Vishal Kumar vs The State Of Jharkhand And Ors
2023 Latest Caselaw 3742 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P. (Cr.) No. 799 of 2023

        Vishal Kumar                          ...... Petitioner
                                  Versus

        The State of Jharkhand and Ors.          ......       Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Indrajit Sinha, Advocate Mr. Debarsi Mondal, Advocate For the State : Mr. Deepankar Roy, Advocate For the Resp. No.5 : Mr. P.P.N. Roy, Sr. Advocate Mr. Pratyush Kumar, Advocate 02/Dated: 05/10/2023

1. Challenge in this writ petition is made with regard to condition

of the regular bail whereby provisional bail has been granted to the petitioner

on the condition to pay a sum of Rs. 20 lakhs by today (05.10.2023) and

remaining amount to the tune of Rs. 27 lakhs by 22.11.2023.

2. Learned counsel for the petitioner submits that this is an arbitrary

order and the petitioner was not having any option that is why undertaking by

the father of the petitioner was there and the said order has been passed.

3. Mr. P.P.N. Roy, learned senior counsel for the respondent no. 5

submits that there are judgments of the Hon'ble Supreme Court and he will

place the same on the next date of hearing therefore, a shorter date may kindly

be fixed to decide the issue. He submits that respondent no. 5 will file counter-

affidavit.

4. Let this matter appear on 07.11.2023.

5. The provisional bail granted by the learned court vide order

dated 24.08.2023 is extended till 09.11.2023 on the same terms and

conditions.

(Sanjay Kumar Dwivedi, J.) Satyarthi/