Rahul Karmakar vs State of Jharkhand

The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 11.00 A.M. They have no complaint in respect to the audio and video clarity and quality.

Defects, pointed out by the office, are hereby ignored for the present. Counsel for the petitioner will file the original Vakalatnama when the situation normalizes.

Heard learned counsel appearing for the petitioner and the learned counsel for the State, who opposes the prayer for bail of the petitioner.

The petitioner is an accused for allegedly committing offence punishable under Sections 399, 402 of the Indian Penal Code and Section 25(1-B)a, 26, 35 of the Arms Act.

It is alleged that one live cartridge of .315 Bore and one knife of 11 inch has been recovered from the possession of this petitioner, who is in custody since 06.06.2019.

Considering the period of custody and the fact that chargesheet has already been filed in this case, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner namely, Rahul Karmakar is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Additional District Judge-IV, Jamshedpur in connection with Sonari P.S. Case No. 89 of 2019 [G.R. No. 1067/2019, S.T. No. 48/2020], subject to the condition that the petitioner will appear before the Officer-in-Charge, Sonari Police Station, Jamshedpur, once in a month and shall mark his attendance till completion of the trial. If he fails to appear in any particular period, his bail bonds shall stand cancelled and the Officer-in-charge would be at liberty to arrest the petitioner.