Rajan Kumar Singh @ Ranjan K. Singh vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of 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 Patratu P.S. Case No. 158 of 2020 registered under sections 385,386,387, 506,379 of the

Indian Penal Code and Section 17 of CLA Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner demanded extortion and ordered that no drilling

should be carried out unless the matter is settled and also handed over the pamphlet of PLFI. It is submitted that the allegation against the petitioner is

false. It is next submitted that the petitioner is not named in the F.I.R. and without putting him on T.I.P., charge-sheet has been submitted against the

petitioner. It is next submitted that the petitioner undertakes to cooperate with the trial of the case. It is then submitted that the petitioner has been in

custody since 02.09.2020 as mentioned in paragraph 14 of the bail application. It is then submitted that the co-accused person has already been

admitted to bail by this Court vide order dated 18.12.2020 in B.A. No.10112 of 2020. 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 Chief

Judicial Magistrate, Ramgarh in connection with Patratu P.S. Case No. 158 of 2020 with the condition that he will cooperate with the trial of the case.