Sandeep Choudhary And Ors vs State Of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioners 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 petitioners the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioners have been made accused in connection with Taratand P.S. case no. 19 of 2020 instituted under sections 341, 323, 325, 307, 504, 354B,

379/34 of the Indian Penal Code.

Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioners outraged the modesty of the

female of the informant party and they attempted to murder the members of the informant party. 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 genesis of the

occurrence is petty land dispute. It is further submitted by learned counsel for the petitioner that the petitioner has been in jail custody since 11.07.2020

as mentioned in paragraph 7 of the bail application and the petitioner is ready and willing to co-operate with the trial of the case and he undertakes not

to annoy or disturb the informant in any manner during pendency of the case hence, the petitioner may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioner.

Considering the facts of the case, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five

Thousand) each with two sureties of the like amount each to the satisfaction of learned CJM, Giridih in connection with Taratand P.S. case no. 19 of

2020 subject to the condition that the petitioner will co-operate with the trial of the case and he will not to annoy or disturb the informant in any manner

during pendency of the case