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Judgment
8 paragraphs · 259 wordsHeard learned counsel for the parties through V.C.
As prayed for by learned counsel for the petitioner, the defects pointed out by the Registry are hereby ignored.
The instant application has been preferred by the petitioner for grant of regular bail in connection with Seraikela P.S. Case No.24/20 for the offence committed under sections 457/380/413/414 I.P.C., pending in the court of C.J.M. Seraikela.
Learned counsel for the petitioner submits that he has been falsely implicated in this case and for no offence he is lying in jail custody since 20.2.2020.
Mr. Sailesh Kumar Sinha, Learned A.P.P. opposes the prayer for bail.
Having regard to the facts of the case, the petitioner is directed to be released on bail. At present the petitioner shall be released on furnishing personal bail bond of Rs.5,000/- (Five thousand only), thereafter when the lockdown period is over, the petitioner shall furnish bail bond of Rs.10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of learned C.J.M. Seraikela in connection with Seraikela P.S. Case No.24/20 within a period of one month from the date of lifting of lockdown.
The petitioner shall appear on each and every date during trial before the learned trial court whenever the functioning of regular court begins. Till then, the petitioner shall register his presence before the concerned police station fortnightly, failing which the learned trial court shall be at liberty to cancel his bail.
With the aforesaid directions this bail application is allowed and disposed of.