Surendra Ram vs State Of Jharkhand

Heard learned counsel for the petitioner, the learned A.P.P. for the State and the counsel appearing for the informant, 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 323, 447, 357, 506, 34 of the Indian Penal Code, Section 27 of

the Arms Act and Section 17 of the Criminal Law Amendment Act in connection with Charhi Police Station Case No. 87 of 2019, pending in the

Court of the Sub Divisional Judicial Magistrate, Hazaribagh.

First Information Report is against unknown. Name of the petitioner transpired from the confessional statement of co-accused. He was also not

apprehended from the spot. Petitioner is in custody since 20.02.2020.

Considering the fact that the petitioner was not apprehended from the spot and his name transpired from the confessional statement of co- accused, I

am inclined to grant bail to the petitioner. Accordingly, petitioner, namely, Surendra Ram, 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 Sub Divisional Judicial Magistrate,

Hazaribagh in connection with Charhi Police Station Case No. 87 of 2019, 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 Hazaribagh;

(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, Charhi Police Station, Hazaribagh, 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.