Satya Narayan Rajwar vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

The petitioner has moved this Court for grant of bail in connection with Bardiha P.S. Case No.1 of 2020 registered under sections

406/409/419/420/467/468/472/120B/34 of the Indian Penal Code.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner along with co-accused fraudulently obtained

one cheque book and misappropriated a sum of Rs. 27,91,700/- by transferring the money to the bank accounts of different persons and in the account

of this petitioner, Rs.1,51,200/- was credited. It is further submitted that the allegations against the petitioner are all false and the petitioner undertakes

to deposit Rs.1,51,200/- in the bank account bearing account no.35258938307 with State Bank of India, Bardiha Branch at Manjhiaon. It is next

submitted that the petitioner has been in custody since 27.07.2020 as has been mentioned in paragraph no. 9 of the bail application. It is lastly

submitted that the petitioner undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to

enlarge the above named petitioner on bail. Accordingly, the petitioner is directed to be released on bail on showing the proof of deposit of

Rs.1,51,200/- in the bank account bearing account no.35258938307 of State Bank of India, Bardiha at Manjhiaon Branch and 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 J.M., 1st Class, Garhwa, in

connection with Bardiha P.S. Case No.1 of 2020 with the condition that the petitioner will cooperate with the trial of the case.