Jharkhand High Court
Md. Istekhar @ Md. Istekhan vs The State Of Jharkhand .... Opp. Party on 5 January, 2024
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.4029 of 2023
Md. Istekhar @ Md. Istekhan .... Applicant(s)
Versus
The State of Jharkhand .... Opp. Party
-----
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
------
For the Applicant(s) : Mr. S.K. Jha, Advocate
For the State : Mr. S.S. Kumar, A.P.P.
------
06/5.01.2024: Heard the parties.
2. The applicant(s), who is an accused for the offence under Sections 175, 379, 414 IPC, Sections 4/54 of JMMC Rules 2004 and Section 21(A)/21(6) of the MMDR Act, pray(s) for anticipatory bail expressing apprehension of arrest in connection with Sahibganj (M) P.S. Case No.16 of 2023.
3. Innocence has been claimed and undertaking has been given to co-operate with the Investigating Agency/Trial. It has been submitted that owner of the vehicle has already been granted anticipatory bail by the co-ordinate Bench of this Court. This applicant has no criminal antecedent. On the above basis, prayer for anticipatory bail has been made.
4. On the other hand, learned A.P.P. has opposed the prayer for anticipatory bail of the applicant(s).
5. Considering the above facts, I am inclined to grant privilege of anticipatory bail to the applicant(s). Accordingly, the applicant(s) above named is/are directed to surrender before the court below within two weeks from today and on his/her/their surrender, the applicant(s) be released on bail on furnishing bail bond of Rs.10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of the learned ACJM, Sahibganj, in connection with Sahibganj (M) P.S. Case No.16 of 2023, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.
6. Further the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.
(Rajesh Kumar, J.) Ravi/ Uploaded