Md. Shamim @ Sotti vs State Of Jharkhand

The bail application of Md. Shamim @ Sotti in connection with Jharia P.S. Case No. 499 of 2014, corresponding to G.R. No. 4917 of 2014 registered for the offences under Sections 25(1)(A)(B)(C) of the Arms Act, has been moved by Mr. Rohan Mazumdar, learned counsel for the petitioner and opposed by Mr. Gouri Shankar Prasad, learned A.P.P. for the State, which has been conducted through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

Mr. Rohan Mazumdar, learned counsel for the petitioner submits that he will remove the defects when the physical appearance in the High Court will start.

It has been submitted by the learned counsel for the petitioner that the main accused Md. Kasim on whose confession the name of the petitioner has come, had already been granted regular bail by this Court vide order dated 26.03.2015 in B.A. No. 402 of 2015. It has further been submitted by the learned counsel for the petitioner that another similarly situated co-accused had also been granted regular bail by this Court vide order dated 16.09.2019 in B.A. No. 8219 of 2019. The said orders are annexed at Annexures-2 and 3 to this bail application. It has also been submitted that the petitioner voluntarily surrendered before the court below on 27.02.2020.

Regard being had to the above facts, the above-named 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, Dhanbad, in connection with Jharia P.S. Case No. 499 of 2014, corresponding to G.R. No. 4917 of 2014.