Raj Kumar Singh @ Prince vs State Of Jharkhand

The bail application has been heard through video conferencing as well as through telephonic conversation which were well connected and audible to all.

Some defects have been pointed out by the learned counsel for the petitioner. Learned counsel has submitted that alias name of the petitioner is missing in the vakalatnama as the name of the petitioner is Raj Kumar Singh @ Prince which may be considered. Learned counsel further pointed out that the correct Police Station is Parsudih P.S. case no. 108 of 2016 which is apparent from impugned order as well as from the F.I.R. which may also be considered. Learned counsel for the petitioner also pointed out that section 468 IPC is not mentioned in paragraph no.1 of the petition which may be read along with other sections.

Prayer is taken into consideration and accorded.

The petitioner is in custody in connection with Parsudih P.S. case no. 108 of 2016 corresponding to G.R. Case No. 1091 of 2016 for the offence under sections 406,420,120B,467,468,471 and 506 of the Indian Penal Code.

Learned counsel for the petitioner submitted that nothing wrong has been committed by the petitioner. The petitioner has got no knowledge about the sanction of loan of Rs. 14,80,000/-. The Branch Manager of the Bank of India is the main accused of this case. He has tried to save his skin by implicating the petitioner in this case. The petitioner is in custody since 09.12.2019 and, therefore, he may be released on bail.

Learned counsel for the state opposed the prayer for bail and submitted that petitioner has three criminal antecedents of similar nature pertaining to the year 2016. He does not deserve the privilege of bail.

Having heard counsels for the parties, having gone through the records on hand and in the facts and circumstances of the case, I am inclined to release the petitioner, named above, on 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 A.C.J.M, Jamshedpur in connection with Parsudih P.S. Case No. 108 of 2016 corresponding to G.R. Case No. 1091 of 2016 subject to the condition that the petitioner shall report to the Police Station having jurisdiction where he resides every second Saturday between 10 a.m. to 12 p.m. and he shall also attend each and every date during trial unless it is dispensed with by the learned court below.