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Judgment
Heard learned counsel for the petitioner and the learned A.P.P. for the State through Video Conferencing. The lawyers have no objection with regard
to the proceeding which has been held through video conferencing today at 10.30 a.m.. They have no complain with respect to the audio and video
clarity and quality.
Defects are ignored.
Petitioner is an accused for allegedly committing the offence punishable under Sections 147/148/149/353/307 of the Indian Penal Code, Section 17 of
the Criminal Law Amendment Act, and Section 4/5 of the Explosive Substance Act in connection with Nawadih Police Station Case No. 168 of 2014,
pending in the Court of the Additional Chief Judicial Magistrate, Bermo at Tenughat.
Petitioner is in custody since 24.10.2019. There is allegation that a bomb was planted in the road which was defused after being detected. Admittedly,
the petitioner was not apprehended from the spot.
Considering the fact that the petitioner was not apprehended from the spot, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely,
Shibu Manjhi @ Babulal Murmu, 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 Additional Chief Judicial Magistrate, Bermo at Tenughat in connection with Nawadih Police
Station Case No. 168 of 2014 corresponding to G.R. No.01 of 2015, 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 Bokaro;
(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, Nawadih Police Station, Bokaro, 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.