Shashi Bhagat And Ors vs State of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioners personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the

lockdown is over.

In view of the personal undertaking given by learned counsel for the petitioners the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioners have been made accused in connection with Senha P.S. case no. 62 of 2020 registered under Sections 147, 148, 149, 341, 323, 504,

506, 387 of the Indian Penal Code and Section 17 of CLA Act.

Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioners being members of PLFI extremist

organization, demanded extortion from the informant. It is then submitted by learned counsel for the petitioners that the allegation against the

petitioners is false. It is further submitted by learned counsel for the petitioners that the petitioners have been implicated in this case on the basis of the

confessional statement of Pramod Bhagat. It is further submitted by learned counsel for the petitioners that the petitioners are not named in the FIR. It

is further submitted by learned counsel for the petitioners that the petitioners have been in judicial custody since 16.06.2020 as mentioned in paragraph

5 of the bail application and the petitioners are ready and willing to co-operate with the trial of the case hence, the petitioners may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioners. Considering the facts of the case, the petitioners are directed to be released on bail

on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned

CJM, Lohardaga in connection with Senha P.S. case no. 62 of 2020 subject to the condition that the petitioners will co- operate with the trial of the

case.