Shaikh Sohel @ Shaikh Sohel Nazmalhusen @ S.N. Shaikh vs State Of Jharkhand And Ors

Counsel for the petitioner and the A.P.P. for the State are present 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.

Counsel for the petitioner prays to ignore the defects and to take up this case on merits. Accordingly, the defects are ignored for the present.

Issue notice to the opposite parties Nos.2 and 3 by registered post with A/D. as also through ordinary process for which requisites etc. must be filed within two weeks.

List this case after appearance of opposite parties Nos.2 and 3 or after service of notice to opposite parties Nos.2 and 3, whichever is earlier.

In the meantime, petitioner, namely, Shaikh Sohel @ Shaikh Sohel Nazmalhusen @ S.N. Shaikh, is directed to be released on provisional bail on furnishing bail bonds of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate First Class XII, Ranchi in connection with Lalpur Police Station Case No. 160 of 2020, subject to the condition that one of the bailers should be a close relative of the petitioner, having sufficient landed property within the State of Jharkhand and another should be a person having residence within the State of Jharkhand, with a further condition that during the period of provisional bail, petitioner will appear and mark his attendance before the Officer-in-Charge, Rander Police Station, District Surat (Gujarat) once a month, as from the cause title of this application, it is clear that the petitioner is a resident of the locality within the jurisdiction of Rander Police Station, District Surat (Gujarat).

I direct the Jail Authority that before releasing the petitioner from jail, the Jail Authority should get the petitioner tested for COVID-19. If the report is positive, then the District Administration will immediately take steps to isolate the petitioner and get him treated in the COVID Centre by following all the protocols.

This direction is given in the larger public interest and it should not be construed as a condition of bail.

Let a copy of this order be also communicated to the Director General of Police, Gujarat.