Harish Ansari 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.

Counsel for the petitioner is directed to make necessary correction in the petition, wherein the date of custody of the petitioner has been wrongly mentioned.

Learned counsel for the petitioner undertakes to deposit the deficit court fee within two weeks. Rest of the defects stand 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 399, 402, 414 of the Indian Penal Code and Section 25(1-B) a, 26, 35 of the Arms Act.

It is alleged that this petitioner, alongwith others were preparing to commit dacoity. The petitioner was remanded from another case. He is in custody since 19.09.2019 and charge sheet has already been submitted in this case.

Taking into consideration the fact that chargesheet has already been submitted, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner namely, Harish Ansari 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 District & Additional Sessions Judge-I, Khunti in connection with Karra P.S. Case No. 42 of 2019 [G.R. No. 255/2019, S.T. No. 183/2019], subject to the conditions that one of the bailers should be his close relative having sufficient landed property in his own name within the District and he will appear before the Officer-in-Charge, Karra Police Station, Khunti once in a month and shall mark his attendance till completion of the trial. If he fails to appear in any particular month, his bail bonds shall stand cancelled and the Officers-in- Charge would be at liberty to arrest the petitioner.

Further, I direct the Jail Authority that before releasing the petitioner from jail, the Jail Authority should get the petitioner tested for COVID-19. If the report is positive, then the District Administration will immediately take steps to isolate the petitioner and get him treated in the COVID Center by following all the protocols.

This direction is given in the larger public interest and it should not be construed as a condition of bail.