Maghiya Oraon vs State Of Jharkhand

Sanjay Prasad, J

The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

Learned counsel for the petitioner undertakes to remove the defect within one week from today, as pointed out by the office.

Heard learned counsel for the petitioner and learned counsel for the State. The petitioner is accused in connection with Lohardaga P.S. Case No. 258 of 2020 registered under Section 379 of the Indian Penal Code.

It is submitted by the learned counsel for the petitioner that the petitioner is innocent. It has been further submitted that the petitioner is not named in the FIR and has not been apprehended on the spot. It is submitted that the petitioner is in custody since 04.01.2021 and charge has already been framed on 19.03.2021 and hence he may be enlarged on bail.

Learned A.P.P has opposed the prayer for bail.

It appears that the petitioner is not named in the FIR and has not been apprehended on the spot. It further appears that the petitioner is in custody since 04.01.2021 and charge has already been framed on 19.03.2021.

Considering the custody of the petitioner and on the facts and circumstances of this case, the petitioner namely Maghiya Oraon is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Lohardaga in connection with Lohardaga P.S. Case No. 258 of 2020 subject to the condition that one of the bailors must be own relative of the petitioner.