Md. Sajjad vs State Of Jharkhand

Heard learned counsel for the petitioners 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 11.00 a.m.. They have no complain with respect to the audio and video clarity and quality.

Counsel for the petitioners prays for ignoring the defects and to take up this matter on merits. Accordingly, the defects are ignored.

Petitioner is an accused for allegedly committing an offence punishable under Sections 379 of the Indian Penal Code, in connection with Jugsalai Police Station Case No.112 of 2019 (G.R. No. 23 of 2020), pending in the Court of learned Judicial Magistrate First Class, Jamshedpur.

Chargesheet has been submitted in this case under Sections 379/411 of the Indian Penal Code. This is a case of theft of motorcycles and petitioner has confessed his guilt before the police. He is in custody since 08.11.2019.

Considering the period of custody, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely, Md. Sajjad, 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 Judicial Magistrate First Class, Jamshedpur in connection with Jugsalai Police Station Case No.112 of 2019 (G.R. No.23 of 2020) subject to the condition that one of the bailers should be a close relative of the petitioner.

I direct the Jail Authority that before releasing the petitioner from jail, the Jail Authority should get the petitioner tested for COVID-19. If the report is positive, then the District Administration will immediately take steps to isolate the petitioner and get him treated in the COVID Centre by following all the protocols.

This direction is given in the larger public interest and it should not be construed as a condition of bail.