Jharkhand High Court
Md. Altaf @ Md. Nasim vs The State Of Jharkhand. .. ... ...Opp. ... on 14 July, 2023
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 5299 of 2023
Md. Altaf @ Md. Nasim. .... .. ... Petitioner(s)
Versus
The State of Jharkhand. .. ... ...Opp. Party(s)
...........
CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........
For the Petitioners : Mr. V. K. Tiwari, Advocate For the State : Mr. Anup Pawan Topno, APP ......
02/ 14.07.2023. Apprehending his arrest, petitioner above-named has moved this Court for grant of anticipatory bail in connection with Chaibasa Sadar P.S. Case No.33 of 2023 registered under Sections 420, 290/34 of the Indian Penal Code and Section 7 of the Lottery Regulation Act, 1988..
Heard the parties.
It is submitted by learned counsel for the petitioner that except the confessional statement of co-accused, there is no material against him. It is submitted that petitioner has got no concern with the alleged offence and he has no criminal antecedent.
Learned APP for the State has vehemently opposed the prayer. Considering the submissions of learned counsel and the fact as discussed above, the anticipatory bail application is allowed. Hence, in the event of his arrest or surrender within a period of three weeks from the date of receipt of a copy of the order before the learned court below, the petitioner named above shall 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 Court below, subject to the conditions laid down under Section 438(2) Cr. P.C. The petitioners will co-operate in the investigation and will appear on notice under Section 41 A of Cr.P.C. as and when their presence is required.
(Gautam Kumar Choudhary, J.) Sandeep/ Uploaded/