Degan Ganjhu vs State Of Jharkhand

Heard learned counsel for the petitioner, the learned A.P.P. for the State and the counsel appearing for the informant, through Video Conferencing.

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

complain with respect to the audio and video clarity and quality.

Defects are ignored.

Petitioner is an accused for allegedly committing the offence punishable under Section 385, 386, 387 of the Indian Penal Code, Section 17(i)(ii) of the

Criminal Law Amendment Act, and Sections 3/4 of the Explosive Substance Act in connection with Simariya Police Station Case No. 152 of 2017,

pending in the Court of the Additional Chief Judicial Magistrate, Chatra.

Petitioner, on the confession of a co-accused has been made an accused in this case. He is in custody since 03.10.2019. Chargesheet has already

been submitted in this case. The facts suggest that he was also not apprehended from the place of occurrence.

Considering the aforesaid facts, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely, Degan Ganjhu, is directed to be released

on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned

Additional Chief Judicial Magistrate, Chatra in connection with Simariya Police Station Case No. 152 of 2017, subject to the following conditions: -

(i) One of the bailers should be a close relative of the petitioner, having sufficient landed property in his own name within the district of Chatra;

(ii) The petitioner will submit a proof of his residential address at the time of furnishing bail bonds and he will not change his residential address without

the permission of the Court;

(iii) The petitioner will appear and mark his attendance before the Officer-in-Charge, Simariya Police Station, Chatra, once in every 15 days 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 concerned would be

at liberty to arrest the petitioner.