Wasim Ansari vs State Of Jharkhand

Heard learned counsel for the petitioners and the 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 for ignoring the defects and to take up this matter on merits. Accordingly, the defects are ignored.

Petitioner is an accused for allegedly committing the offence punishable under Sections 395/412/120B of the Indian Penal Code in connection with Mihijam Police Station Case No. 34 of 2020, pending in the Court of learned Sub Divisional Judicial Magistrate, Jamtara.

Name of the petitioner transpired from the confessional statement of Jafrul Ansari. Petitioner is in custody since 22.06.2020 and the chargesheet has already been submitted by now.

Considering the aforesaid facts, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely, Wasim Ansari, 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, Jamtara in connection with Mihijam Police Station Case No.34 of 2020 with a condition that the petitioner will appear and mark his attendance before the Officer-in-Charge, Mihijam Police Station, Jamtara once a month, failing which the Officer-in-Charge concerned will be at liberty to take all steps for re-arrest of the petitioner.

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.