Rupesh Kumar Yadav @ Rupesh Kumar vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

The petitioner has moved this Court for grant of bail in connection with Kunda P.S. Case No.14 of 2020 (G.R. No.269 of 2020) registered under

sections 394/307 of the Indian Penal Code.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed dacoity and caused hurt to

the victim. It is further submitted that the allegations against the petitioner are all false and though the petitioner is not named in the FIR yet without

holding any T.I. Parade, charge sheet has been submitted against the petitioner. It is next submitted that the petitioner has been in custody since

24.02.2020 as has been mentioned in paragraph no. 9 of the bail application. It is lastly submitted that the petitioner undertakes to cooperate with the

trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to

enlarge the above named petitioner on bail. Accordingly, the petitioner is directed to be released 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 J.M., Deoghar, in connection with Kunda P.S. Case

No.14 of 2020 (G.R. No.269 of 2020) with the condition that the petitioner will cooperate with the trial of the case.