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Uttam Rawani @ Uttam Rewani vs State Of Jharkhand

Jharkhand High Court · Decided on 30 September 2020 · Citation: (2020) 09 JH CK 0228

HON’BLE JUDGES
Ananda Sen, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 120B, 420, 467, 468
CASE NUMBER
Bail Application No. 7079 Of 2020
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Judgment

8 paragraphs · 328 words

Heard learned counsel for the petitioner and the learned A.P.P. for the State through Video Conferencing. The lawyers have no objection with regard to the proceeding which has been held through video conferencing today at 11.00 a.m. They have no complain with respect to the audio and video clarity and quality.

Counsel for the petitioner prays to ignore the defects and to take up this case on merits.

Office has pointed out that the petitioner had earlier moved for anticipatory bail, but the same has not been mentioned in paragraph 2. The defect stands ignored as the same has got no bearing on this regular bail application for the present.

Petitioner is an accused for allegedly committing the offence punishable under Sections 420, 467, 468, 120B of the Indian Penal Code in connection with Nirsa Police Station Case No.55 of 2019, pending in the Court of learned Judicial Magistrate First Class, Dhanbad.

It is alleged that the petitioner was introducer of some of the account holders whose identity was fictitious. Petitioner is in custody since 24.06.2020 and chargesheet has already been submitted.

Considering the fact that chargesheet has already been submitted in this case, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely, Uttam Rawani @ Uttam Rewani, 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 Judicial Magistrate First Class, Dhanbad in connection with Nirsa Police Station Case No.55 of 2019.

I direct the Jail Authority that before releasing the petitioner from jail, the Jail Authority should get the petitioner tested for COVID-19. If the report is positive, then the District Administration will immediately take steps to isolate the petitioner and get him treated in the COVID Centre by following all the protocols.

This direction is given in the larger public interest and it should not be construed as a condition of bail.