Jitendra Kumar Singh @ Jitendra Singh vs State of Jharkhand And Ors

The present application has been filed for grant of regular bail to the petitioner in connection with Mihijam P.S. Case No.136 of 2018, corresponding to

G.R. No.64 of 2020, registered under Sections 406/420/34 of the Indian Penal Code.

Learned counsel for the petitioner has submitted that the petitioner is in judicial custody since 05.12.2019. It has been further submitted that the

allegation against this applicant is that he has received an amount of Rs.12,50,000/- from the informant but he has supplied material of worth of

Rs.5,88,452/- only. It has been further submitted that due to market situation, he could not supply the rest of the material. Hence, he deserves to be

enlarged on bail.

Learned A.P.P. has opposed the prayer for bail of the petitioner and submitted that the applicant has criminal antecedent and as such he does not

deserve the privilege of bail.

Be as it may be, since the dispute between the parties is civil in nature and also considering the period of custody, the petitioner, named above, is

directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction

of learned S.D.J.M., Jamtara in connection with Mihijam P.S. Case No.136 of 2018, corresponding to G.R. No.64 of 2020 subject to the conditions

that the petitioner will submit self attested copy of his Aadhar Card and also give his mobile number before the learned court below which he will not

change during pendency of this case without prior permission of the court.