Suraj Yadav vs State Of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioner 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 petitioner the defects pointed out by the Stamp Reporter are ignored for the present.

The petitioner has been made accused in connection with Chainpur P.S. case no. 357 of 2020 registered under Sections 147, 148, 149, 323, 324, 325, 307 of the Indian Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was member of an unlawful assembly, and in prosecution of common object of the assembly, being armed with deadly weapon, attempted to murder the member of the informant party. It is then submitted by learned counsel for the petitioner that the allegation against the petitioner is false. It is further submitted by learned counsel for the petitioner that for the self same occurrence, from the side of the petitioner, the father of the petitioner lodged FIR basing upon which, Chainpur P.S. case no. 358 of 2020 has been registered. It is further submitted by learned counsel for the petitioner that the petitioner has been in judicial custody since 29.11.2020 as mentioned in paragraph 15 of the bail application and the petitioner is ready and willing to co-operate with the trial of the case and he undertakes not to annoy or disturb the informant or his family members in any manner during pendency of the case hence, the petitioner may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioner is directed to be released 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 SDJM, Palamau at Daltonganj in connection with Chainpur P.S. case no. 357 of 2020 subject to the condition that the petitioner will co-operate with the trial of the case with further condition that the petitioner will not annoy or disturb the informant or his family members in any manner during pendency of the case.