Jharkhand High Court
Papu Yadav @ Ram Kripal Yadav @ Pappu ... vs The State Of Jharkhand ... Opposite ... on 29 April, 2019
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2455 of 2019
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Papu Yadav @ Ram Kripal Yadav @ Pappu Yadav ... Petitioner Versus The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. S.K. Singh, Advocate
For the State : Addl. P.P.
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Order No.04 Dated- 29.04.2019
Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Comp. Case No.2606 of 2017 registered under sections 33 of the Indian Forest Act.
Heard the learned counsel for the petitioner and learned Addl. P.P. for the State.
The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was getting stone extracted by the labourers and on seeing the forest personnel he fled away. It is further submitted that the allegation against the petitioner are all false. It is next submitted that the petitioner has no criminal antecedent as has been mentioned in paragraph no. 12 of the anticipatory bail application. It is then submitted that the petitioner has nothing to do with the alleged stone found in the place of occurrence and the petitioner has been implicated in this case only on the basis of anonymous information as it has not been mentioned that who disclosed the name of the petitioner to the forest officials. It is then submitted that the petitioner is ready and willing to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.
Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.
Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioner be given the privilege of anticipatory bail. Hence, in the event of his arrest or surrender within a period of four weeks from the date of this order, he shall be released on bail on furnishing cash security of Rs.10,000/- and 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 J.M. Palamau at Daltonganj, in connection with Comp. Case No.2606 of 2017 subject to the conditions laid down under section 438 (2) Cr. P.C. (Anil Kumar Choudhary, J.) Sonu/Gunjan-