Vikash Nonial @ Vikash Nonia @ Nonia vs State of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioners 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 petitioners the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioners have been made accused in connection with Govindpur P.S. case no. 205 of 2020 instituted under sections 414/34 of the Indian Penal

Code.

Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that they were riding stolen motorcycle. It is then

submitted by learned counsel for the petitioners that the allegation against the petitioners is false. It is further submitted by learned counsel for the

petitioners that there is no theft report in respect of the alleged stolen motorcycle. It is further submitted by learned counsel for the petitioner that the

petitioner has been in jail custody since 19.08.2020 as mentioned in the paragraph 12 of the bail application and the petitioners are ready and willing to

co-operate with the trial of the case and the co-accused with similar allegations have already been released on bail by this court vide order dated

03.12.2020 passed in BA no. 9167 of 2020 hence, the petitioners may be released on regular bail.

Learned Addl. P.P. opposes the prayer for regular bail of the petitioners.

Considering the facts of the case, the petitioners are directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five

Thousand) each with two sureties of the like amount each to the satisfaction of learned J.M., Dhanbad in connection with Govindpur P.S. case no.

205 of 2020 subject to the condition that the petitioners will co-operate with the trial of the case.