Rohit Verma @ Pawan Verma vs State Of Jharkhand

Heard learned counsel for the petitioner and the learned A.P.P. for the State, through Video Conferencing. The lawyers have no objection with regard to the proceeding which has been held through video conferencing today at 11.00 a.m.. They have no complain with respect to the audio and video clarity and quality.

Counsel for the petitioner prays for ignoring the defects and to take up this matter on merits. Accordingly, the defects are ignored.

Petitioner is an accused for allegedly committing an offence punishable under Sections 461, 379 of the Indian Penal Code, subsequently Section 411 of the Indian Penal Code has been added in connection with Gumla Police Station Case No.56 of 2020 (G.R. No.187 of 2020) pending in the Court of learned Chief Judicial Magistrate, Gumla.

Counsel for the petitioner submits that the petitioner is not named in the First Information Report. His name transpired from the confessional statement of co-accused. Some mobiles have been recovered from the possession of this petitioner, which were alleged to be stolen. Petitioner is in custody since 18th February 2020 and chargesheet has already been submitted in this case.

Considering that chargesheet has already been submitted and the fact that the petitioner is in custody since 18th February, 2020, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely, Rohit Verma @ Pawan Verma, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Gumla in connection with Gumla Police Station Case No.56 of 2020 (G.R. No.187 of 2020) with a condition that the petitioner will appear and mark his attendance before the Officer-in-Charge, Gumla Police Station once a month, failing which the Officer-in-Charge concerned will be at liberty to take all steps for his re- arrest.

I direct the Jail Authority that before releasing the petitioner from jail, the Jail Authority should get the petitioner tested for COVID-19. If the report is positive, then the District Administration will immediately take steps to isolate the petitioner and get him treated in the COVID Centre by following all the protocols.

This direction is given in the larger public interest and it should not be construed as a condition of bail.