AI Structured Summary
Not yet generated for this judgment
Judgment
Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the
stamp reporter within two weeks after the lockdown period is over.
In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.
The petitioner has moved this Court for grant of bail in connection with Bariatu P.S. Case No.93 of 2020 registered under sections 392/402 of the
Indian Penal Code.
The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in commission of dacoity. It is
next submitted that the petitioner has been in custody since 22.04.2020 as has been mentioned in paragraph no. 1 of the bail application. It is then
submitted that the co-accused person has already been admitted to bail by this Court vide order dated 04.01.2021 in B.A. No.10214 of 2020. It is lastly
submitted that the petitioner undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.
The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to
enlarge the above named petitioner on bail. Accordingly, 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., Ranchi, in connection with Bariatu P.S. Case
No.93 of 2020 with the condition that the petitioner will cooperate with the trial of the case.