AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
18 paragraphs · 330 wordsThe 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
complaint in respect to the audio and video clarity and quality.
Defects, pointed out by the office, are hereby ignored. 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 302, 201/34 of the Indian Penal Code.
Petitioner has renewed his prayer for bail, which was earlier rejected on 21.06.2018, on the ground that he was an absconder.
It is submitted that the petitioner has remained in custody for about three years.
Considering the situation, which is prevalent because of COVID- 19 and as there is no physical appearance in the court and the case is pending for
evidence, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner namely, Jagdish Kisku 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 Additional Sessions Judge, VIII, Deoghar in
connection with Jasidih P.S. Case No. 220 of 2008 [G.R. No. 892/2008, S.T. No. 42/2014], subject to the following conditions:
(i) One of the bailers should be his close relative having sufficient landed property in his own name within the district.
(ii) The petitioner will not change his residential address without permission of the Court and will submit a proof of his residential address at the time of
furnishing bail bonds.
(iii) The petitioner will appear before the trial court below and will mark his attendance either virtually or physically on each and every date, so fixed in
the trial, till conclusion of the trial, failing which his bail bonds shall stand cancelled and the trial court will take all coercive steps to arrest the
petitioner.
With the aforesaid conditions, this application stands allowed.