Vicky Kumar @ Bicky Kumar vs State of Jharkhand

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 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 Section 395 of the Indian Penal Code in connection with Chhattarpur

Police Station Case No. 67 of 2019 corresponding to G.R. No.1148 of 2019, pending in the Court of the Judicial Magistrate 1st Class, Palamau at

Daltonganj.

Petitioner is not named in the FIR nor he has been put on Test Identification Parade. It is alleged that an amount of Rs.5,000/- (Rupees Five

Thousand) was recovered from the possession of the petitioner, which is the money looted from the bank.

Considering the fact that the petitioner was not apprehended from the spot nor he was put on the Test Identification Parade and chargesheet has also

been submitted, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely, Vicky Kumar @ Bicky Kumar, 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 1st Class, Palamau at Daltonganj in connection with Chhattarpur Police Station Case No. 67 of 2019 corresponding to G.R.

No.1148 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 Palamau;

(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, Chhattarpur Police Station, Palamau, 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.