Kundan Kumar vs State of Jharkhand

Heard the parties through video conferencing.

Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

In view of personal undertaking given by the 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 Katkamsandi P.S. Case No.72 of 2020 corresponding to G.R. No.644 of 2020 registered

under Sections 366, 506, 34 of the Indian Penal Code.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner along with the co-accused persons was trying

to abduct the daughter of the informant. It is submitted that the allegation against the petitioner is false. It is further submitted that two co-accused

persons who were apprehended at the spot, have already been released on bail by a co- ordinate Bench of this Court vide order dated 11.11.2020

passed in B.A. No.8688 of 2020. It is also submitted that the petitioner has been implicated in this case only on the basis of confessional statement of

the co-accused Nirmal Kumar and Rahul Kumar. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case. It

is lastly submitted that the petitioner has been in custody since 07.10.2020 which is evident from para-7 of the instant bail application. Hence it is

submitted that the petitioner be released on bail.

Learned Addl. P.P. appearing for the State being assisted by the learned counsel for the informant oppose the prayer for bail. Considering the facts of

this case, the above named petitioner is directed to be enlarged 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, Hazaribag in connection with Katkamsandi P.S. Case No.72 of 2020

corresponding to G.R. No.644 of 2020 with the condition that he will co-operate with the trial of the case.