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Judgment
8 paragraphs · 320 wordsHeard learned counsel for the petitioner, the learned A.P.P. for the State and the counsel appearing for the informant, through Video Conferencing. The lawyers have no objection with regard to the proceeding which has been held through video conferencing today at 11.00 a.m. They have no complain with respect to the audio and video clarity and quality.
Defects are ignored for the present.
Petitioner is an accused for allegedly committing the offence punishable under Sections 356 and 382 of the Indian Penal Code, in connection with TELCO Police Station Case No. 93 of 2020, pending in the Court of the Judicial Magistrate First Class, Jamshedpur.
Petitioner is an accused for snatching gold chain. Petitioner is said to have been identified through CCTV footage. Chargesheet has already been submitted.
Considering the fact that chargesheet has already been submitted, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely, Sashi Chandra @ Shashi Chandra, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate First Class, Jamshedpur in connection with TELCO Police Station Case No. 93 of 2020, subject to the following conditions: -
(i) One of the bailers should be a close relative of the petitioner, having sufficient landed property in his own name within the district of East Singhbhum;
(ii) The petitioner will submit a proof of his residential address at the time of furnishing bail bonds and he will not change his residential address without the permission of the Court;
(iii) The petitioner will appear and mark his attendance before the Officer-in-Charge, TELCO Police Station, Jamshedpur, East Singhbhum, once in every 15 days till completion of the trial. If he fails to appear in any particular period, his bail bonds shall stand cancelled and the Officer-in-Charge concerned would be at liberty to arrest the petitioner.