Ram Lakhan Sahu @ Lakhan Saw vs State of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the lockdown is over.

In view of the personal undertaking given by 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 Tandwa P.S. Case No.82 of 2018 corresponding to G.R. No.791 of 2018 registered under Sections 17 (i) (ii) of the Criminal Law Amendment Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner is the member of T.S.P.C extremist organization. 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 he has been implicated in this case only on the basis of the confessional statement of the co-accused Dwarika Kumar Singh. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 19.12.2020 which is evident from para-15 of the instant bail application and co-accused with similar allegations has already been released on bail by this court vide order dated 11.01.2021 passed in BA no. 10670 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, Chatra in connection with Tandwa P.S. Case No.82 of 2018 corresponding to G.R. No.791 of 2018 with the condition that he will co-operate with the trial of the case.