Jharkhand High Court
Pappu Qurashi Alias Mahtab Quraishi vs The State Of Jharkhand on 27 February, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 4975 of 2016
Pappu Qurashi @ Pappu Quraishi @ Mahtab Quraishi
..... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Ashish Kumar, Advocate.
For the State : A.P.P.
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03/Dated: 27/02/2017
Petitioner is apprehending his arrest in connection with Lohardaga P.S. Case No. 86 of 2016, corresponding to G.R. No. 354 of 2016, registered under Sections 341, 323, 379, 307 and 504/34 of the I.P.C., lodged on the basis of one written report given by Anwar Ansari.
It is submitted by learned counsel for the petitioner that this case is counter version of Lohardaga P.S. Case No. 85 of 2016 lodged under Sections 341, 323, 379, 506 / 34 of the I.P.C., which is earlier in time. So, petitioner deserves the privilege of anticipatory bail.
Learned APP has received the case diary and file counter affidavit, in para-9, he has referred para-65 of the case diary, wherein injury report has been mentioned, which is simple in nature.
Be that as it may, I am inclined to admit the petitioner on anticipatory bail. 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. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Lohardaga, in connection with Lohardaga P.S. Case No. 86 of 2016, corresponding to G.R. No. 354 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. and subject to the further condition that on the date of surrender, petitioner shall deposit Rs. 10,000/- in the trial court and thereafter the trial court will accept the bail bonds filed on behalf of the petitioner.
Thereafter, on deposition of aforesaid amount, the trial court will issue notice to the informant - Anwar Ansari -2- and Akhtar Ansari and on their appearance, the trial court will release Rs. 7,000/- to the informant and Rs. 3,000/- to the Akhtar Ansari after proper verification by way of compensation under Jharkhand Victim Compensation Scheme.
The aforesaid deposition will not prejudice the case of the petitioner during course of trial.
Let a copy of order be communicated to the court below.
(Anant Bijay Singh, J.) Sunil/