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Judgment
17 paragraphs · 335 wordsHeard 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 Session Trial No. 77 of 2020 arising out of B.S. City P.S. Case No.201 of 2019 registered
under sections 356 and 382 of the Indian Penal Code.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner snatched the chain of the informant. It is
submitted that the allegation against the petitioner is false. It is next submitted by learned counsel for the petitioner that the petitioner is not named in
the F.I.R. It is next submitted that the petitioner has not been put to T.I. Parade and the charge-sheet has been submitted against him. It is next
submitted that the petitioner undertakes to cooperate with the trial of the case. It is further submitted that merely on the basis of confessional
statement of the co-accused person, this petitioner has been implicated in this case upon which the police led to recovery of looted articles from his
house. It is further submitted that the petitioner is in custody since 07.12.2019 as mentioned in paragraph 01 of the bail application. 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 Additional Sessions Judge-III, Bokaro in connection with
Session Trial No. 77 of 2020 arising out of B.S. City P.S. Case No.201 of 2019 with the condition that he will cooperate with the trial of the case.