AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 363 wordsHeard through V.C.
As prayed for by learned senior counsel for the petitioner, the defects as pointed out by the office are hereby ignored for the time being.
The instant application has been preferred by the petitioner for grant of regular bail in connection with Godda (T) P.S. Case No. 304 of 2013, registered under Sections 406, 420, 467, 468, 471 and 34 of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Godda (T).
Learned senior counsel for the petitioner submits that as per the prosecution story, the main allegation is against the Managing Director of the Company who has submitted forged bank guarantee and tender papers to procure the work contract. He contended that though the petitioner is a partner, but he was having no knowledge about the contract work and he has not signed anywhere in the tender document. He further submits that on the alleged date of agreement of the said work contract, which was under progress, the son of the petitioner was brutally murdered and the petitioner was in grave shock. He lastly submits that the charge-sheet has already been submitted in this case and there is no chance of tampering with the evidence, as such the petitioner is entitled for grant of regular bail.
Per contra, learned APP has opposed the prayer for bail.
In the facts and circumstances of the case, I am inclined to enlarge the petitioner on bail. Accordingly, the above named, petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Godda (T), in connection with Godda (T), P.S. Case No. 304 of 2013.
Further, the petitioner shall appear on each and every date during trial before the learned trial court whenever the functioning of regular court begins. Till then, the petitioner shall register his presence before the concerned police station fortnightly, failing which, the learned trial court shall be at liberty to cancel his bail.
With the aforesaid directions, this bail application is allowed and disposed of.