Jharkhand High Court
Motu Chatomba @ German Chatomba vs The State Of Jharkhand ...... Opposite ... on 22 March, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 1443 of 2018
Motu Chatomba @ German Chatomba ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Anjani Kumar, Advocate
For the State : A.P.P
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03/Dated: 22/03/2018
The petitioner is apprehending his arrest in connection with Complaint Case no. 231/2017, the case registered under Sections 33,41 and 42 of the Indian Forest Act.
Learned counsel for the petitioner has submitted that petitioner is innocent and he is permanent employees of M/s Shivam Enterprises and he has no concern with the seized Saal Wood. Hence, he deserves bail.
Learned A.P.P opposed the prayer for bail.
It appears that 210 pieces of Saal Wood has been seized from the the Tractor no. JH-06H-9129 and its trailer no. JH-06H-3217.
Keeping in view the arguments advanced by the learned counsel for the parties and also considering the fact and circumstances of the case, the above named petitioner is directed to surrender in the Court below within Four Weeks from the date of this order and in the event of his arrest or surrender, the Court below shall enlarge the above named petitioner, on bail, on furnishing bail bond of Rs. 15,000/- (Rupees fifteen thousand) with two sureties of the like amount each to the satisfaction of JM,Ist Class, Chaibasa, in connection with Complaint Case no. 231/2017, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. and subject to the further condition that petitioner shall deposit a cost of Rs. 6000/- in the court below on or before his date of surrender, thereafter his bail bonds will be accepted.
However, the aforesaid deposit shall be subject to the final result of the case.
( Anant Bijay Singh, J.) Raman/