Shambu Singh vs State Of Jharkhand

Heard the parties through video conferencing.

Learned senior 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 Bistupur P.S. Case No. 107 of 2020 registered under sections 420, 467, 468, 471, 484,120B

of the Indian Penal Code.

Learned senior counsel for the petitioner submits that the allegation against the petitioner is that the co-accused person came to the office of the

informant Tata Steel and the co-accused Nitin Kumar Gupta represented himself to be a Principal Advisor to the Union Ministry of Law and Justice

and handed over bio data resume of 13 candidates with request to provide them to suitable employment as per their qualification but upon verification

from the Union Ministry of Law and Justice, it came to light that the co-accused has no association with the Union Ministry of Law and Justice and

there is no such Principal Advisor by such name and also the co-accused-Nitin Kumar Gupta was earlier arrested by Rajasthan Police. It is submitted

that the allegation against the petitioner is false. It is next submitted that the petitioner has been implicated in this case only on the basis of confessional

statement of co-accused-Rajiv and the petitioner brought six applications forms and handed over to the co-accused-Nitin Kumar Gupta and except the

confessional statement of the co-accused Rajiv; there is no material in the record to implicate the petitioner in this case. It is then submitted that the

petitioner undertakes to co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 16.12.2020 as

mentioned in paragraph 9 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 C.J.M., Jamshedpur in connection with Bistupur P.S. Case No.

107 of 2020 with the condition that he will co-operate with the trial of the case.