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 bail in connection with Petarwar P.S. Case No.86 of 2020 (G.R. No.610 of 2020) registered under
sections 147/ 149/ 323/ 325 /341 /354 /354B /448 /452/500/504/506/509/34 of the Indian Penal Code.
The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has outraged the modesty of the victim and
by branding her Daain cut her hair and tied her hands and make her parade in the village in half nude condition. It is further submitted that the
allegations against the petitioner are all false. It is then submitted that the allegations against the petitioner are general and omnibus in nature and the
co-accused persons have already been admitted to bail by the coordinate bench of this Court. It is next submitted that the petitioner has been in
custody since 22.05.2020 as has been mentioned in paragraph no. 6 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., Bermo at Tenughat, in connection with
Petarwar P.S. Case No.86 of 2020 (G.R. No.610 of 2020) with the condition that the petitioner will cooperate with the trial of the case.
