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Judgment
Heard the parties through video conferencing.
Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the 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 Taljhari P.S. Case No. 162 of 2018, corresponding to G.R. No.1172 of 2018 registered
under sections 341, 323, 448, 379, 504, 436/34 of the Indian Penal Code.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner along with co-accused person has committed
theft of Rs.70,000/- and set the house of the informant on fire. It is submitted that the allegation against the petitioner is false. It is next submitted that
earlier the informant lodged Rajmahal P.S. Case No.243 of 2018 against the petitioner and prior to that the mother of the petitioner filed Complaint
Case No. 904 of 2018 in the court of learned Sub Divisional Judicial Magistrate, Rajmahal for the offences punishable under Section 366/370/373 of
I.P.C. and to settle score with the petitioners this false case has been foisted against the petitioner by the informant. It is next submitted that the
petitioner undertakes to co- operate with the trial of the case. It is further submitted that the petitioner has been in custody since 12.10.2020 which is
evident form impugned order. Hence it is submitted that the petitioner be released on bail.
Learned Addl. P.P. opposes the prayer for bail.
Considering the facts of this case, the above named petitioner is directed to be enlarged 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 Judicial Magistrate, Rajmahal in connection with Taljhari P.S.
Case No. 162 of 2018, corresponding to G.R. No.1172 of 2018 with the condition that he will co-operate with the trial of the case.