Rustam Mian vs The State Of Jharkhand on 18 December, 2014

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Jharkhand High Court

Rustam Mian vs The State Of Jharkhand on 18 December, 2014

Bench: H. C. Mishra

        IN     THE        HIGH    COURT         OF JHARKHAND                 AT      RANCHI
                              A. B. A. No.     2173 of 2014
                                             with
                                  A. B. A. No. 2196 of 2014
        In both cases
        Rustam Mian                                         ......   ...     Petitioner
                                           Versus
        The State of Jharkhand                                ..... ...        Opposite Party

                                     --------
               CORAM          :    HON'BLE MR. JUSTICE H. C. MISHRA
                                     ------
        For the Petitioner           :        Mr. Rajesh Kumar, Advocate
        For the State                :        A.P.P.
                                     --------

 3/ 18.12.2014

Both these bail applications relate to the same petitioner and as such, they are taken up together and disposed of by this common order.

Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

The petitioner is apprehending his arrest in connection with Nawadih P.S. Case No. 32 of 2014 corresponding to G.R. No. 184 of 2014, for the alleged offences under Sections 413, 414, 34 of the Indian Penal Code and Section 33 of the Indian Forest Act and in connection with Nawadih P.S. Case No. 71 of 2014 corresponding to G.R. No. 484 of 2014, for the alleged offences under Sections 413, 414, 120-B, 34 of the Indian Penal Code, Sections 33, 52 of the Forest Act and Section 33(ii) of the Coal Mines Act Both these cases relate to illegal mining and transportation of coal and from the FIR of both the cases, it is apparent that the petitioner has been named only on the basis of secret information.

In the facts of this case, I am inclined to grant anticipatory bail to petitioner, Rustam Mian. Accordingly, it is directed that in the event of his surrender / arrest, the petitioner, named above, shall be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of Sri S.K. Dubey, learned Judicial Magistrate, Tenughat, or his successor, in connection with Nawadih P.S. Case No. 32 of 2014 corresponding to G.R. No. 184 of 2014 (in A.B.A. No. 2173 of 2014) and learned Addl. Chief Judicial Magistrate, Bermo at Tenughat, in connection with Nawadih P.S. Case No. 71 of 2014 corresponding to G.R. No. 484 of 2014 (in A.B.A. No. 2196 of 2014), subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

( H. C. Mishra, J.) R.Kr.

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Jharkhand High Court