Jharkhand High Court
Rameshwar Sao vs The State Of Jharkhand And Anr on 16 June, 2017
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.3026 of 2017
Rameshwar Sao .... .... .... Petitioner
Versus
1. The State of Jharkhand
2. Santosh Soni .... .... .... Opp. Parties
CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
For the Petitioner : Mr. Anjani Kumar, Advocate
For the State : Addl.P.P.
04/16.06.2017Apprehending his arrest in connection with Complaint Case No.2327 of 2015 instituted under Sections 420, 405, 406, 323, 324, 379 & 120(B) of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.
Heard learned counsel appearing for the petitioner and learned Addl.P.P. Appearing for the State.
Learned counsel appearing for the petitioner submitted that the petitioner is the father of the complainant and the complainant is the son of the petitioner. The case has been instituted by the complainant as his father did not give him the money which the complainant had deposited in the name of the petitioner. Moreover, there is no serious allegation against the petitioner. Hence, the petitioner may be given the privileges of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.
Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court of learned Judicial Magistrate, 1st Class, Hazaribag within four weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on furnishing bail bond of Rs.10,000/ (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Hazaribag in connection with Complaint Case No.2327 of 2015 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
Animesh (Anil Kumar Choudhary, J.)