Jharkhand High Court
Md. Guddu @ Md. Taufik Anwar @ Guddu @ ... vs The State Of Jharkhand ... Opposite ... on 20 January, 2020
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 9438 of 2019
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Md. Guddu @ Md. Taufik Anwar @ Guddu @ Taufik Anwar ... 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. Mohit Prakash, Advocate For the State : Mr. Shekhar Sinha, Addl. P.P.
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Order No.04 Dated- 20.01.2020 Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Complaint Case No. C 12 of 2018 registered under sections 41/42 of the Indian Forest Act (Bihar Amendment Act 1989) and under section 4 of Jharkhand Kashth Tatha Van Utpadan Niyamawali (2004).
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 he was involved in transportation of logs of wood from the forest area on a truck. It is then submitted that the allegation against the petitioner are false. It is further submitted by the learned counsel for the petitioner drawing attention of this Court to page no. 27 of the brief that the petitioner is the owner of the truck but he had no knowledge of his truck being involved in any illegal activity as the driver of the truck took his truck without his knowledge. It is next submitted that the petitioner is ready and willing to furnish sufficient security including cash security. It is lastly submitted that the co-accused person has already been given the privilege of anticipatory bail by this Court vide order dated 18.10.2019, passed in A.B.A. No. 7298 of 2019. Hence, it is submitted that the petitioner be also 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 depositing cash security of Rs.20,000/- 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 Judicial Magistrate, Gumla, in connection with Complaint Case No. C 12 of 2018 subject to the conditions laid down under section 438 (2) Cr. P.C. (Anil Kumar Choudhary, J.) Sonu-