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Judgment
17 paragraphs · 333 wordsHeard Mr. Umesh Chandra Verma, learned counsel for the petitioner and Dr. Mrityunjaya Kumar Gautam, learned Additional Public Prosecutor
(hereinafter referred to as the ‘APP’) for the State.
The petitioner is in custody in connection with Chanpatia (Kumarbag) PS Case No. 315 of 2020 dated 06.07.2020, instituted under Sections 413/414
of the Indian Penal Code.
The allegation against the petitioner is that he was caught with a stolen motorcycle.
Learned counsel for the petitioner submitted that he was just standing near the motorcycle and has been falsely implicated. It was submitted that
the petitioner does not have any criminal antecedent and is in custody since 07.07.2020.
Learned APP submitted that the petitioner was caught with a stolen motorcycle.
Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, let the petitioner be released on bail
upon furnishing bail bonds of Rs. 25,000/- (twenty five thousand) with two sureties of the like amount each to the satisfaction of the learned Sub-
Divisional Judicial Magistrate, West Champaran at Bettiah in Chanpatia (Kumarbag) PS Case No. 315 of 2020, subject to the conditions (i) that one of
the bailors shall be a close relative of the petitioner, (ii) that the petitioner and the bailors shall execute bond with regard to good behaviour of the
petitioner, and (iii) that the petitioner shall also give an undertaking to the Court that he shall not indulge in any illegal/criminal activity, act in violation of
any law/statutory provisions, tamper with the evidence or influence the witnesses. Any violation of the terms and conditions of the bonds or the
undertaking shall lead to cancellation of his bail bonds. The petitioner shall cooperate in the case and be present before the Court on each and every
date. Failure to cooperate or being absent on two consecutive dates, without sufficient cause, shall also lead to cancellation of his bail bonds.
The application stands disposed off in the aforementioned terms.