Jharkhand High Court
Deo Bansh Yadav @ Deovansh Yadav vs The State Of Jharkhand ... Opposite ... on 16 December, 2020
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 9810 of 2020
Deo Bansh Yadav @ Deovansh Yadav ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
For the Petitioner : Mr. Nawin Kumar , Adv.
For the State : Mr. Rakesh Ranjan , Addl. P.P.
03 / 16.12.2020Heard 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 S.T. No. 265B of 2015 arising out of Panki P.S. case no 85 of 2008 instituted under sections 395 of the Indian Penal Code.
Learned counsel appearing for the petitioner submits that this is the case of misuse of bail and the allegation against the petitioner is false. It is further submitted by learned counsel for the petitioner that the petitioner has been in jail custody since 11.02.2020 as mentioned in paragraph 1 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 Additional Sessions Judge, III, Palamau at Daltonganj in connection with S.T. No. 265B of 2015 arising out of Panki P.S. case no 85 of 2008 subject to the condition that the petitioner will co-operate with the trial of the case.
(ANIL KUMAR CHOUDHARY, J.) Smita/-