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Judgment
16 paragraphs · 325 wordsHeard the parties through video conferencing.
Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the
present.
The petitioner has been made accused in connection with Mandu (W.B.) P.S. Case No.158 of 2019 registered under sections 395 of the Indian Penal
Code.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed robbery. It is submitted that the
allegation against the petitioner is false. It is next submitted that though the petitioner is not named in the FIR and there is no material in the record to
suggest that the petitioner was put on T.I.P., yet charge-sheet has been submitted against him. It is next submitted that the co-accused, with similar
allegations, has already been admitted to bail by a co-ordinate Bench of this Court vide order dated 08.09.2020 passed in B.A. No.5670 of 2020. It is
then submitted that the petitioner undertakes to co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since
18.09.2020 which is evident from para-12 of the instant bail application. Hence it is submitted that the petitioner be released on bail.
Learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge
the above named petitioner on bail. Accordingly, 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 learned Additional Chief Judicial Magistrate, Ramgarh in connection
with Mandu (W.B.) P.S. Case No.158 of 2019 with the condition that the petitioner will cooperate with the trial of the case.