Uttam Kumar 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 Giridih (T) P.S. case no. 155 of 2020 instituted under sections 467, 468, 471, 420, 34 of the

Indian Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner induced innocent persons to hand

over huge amount of money for providing them with job. It is then submitted by learned counsel for the petitioner that the allegation against the

petitioner is false and he has studied MCA from BIT Sindri. Drawing attention of the court to page 43 of the brief, learned counsel for the petitioner

submits that the petitioner first lodged FIR vide Giridih (M) P.S. case no. 206 of 2020 alleging therein that one Manoj Kumar and others have cheated

him and subsequently, this FIR has been lodged and though the petitioner is not named in the FIR, yet he has been implicated in this case on the basis

of material that has come during investigation of the case. It is further submitted by learned counsel for the petitioner that the main allegation is against

co- accused Manoj Kumar. It is further submitted by learned counsel for the petitioner that the petitioner has been in jail custody since 18.06.2020 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 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 CJM,

Giridih in connection with Giridih (T) P.S. case no. 155 of 2020 subject to the condition that the petitioner will co-operate with the trial of the case.