AI Structured Summary
Not yet generated for this judgment
Judgment
Heard the parties through video conferencing.
Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the 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 Senha P.S. Case No.50 of 2011 corresponding to G.R. No.229 of 2011 (S.T. No.92 of
2014) registered under Sections 147, 148, 149, 302, 307, 326, 353, 427, 120 (B) and 324 of the Indian Penal Code, Section 27 of the Arms Act, Section
17 of the C.L.A. Act, Section 3/4 of the Explosive Substance Act and Section 16, 18, 20 of the U.A.P. Act.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was the member of Maoist extremists group
and fired upon the police personnel and committed serial blast. It is submitted that the allegation against the petitioner is false. It is further submitted
that so far as seven witnesses have been examined in this case, the copy of the certified copy of whom has been kept at page-19-25 of the brief and
none of them have named the petitioner. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case. It is lastly
submitted that the petitioner has been in custody since 23.01.2014 which is evident from the impugned order. Hence it is submitted that the petitioner
be released on bail.
Learned Addl. P.P. opposes the prayer for bail. Considering the facts of this case, the above named petitioner is directed to be enlarged 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 Additional
Sessions Judge-II, Lohardaga in connection with Senha P.S. Case No.50 of 2011 corresponding to G.R. No.229 of 2011 (S.T. No.92 of 2014) with the
condition that he will co-operate with the trial of the case.