Chhotu Yadav @ Shiva Nand Singh vs State of Jharkhand

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 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 120(B)/34 of the Indian Penal Code and Section 25(1-B)(a), 26, 35 of the Arms Act.

It is alleged that one live cartridge of 9 mm and a mobile phone was recovered from the possession of this petitioner, who is in custody since 22.03.2020. Charge sheet has already been submitted in this case.

Taking into consideration the period of custody and the fact that chargesheet has been filed, I am inclined to enlarge him on bail. Accordingly, petitioner namely, Chhotu Yadav @ Shiva Nand Yadav 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 Chief Judicial Magistrate, Deoghar in connection with Deoghar (Town) P.S. Case No. 208 of 2020, subject to the condition one of the bailers should be his close relative having sufficient landed property in his own name within the District and the petitioner will appear before the Officer-in-Charge, Deoghar (Town) Police Station, Deoghar once in a month and shall mark his attendance till completion of the trial. If he fails to appear in any particular period, his bail bonds shall stand cancelled and the Officer-in- charge would be at liberty to arrest the petitioner.