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Judgment
6 paragraphs · 342 wordsHeard the parties through Video Conferencing.
Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the lockdown is over.
In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the present.
The petitioner has been made accused in connection with Sidhgora P.S. case no. 41 of 2020 registered under Sections 461/ 379 of the Indian Penal Code.
Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner committed theft of inverter, car, motor-cycle, cheque book as well as cash from the shop of the informant. It is then submitted by learned counsel for the petitioner that the allegation against the petitioner is false. It is further submitted by learned counsel for the petitioner that the petitioner has been implicated in this case on the basis of the confessional statement of the co-accused- Md. Firdous who has already been released on bail by a co-ordinate Bench of this court vide order dated 11.08.2020 passed in BA no. 4602 of 2020. It is further submitted by learned counsel for the petitioner that the petitioner is not named in the FIR. It is further submitted by learned counsel for the petitioner that the petitioner has been in judicial custody since 12.05.2020 as mentioned in paragraph 8 of the bail application and the petitioner is ready and willing to co-operate with the trial of the case hence, the petitioner may be released on bail.
Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, 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., 1st class, Jamshedpur in connection with Sidhgora P.S. case no. 41 of 2020 subject to the condition that the petitioner will co-operate with the trial of the case.