Lila Devi vs State Of Jharkhand And Anr

Heard Mr. Amit Kr. Das, learned counsel for the petitioner.

Heard Mr. Vineet Kr. Vashistha, learned counsel appearing on behalf of the opposite party- State of Jharkhand.

Heard Mr. Naveen Kr. Jaiswal, learned counsel appearing on behalf of the Opposite Party No. 2.

Learned counsel for the petitioner submits that the petitioner is in custody since 04.12.2018 in connection with Adityapur P.S. Case No. 273 of 2018 dated 08.10.2018 registered under Sections 406, 420, 467, 468, 471 and 120(b)/34 of the Indian Penal Code, now pending in the court of learned Chief Judicial Magistrate, Seraikella.

Learned counsel for the petitioner further submits that the bail application of the petitioner was previously rejected in B.A. No. 2269 of 2019 vide order dated 09.08.2019 with an observation that the petitioner may renew her prayer for bail after six months. The learned counsel submits that in view of the observation made, the petitioner has renewed her prayer for bail. He submits that the petitioner is a lady aged more than 60 years.

The learned counsel appearing on behalf of the opposite party no. 2 opposes the prayer for bail and submits that the petitioner has filed a revision petition before the learned Sessions Judge and is not cooperating with the trial.

Upon this, the learned counsel for the petitioner submits that the petitioner will take steps and undertakes to fully cooperate with the trial.

Learned counsel for the opposite party- State also opposes the prayer for bail.

After hearing the learned counsel for the parties and considering the facts and circumstances of this case and in view of the observation made by this Court in order dated 09.08.2019 in B.A. No. 2269 of 2019 regarding renewal of prayer for bail, 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 the learned Chief Judicial Magistrate, Seraikella in connection with Adityapur P.S. Case No. 273 of 2018 on the following conditions:

(i) The petitioner would fully cooperate with the proceedings before the learned court below.

(ii) The petitioner will submit her self-attested Xerox copy of Aadhar card and furnish her mobile number before the learned court below at the time of furnishing bail bonds.

The instant application is allowed with the aforesaid conditions.

Let a copy of this order be communicated to the learned court below through "FAX".