Jageshwar Singh @ Jage vs The State Of Jharkhand
2021 Latest Caselaw 180 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     B.A. No.10943 of 2020

                 Jageshwar Singh @ Jage            ...                 Petitioner
                                               Versus
                 The State of Jharkhand                   ...          Opposite Party

         Coram:      HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

         For the Petitioner           : Mr. Gaurav, Adv.
         For the State                : Mr. Nawin Kr. Singh, Addl. P.P.

02 /13.01.2021

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 Bano (Girda O.P.) P.S. Case No. 57 of 2016, corresponding to G.R. No.484/2016(S) registered under sections 147/148/149/352/ 387/379/427/354/504 of the Indian Penal Code and Section 17(i)(ii) of CLA Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner along with the co-accused person equipped with arms went to the house of the informant and demanded money and took out gold and silver ornaments form the box worth of Rs.1,00,000/- and damaged the articles and wall of the house. It is submitted that the allegation against the petitioner is false. It is next submitted that the co-accused Akash [email protected] Ban Singh @ Kanhaiya has since been acquitted after trial vide judgment dated 15.01.2019 by court of learned C.J.M, Simdega and in this respect the learned counsel for the petitioner draws attention of this Court towards Annexure-2 at page nos.14-22, which is the copy of the certified copy of the judgment of the said case. It is then submitted that the petitioner undertakes to co- operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 11.02.2020 as mentioned in paragraph 12 of the 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 Chief Judicial Magistrate, Simdega in connection with Bano (Girda O.P.) P.S. Case No. 57 of 2016, corresponding to G.R. No.484/2016(S) with the condition that he will cooperate with the trial of the case.

Pappu/                         (Anil Kumar Choudhary, J.)