Guddu Paswan vs State of Jharkhand

Heard 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 Dhansar P.S. case no. 101 of 2020 instituted under sections 364A/384/386/ 34 of the Indian

Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that after the informant threatened to one lady staff of

the informant to expel from duty, the said lady staff called her brother-in-law and the petitioner got the video of the lady staff recorded against the

informant, uploaded the same in a social media site and demanded Rs.5,00,000/- as extortion and when the informant told that he will go to the police,

the petitioner and others abducted him from his office and locked him in an empty shop and was released only upon paying Rs.60,000/- by the

informant. It is further submitted that the allegations against the petitioner are all false and there is no specific allegation against the petitioners and the

matter has been settled between the parties as is evident from the order of the co- accused persons by which they have been the privilege of

anticipatory bail upon their learned counsel drawing attention of this Court to the joint compromise petition filed by the parties in the court of Sessions

Judge, Dhanbad. It is further submitted by learned counsel for the petitioner that the petitioner has been in jail custody since 06.07.2020 as mentioned

in the paragraph 10 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 have already been given the privilege of anticipatory bail on bail by this court vide order dated 15.10.2020 in ABA no. 5073 of 2020 hence,

the petitioner may be released on regular 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, Dhanbad in connection with Dhansar P.S. case no. 101 of 2020 subject to the condition that the petitioner will co-operate with the trial of the

case.