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Judgment
Heard, learned counsel for the petitioners, Mr. Lalan Kr. Singh. Learned counsel for the petitioners has submitted that defect nos. 9 (i) to 9(v), as per
Stamp Reporting dated 06.07.2020, have not been removed, which he undertakes to remove within 30 days after the lock down period is over and the
bail application may be heard, as it is a regular bail application of the petitioners.
Considering the same, this Court is inclined to hear the instant bail application on merits, but with condition that petitioners shall remove the defect(s)
within 30 days after the lock down period is over.
Joint Registrar (Judicial) is directed to ensure the compliance of this order after the lock down period is over so as to remove the defect(s).
Learned counsel for the petitioners has submitted that the petitioners have prayed for grant of regular bail in connection with Ramgarh P.S. Case No.
294/2019 corresponding to G.R. No. 179/2020, subsequent S.T. No. 45/2020 for the offence registered under Sections 307, 504, 34 I.P.C., Section 27
Arms Act and Section 17 C.L.A. Act.
Learned counsel for the petitioners has submitted that informant has alleged in the F.I.R. that firing was made upon his car and thereafter a threat
was made by mobile number 7480827463.
Learned counsel for the petitioners has submitted that the petitioners are not named in the F.I.R. and their names have been transpired in the
confessional statement of co-accused Mukesh Kumar Mahto. The petitioners have no concern with the alleged mobile.
Learned counsel for the petitioners has submitted that in other case, petitioners have been granted bail.
Learned counsel for the State, Mr. S.P. Jha, Additional Public Prosecutor has opposed the prayer for bail, but has not disputed that petitioners are not
named in the F.I.R. and their names have been transpired in the confessional statement of co-accused.
Considering the submissions, since petitioners are not named in the F.I.R. nor they have any concern with the mobile phone and their names transpired
in the confessional statement of the co-accused, the petitioners are directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees
Twenty Five Thousand) each with two sureties of the like amount each in connection with Ramgarh P.S. Case No. 294/2019 corresponding to G.R.
No. 179/2020, subsequent S.T. No. 45/2020 to the satisfaction of learned Principal District Judge, Ramgarh on the following conditions:
(i) One of the bailors shall be the deponent / parivikar of the present case namely, Jouhar Ali, son of Abdul Kadir, resident of Village - Dungri Basti,
Hehal, Near Karbala Chowk, P.O. - Hehal, P.S.-Hehal, District - Ramgarh, who has furnished photocopy of his UID Card bearing number is 5199
4945 9391 before this Court in the bail application.
Office is directed to send the photocopy of UID Card bearing no. 5199 4945 9391 of deponent alongwith this order to the court below so as to verify
the authenticity of the bailor.
(ii) Another bailor shall be close relative of the petitioners i.e. father / mother / son / wife / brother.
(iii) Petitioners shall appear before the learned trial court on each and every date till conclusion of the trial, failing which the trial court shall cancel the
bail bonds of the petitioners.
(iv) The Jail Authority shall release the petitioners only after their medical check-up.
(v) The Civil Surgeon, Ramgarh is directed to medically examine the petitioners at the time of their release and if they are infected with corona virus,
they shall be taken for quarantine, but if no such requirement is there, they shall be released forthwith, if not wanted in any other case.
(vi) The petitioners shall follow all the guidelines issued by the Government to meet the challenges of Covid-19, as presently Country is passing
through pandemic of Covid-19.
Accordingly, the instant bail application is allowed.