Subhash Das @ Shyam vs State of Jharkhand

Heard learned counsel for the parties through V.C.

Learned counsel for the petitioner undertakes to remove the defects within a period of two weeks from today.

The instant application has been preferred by the petitioner for grant of regular bail in connection with Jasidih P.S. Case No. 455/2019 for the offence allegedly committed under sections 341, 323,325,506,307,504 and 379/34 of the Indian Penal Code, pending in the court of learned C.J.M., Deoghar.

Learned counsel for the petitioner submits that the allegation leveled against him is vague and there is no specific allegation against this petitioner. He further submits that the petitioner was neither the borrower nor any employee of the Bank and he was not at all involved in the loan transaction and only due to suspicion he has been implicated in this case.

Learned A.P.P. for the State opposed the prayer for bail.

Having regard to the facts of the case, the petitioner is directed to be released on bail. At present the petitioner shall be released on furnishing personal bail bond of Rs.5,000/- (Five thousand only), thereafter when the lockdown period is over, the petitioner shall furnish bail bond of Rs.10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of learned C.J.M., Deoghar in connection with Jasidih P.S. Case No. 455/2019 within a period of one month from the date of lifting of lockdown.

The petitioner shall appear on each and every date during trial before the learned trial court whenever the functioning of regular court begins. Till then, the petitioner shall register his presence before the concerned police station fortnightly failing which the learned trial court shall be at liberty to cancel his bail.

With the aforesaid directions this bail application is allowed and disposed of.