Tapan Mandal vs The State Of Jharkhand
2021 Latest Caselaw 135 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    B.A. No.10771 of 2020

                 Tapan Mandal                           ...              Petitioner
                                               Versus
                 The State of Jharkhand                 ...        Opposite Party

         Coram:      HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

         For the Petitioner          : Mr. Shailesh, Adv.
         For the State               : Mr. Sanat Kr. Jha, Addl. P.P.

02 /11.01.2021

Heard the parties through video conferencing.

Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

In view of personal undertaking given by the 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 Jamtara P.S. Case No. 137 of 2018 registered under sections 272/273/ 290/420/467/468/471/120B of the Indian Penal Code and Section 47

(a)(f) of the Excise Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was found in illegal possession of illicit liquor. It is submitted that the allegation against the petitioner is false. It is next submitted that the co-accused Sagar Hembram, after facing the trial, has been acquitted and in this respect learned counsel for the petitioner draws the attention of this Court towards Annexure-2 which is the copy of the certified copy of the judgment passed by learned Chief Judicial Magistrate, Jamtara. It is then submitted that the petitioner undertakes that he will co- operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 23.09.2020 which is evident from para-07 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl. P.P. opposes the prayer for bail. Considering the facts of this case, the above named petitioner is directed to be enlarged 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 C.J.M, Jamtara in connection with Jamtara P.S. Case No.137 of 2018 with the condition that he will co-operate with the trial of the case.

Animesh/                      (Anil Kumar Choudhary, J.)