AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
15 paragraphs · 336 wordsHeard 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.220 of 2019 (G.R. No.566 of 2020) registered under
sections 392 of the Indian Penal Code and under Section 27 of Arms Act.
The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has looted the shop of the informant after
threatening him on the point of fire arm and looted cash and two cell phones with two sim cards and broke the CCTV camera installed in the said
shop. 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 18.05.2020 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.220 of 2019 (G.R. No.566 of 2020) with the condition that the petitioner will cooperate with the trial of the case.