier withdrawn with a liberty to move before the court below, as chargesheet was not filed by then. Now,
charge sheet has already been submitted in this case.
Considering the fact that charge sheet has already been submitted in this case, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner,
named above, 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, Bermo at Tenughat in connection with Chandrapura P.S. Case No. 14 of 2019 [G.R. No. 246/2019],
subject to the following conditions:
(i) One of the bailers should be his close relative having sufficient landed property in his own name within the District.
(ii) The petitioner will not change his residential address without permission of the Court and will submit a proof of his residential address at the time of
furnishing bail bonds.
(iii) The petitioner will appear before the trial court and will mark his attendance either virtually or physically on each and every date, so fixed in the
trial, till conclusion of the trial, failing which his bail bonds shall stand cancelled and the trial court will take all coercive steps to arrest the petitioner.
With the aforesaid conditions, this application stands allowed.