Rajesh Saw vs State of Jharkhand

The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 10.30 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.

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 366, 302, 201 & 34 of the Indian Penal Code.

The petitioner has renewed his prayer for bail, (which was earlier twice rejected) on the ground that he has remained in custody for more than two

and a half years.

Earlier the prayer for bail of the petitioner was rejected on that ground that the dead body of the deceased was recovered on the confession of this

petitioner.

Considering the fact that the trial has not yet concluded and it is not possible to conclude the trial at the earliest, I am inclined to enlarge the petitioner

on bail. Accordingly, petitioner namely, Rajesh Saw 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 Sessions Judge-I, Ramgarh in connection with Patratu (Bhurkunda) P.S. Case No. 18

of 2018 [G.R. No. 77/2018, S.T. No. 98/2018], subject to the following conditions:

(i) One of the bailers should be his close relative having sufficient landed property in his own name within the District.

(ii) The petitioner will not change his residential address without permission of the Court and will submit a proof of his residential address at the time of

furnishing bail bonds.

(iii) The petitioner will appear before the trial court and will mark his attendance either virtually or physically on each and every date, so fixed in the

trial, till conclusion of the trial, failing which his bail bonds shall stand cancelled and the trial court will take all coercive steps to arrest the petitioner.

With the aforesaid conditions, this application stands allowed.