Pannu Singh vs State of Jharkhand And Ors

When the matter is called out, Mr. Rahul Kumar, learned counsel for the appellant as well as Mr. Rakesh Ranjan, learned counsel for the State have appeared.

The present criminal miscellaneous petition bearing Cr.M.P. No. 1293 of 2020 has been filed for modification of the order dated 12.05.2020 passed by this Court in Cr. Appeal (SJ) No.177 of 2020.

Learned counsel for the petitioner reiterated the same argument as argued before this Court in Cr. Appeal (SJ) No.177 of 2020 on 12.05.2020.

Learned counsel submits that in the order dated 12.05.2020, appellant-petitioner was directed to be released on bail on furnishing bail bond of Rs.20,000/- with two sureties with the condition that the appellant-petitioner would deposit Rs.25,000- in Advocates' Association Welfare & Department Fund, Jharkhand High Court, Ranchi, but, the appellant-petitioner is in difficulty and unable to deposit the amount of Rs.25,000/- in Advocates' Association Welfare & Department Fund, Jharkhand High Court, Ranchi. Learned counsel further submits that the appellant-petitioner has further spent about two and a half months in custody after granting bail by this Court on 12.05.2020. Moreover, he has spent sufficient time in custody since 11.11.2019.

Learned counsel for the State has also reiterated the same argument as argued before this Court in Cr. Appeal (SJ) No.177 of 2020 on 12.05.2020.

Having gone through the arguments of both the sides, having gone through the records and in the facts and circumstances of the case, the amount of Rs.25,000/- which was directed to be deposited in Advocates' Association Welfare & Development Fund, Jharkhand High Court, Ranchi is waived.

Accordingly, the appellant, above named, is directed to be released on bail, on furnishing bail bond of Rs.20,000/-(Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-I, Ramgarh in connection with Mandu (Kuju) P.S. Case No.76 of 2013 with the condition that he will appear on each and every date of hearing in trial before the court below unless dispensed with by the court, failing which, trial court is at liberty to cancel his bail bonds.

The order dated 12.05.2020, passed by this Court in Cr. Appeal (SJ) No.177 of 2020 is modified to the above extent.

Accordingly, this Cr. M.P. No. 1293 of 2020 is allowed and disposed of.