AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioner and the learned 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.
Petitioner is an accused for allegedly committing the offence punishable under Section 398 of the Indian Penal Code in connection with Mandu (WB)
Police Station Case No. 98 of 2019 corresponding to Sessions Trial No. 26 of 2020, pending in the Court of the Sessions Judge, Ramgarh.
Counsel for the petitioner submits that the petitioner has been made an accused in this case only on the confession made by other accused persons.
Similarly situated co-accused namely, Rajesh Kumar Mahto has been granted bail by a Coordinate Bench of this Court in B.A. No. 3136 of 2020 by
an order dated 10.06.2020. Petitioner is in custody since 20.11.2019 and chargesheet has already been submitted in this case.
Considering the fact that other co-accused has been granted bail by a Coordinate Bench of this Court, I am inclined to grant bail to the petitioner.
Accordingly, petitioner, namely, Arun Mahto @ Arun Kumar Mahto, 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 Sessions Judge, Ramgarh in connection with Mandu (WB)
Police Station Case No. 98 of 2019 corresponding to Sessions Trial No. 26 of 2020, with a condition that the petitioner will appear and mark his
attendance before the Officer-in-Charge, Mandu (WB) Police Station, Ramgarh once a month, failing which, his bail bonds shall stand cancelled and
the Officer-in-Charge concerned would be at liberty to arrest the petitioner.