Manoj Kumar Bharti @ Manoj Bhuiyan vs State of Jharkhand

Heard learned counsel for the petitioner and the learned A.P.P. for the State through Video Conferencing. The lawyers have no objection with regard

to the proceeding which has been held through video conferencing today at 10.30 a.m.. They have no complain with respect to the audio and video

clarity and quality.

Defects are ignored.

Petitioner is an accused for allegedly committing the offence punishable under Section 399 of the Indian Penal Code and Sections 25(1- A)a, 26 and

35 of the Arms Act in connection with Kunda Police Station Case No. 54 of 2019, pending in the Court of the Additional Chief Judicial Magistrate,

Latehar.

Petitioner in custody for nearly six months. He was not apprehended at the spot.

Considering the fact that the petitioner was not apprehended from the spot, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely,

Manoj Kumar Bharti @ Manoj Bhuiyan, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two

sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate, Latehar in connection with Kunda Police

Station Case No. 54 of 2019, subject to the following conditions: -

(i) One of the bailers should be a close relative of the petitioner, having sufficient landed property in his own name within the district of Latehar;

(ii) The petitioner will submit a proof of his residential address at the time of furnishing bail bonds and he will not change his residential address without

the permission of the Court;

(iii) The petitioner will appear and mark his attendance before the Officer-in-Charge, Kunda Police Station, Latehar, once in every 15 days till

completion of the trial. If he fails to appear in any particular period, his bail bonds shall stand cancelled and the Officer-in-Charge concerned would be

at liberty to arrest the petitioner.