Jharkhand High Court
Dashrath Gope And Ors vs The State Of Jharkhand on 5 November, 2014
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A No. 1568 of 2014
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1. Dashrath Gope
2. Parmeshwar Sao
3. Laxman Sao .... Petitioners
-Versus-
The State of Jharkhand ..... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
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For the Petitioners : : M/s. Sudhir Kumar Roy
For the State : : M/s. Sadhna Kumar, A.P.P.
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3/ 05.11.2014. Heard learned counsel for the petitioners and the learned counsel for the State.
The petitioners are apprehending their arrest in connection with Giridih (M) P.S. Case No.30 of 2014, corresponding to G.R No.119 of 2014, for the alleged offence under Sections 379/ 34 of the Indian Penal Code and Section 30(ii) of the Coal Mines Act.
The case relates to illegal mining of coal and in the F.I.R. it is stated that there was secret information about the involvement of the petitioners and the other co-accused persons in illegal mining of coal.
In the facts of this case, I am inclined to grant anticipatory bail to the petitioners, Dashrath Gope, Parmeshwar Sao & Laxman Sao. Accordingly, it is directed that in the event of their arrest / surrender, the petitioners named above shall be released on bail, on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Sub-Divisional Judicial Magistrate, Giridih, in connection with, Giridih (M) P.S. Case No.30 of 2014, corresponding to G.R No.119 of 2014, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(H.C.Mishra, J.) D.S.