Pavitra Kumar @ Bittu Kumar @ Pavitra Bittu Kumar vs State of Jharkhand

Heard 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 Mayurhand P.S. Case No.48 of 2020 registered under Sections 379 of the Indian Penal

Code.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed theft of a motorcycle. It is

submitted that the allegation against the petitioner is false. It is next submitted that though the petitioner is not named in the F.I.R. yet he has been

implicated in this case only on the basis of confessional statement of co-accused, who has already been admitted to bail by this Court vide order dated

11.01.2021 passed in B.A. No.10707 of 2020. It is then submitted that the petitioner undertakes to co-operate with the trial of the case. It is also

submitted that charge-sheet has already been submitted in this case. It is lastly submitted that the petitioner has been in custody since 31.05.2020

which is evident from para-1 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 facts of this case, the above named petitioner is directed to be enlarged 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 C.J.M.,

Chatra in connection with Mayurhand P.S. Case No.48 of 2020 with the condition that he will co-operate with the trial of the case.