Umesh Ram vs State Of Jharkhand

Heard the parties through video conferencing.

Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

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

present.

The petitioner has been made accused in connection with Charhi P.S. Case No.69 of 2019 registered under Sections 323/ 341/379/147/148/149/506 of

Indian Penal Code and Section 17 of C.L.A. Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner along with co-accused persons was obstructing

the construction of the work of water-tank of the Drinking Water and Sanitation Department. It is submitted that the allegation against the petitioner is

false. It is next submitted that the petitioner undertakes that he will not go to or near the place of occurrence land and nor will he disturb or annoy the

informant or any of the persons engaged in the construction of the said water tank during the pendency of the case. It is then submitted that the

petitioner undertakes that he will co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 18.04.2020

which is evident from para-10 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 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 Sub-

Divisional Judicial Magistrate, Hazaribagh in connection with Charhi P.S. Case No.69 of 2019 with the condition that he will co-operate with the trial

of the case and he will not go to or near the place of occurrence land and will not disturb or annoy the informant or any of the persons engaged in the

construction of the said water tank during the pendency of the case.