AI Structured Summary
Not yet generated for this judgment
Judgment
Heard the parties through video conferencing.
The petitioner has been made accused in connection with Doranda P.S. Case No.221 of 2020 registered under sections 307 and 34 of the Indian
Penal Code and Section 27 of Arms Act.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner attempted to murder Amjad Gaddi by firing at
him. It is submitted that the allegation against the petitioner is false. It is further submitted that the petitioner undertakes to pay Rs.50,000/- as ad
interim victim compensation to the informant without prejudice to his defence in this case. It is next submitted that the petitioner undertakes that he will
not annoy or disturb the informant or any of his family members in any manner during the pendency of the trial. It is also submitted that the co-
accused, with similar allegations, has already been admitted to bail by this Court vide order dated 02.02.2021 passed in B.A. No.107 of 2021. 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
27.08.2020 which is evident from paragraph-16 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 and depositing a demand draft of Rs.50,000/- as ad
interim victim compensation without prejudice to his defence in this case drawn in favour of the informant 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 Judicial Magistrate- XIII at Ranchi in
connection with Doranda P.S. Case No.221 of 2020 with the condition that he will co-operate with the trial of the case and he will not annoy or disturb
the informant or any of his family members in any manner during the pendency of the trial.
In case the petitioner deposits the said demand draft, the court below is directed to issue notice to the informant and on his proper identification, the
court below shall handover the same to him forthwith.