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Judgment
18 paragraphs · 326 wordsHeard the parties through Video Conferencing.
Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the
lockdown is over.
In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the
present.
The petitioner has been made accused in connection with Gorhar P.S. case no. 14 of 2019 instituted under sections 394 and 328 of the Indian Penal
Code.
Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in robbery after
administering intoxicating substance to the driver of the vehicle. It is then submitted by learned counsel for the petitioner that the allegation against the
petitioner is false. It is further submitted by learned counsel for the petitioner that though the petitioner is not named in the FIR yet without holding the
TIP, charge sheet has been submitted against the petitioner. It is further submitted by learned counsel for the petitioner that the petitioner has been in
jail custody since 05.06.2020 as mentioned in paragraph 14 of the bail application and the petitioner is ready and willing to co-operate with the trial of
the case and co-accused with similar allegations has already been released on bail by a co-ordinate Bench of this court vide order dated 03.09.2019
passed in BA no. 7774 of 2019 hence, the petitioner may be released on bail.
Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioner... is directed to be released on bail on
furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned J.M., 1st
class, Hazaribag in connection with Gorhar P.S. case no. 14 of 2019 subject to the condition that the petitioner will co-operate with the trial of the
case.