Ranjit Kumar @ Ranjit Mahto vs State Of Bihar

Heard Mr. Mahendra Thakur, learned counsel for the petitioner and Ms. Sangita Sharma, learned Additional Public Prosecutor (hereinafter

referred to as the ‘APP’) for the State.

The petitioner is in custody in connection with Dumra PS Case No. 26 of 2020 dated 22.01.2020, instituted under Section 379 of the Indian Penal

Code.

The petitioner though not named in the FIR, lodged for theft of the motorcycle of the informant, has been made accused on the basis of

confessional statement of co-accused which was followed by his confessional statement also.

Learned counsel for the petitioner submitted that the FIR itself has been lodged after 8 days for which there is no explanation. It was further

submitted that neither the motorcycle nor recovery of any stolen item has been made from his possession. Learned counsel submitted that though the

petitioner has been named in two other cases but he has been implicated falsely without there being any evidence in the same. Learned counsel

submitted that the petitioner is in custody since 02.06.2020.

Learned APP submitted that the petitioner and co-accused have confessed to his complicity.

Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, let the petitioner be released on bail

upon furnishing bail bonds of Rs. 25,000/- (twenty five thousand) with two sureties of the like amount each to the satisfaction of the learned Chief

Judicial Magistrate, Sitamarhi in Dumra PS Case No. 26 of 2020 subject to the conditions (i) that one of the bailors shall be a close relative of the

petitioner, (ii) that the petitioner and the bailors shall execute bond with regard to good behaviour of the petitioner, and (iii) that the petitioner shall also

give an undertaking to the Court that he shall not indulge in any illegal/criminal activity, act in violation of any law/statutory provisions, tamper with the

evidence or influence the witnesses. Any violation of the terms and conditions of the bonds or the undertaking shall lead to cancellation of his bail

bonds. The petitioner shall cooperate in the case and be present before the Court on each and every date. Failure to cooperate or being absent on two

consecutive dates, without sufficient cause, shall also lead to cancellation of his bail bonds.

The application stands disposed off in the aforementioned terms.