Rupesh Singh 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 Doranda P.S. case no. 181 of 2020 registered under Sections 419, 420, 409, 467, 468, 471

and 120B of the Indian Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner along with the co- accused after

creating forged document, financed two vehicles from banks and fraudulently, sold one vehicle to Abhishek Agarwal and the other vehicle to Nikhil

Agarwal who in turn produced both the vehicles before the police, which were seized by police. It is then submitted by learned counsel for the

petitioner that the allegation against the petitioner is false. It is further submitted by learned counsel for the petitioner that the petitioner has been in

judicial custody for a considerable period of time hence, the petitioner may be released on bail.

Learned Addl. P.P. vehemently opposes the prayer for bail and submits that the petitioner is involved in three other cases of cheating and forgery and

there is specific allegation against the petitioner of cheating both the banks and the victims- Abhishek Agarwal and Nikhil Agarwal and hence there is

every chance of petitioner absconding if released on bail hence, it is submitted that the petitioner ought not be released on bail at this stage.

Considering the serious allegation against the petitioner of cheating both the banks and the victims of huge amount of money, this Court is of

considered view that this is not a fit case where the petitioner be released on bail. Accordingly, the prayer for bail of the above named petitioner is

rejected.

Keeping in view the serious nature of offences involved in this case, notwithstanding any order in administrative side of this Court, the trial court is

directed to take up the trial of the case expeditiously and to conclude the trial within six months from the date of receipt of this order by the trial Court.

It is made clear that the trial be conducted and witnesses be examined by observing the precautions relating to COVID- 19 pandemic.