Santosh Kumar vs The State of Jharkhand

Jaya Roy, J.—Heard learned Counsel for the Petitioner and learned Counsel for the State.

The Petitioner is apprehending his arrest in connection with the case registered under Sections 420, 409/34 of the Indian Penal Code.

Learned Counsel for the Petitioner submits that he has taken some medicine from the informant but that is not up to standard.

Considering the facts and circumstances of the case, the Petitioner, above named, is directed to surrender in the court below within a period of one month from today i.e. 11.08.2011 and deposit a sum of Rs. 30,000/- (thirty thousand) in the trial Court within the said period and if he deposits the aforesaid amount and surrenders within the said period, the trial Court is directed to release him on bail, on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of Judicial Magistrate, Jamshedpur in connection with C.P. Case No. 371 of 2011, subject to the condition that one of the bailors will be his close relative and another will be of local resident having immovable property within the jurisdiction of the trial court and subject to the condition laid down u/s 438(2) of the Code of Criminal Procedure

However, the trial Court will not release of the aforesaid amount to any of the parties till the conclusion of the trial. It is further observed that the trial Court will not be prejudiced in the trial for the aforesaid deposit.