Pankaj Chourasia vs State of Jharkhand

Heard Mr. Razaullah Ansari, the learned counsel for the petitioner, Md. Hatim, the learned counsel for the State and Mr. Anil Kumar Sinha, the

learned counsel for the O.P.No.2.

This bail application has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising

due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been

heard.

Mr. Razaullah Ansari, the learned counsel for the petitioner undertakes to remove the defects within two weeks after vacation. If the defects are not

removed within the aforesaid period, the office is directed to place the matter before the appropriate Bench.

The matter has been listed on the mentioning slip and an urgency was shown that the mother of the petitioner was found to be positive of Covid-19

and is admitted at RIMS.

The petitioner is seeking regular bail in connection with Katkamdag P.S. Case No.163/2020, registered under Sections 341, 323, 307, 326-A, 504, 34 of

the Indian Penal Code, pending in the court of learned S.D.J.M., Hazaribag.

The learned counsel for the petitioner submits that there is no other member to look after the mother of the petitioner and in such situation atleast

provisional bail may kindly be allowed to the petitioner. He further submits that there is matrimonial case under section 9 filed by the petitioner in the

Family Court, Hazaribagh. He further submits that the petitioner has got no any criminal antecedent.

Mr. Anil Kumar Sinha, the learned counsel for the O.P.No.2 submits that he has appeared and filed the Vakalatnama and the copy has not been

served upon him.

The petitioner is in judicial custody since 23.12.2020. Regard being had to the above facts and considering that the mother of the petitioner is ill, I am

inclined to grant the above named petitioner provisional bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand) with two sureties of the

like amount each, to the satisfaction of the learned S.D.J.M., Hazaribag, in connection with Katkamdag P.S. Case No.163/2020. The petitioner will

surrender on or before 26.07.2021 in the court below and he will file a surrender certificate before this Court within a week thereafter.

Post the matter on 06.08.2021 before the appropriate Bench.