Suresh Hembrom vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

The petitioner has moved this Court for grant of privilege of regular bail in connection with Charhi P.S. Case No.69 of 2019 registered under sections

323/341/379/147/148/149/506 of the Indian Penal Code and under Section 17 of C.L.A. Act. The learned counsel for the petitioner submits that the

allegation against the petitioner is that the petitioner being member of an unlawful assembly in prosecution of the common object of the assembly,

assaulted the informant and threatened his workers by claiming themselves to be the members of banned extremist organization and snatched away

the mobile phone of the workers and threatened them not to work from the next day of the date of occurrence. It is further submitted that the

allegations against the petitioner are all false and the co-accused-Rocky @ Izhar has not named the petitioner in his confessional statement and the

petitioner found the stolen mobile phone from a lonely place and kept with him for which the petitioner has been implicated in this case. It is also

submitted that neither the petitioner nor the recovered stolen mobile has been put to T.I. Parade though charge sheet has already been submitted. It is

next submitted that the petitioner has been in custody since 04.06.2020 as has been mentioned in paragraph no.13 of the bail application. It is lastly

submitted that the petitioner undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to

enlarge the above named petitioner on bail. Accordingly, the petitioner is directed to be released 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 S.D.J.M., Hazaribag, in connection with Charhi P.S.

Case No.69 of 2019 with the condition that he will cooperate with the trial of the case.