Joseph Hembrom And Ors vs State Of Jharkhand

Heard the parties.

Hearing of this bail application has taken place through telephonic conference in which counsel for the petitioners, counsel for the State as well as the Court were well-connected.

It is pointed out by the learned counsel for the petitioners that the defect regarding the P.S. Case year, which has wrongly been reflected in the prayer portion of this bail application as "202" in place of "2020", therefore, the P.S. Case year be read as "2020".

For proceeding of this case, it is taken on board for consideration.

Learned counsel for the petitioners submits that the case is against unknown persons. Their names have come up only in the investigation and they are not named in the FIR. They were also not put on TIP. Their names are only come under confession. Moreover, learned counsel submits that amount of Rs.500/-, 300/- and Rs.350/-were recovered from the possession of the petitioners, which could be their own money. Petitioners are in custody since 31.01.2020. Therefore, petitioners may be deserve bail.

Learned counsel for the State has opposed the bail application of the petitioners and submitted that there has been recovery of the above-stated amount. Therefore, petitioners do not deserve bail.

Having heard the learned counsel for both the sides, gone through the records and in the facts and circumstances, present petitioners, named above, are ordered to be released on bail on executing bail bonds of Rs. 20,000/- (Rs. Twenty Thousand) each with two sureties of the like amount each to the satisfaction of the learned ACJM, Pakur in connection with Amrapara P.S. Case No. 09 of 2020 with the conditions that petitioners shall report to the police station concerned on every 2nd Saturday of the month between 10:00 a.m. and 12:00 p.m. and that they shall appear in each and every date of hearing in trial before the court-below unless dispensed with by the court-below.