Subrata Baul vs State of Jharkhand

Heard learned counsel for the parties through V.C.

As prayed for by the learned counsel for the petitioner, the defects as pointed out by the registry are hereby ignored for the time being.

The instant application has been preferred by the petitioner for grant of regular bail in connection with Sonari P.S. Case No.91 of 2019, registered under Sections 406, 420, 468, 471 and 34 of the IPC, which is pending before the learned Judicial Magistrate, 1st Class at Jamshedpur.

Learned counsel for the petitioner submits that the petitioner is nowhere involved in the entire transaction and the petitioner has been falsely implicated in this case. He further submits that the learned trial court has not considered the case of the petitioner as he is having no criminal antecedent and the entire allegation leveled against this petitioner is baseless and frivolous.

Learned A.P.P. on the other hand opposes the prayer for bail of the petitioner.

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 Judicial Magistrate, 1st Class at Jamshedpur, in connection with Sonari P.S. Case No.91 of 2019, within a period of one month from the date of lifting of Lockdown.

Further, 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.