Jharkhand High Court
Md. Javed Ansari @ Md. Jawed Ansari vs The State Of Jharkhand ... Opposite ... on 16 January, 2020
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 9095 of 2019
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Md. Javed Ansari @ Md. Jawed Ansari ... 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. Ritesh Kumar, Advocate For the State : Mrs. Anuradha Sahay, Addl. P.P.
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Order No.04 Dated- 16.01.2020 Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Complaint Case No.14 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 forest officials seized one pickup van loaded with timber without any hamber mark on the seized woods and the allegation against the petitioner is that the petitioner is the owner of the pickup van and the woods loaded thereon, which were seized by the forest officials. It is further submitted that the allegations against the petitioner are all false and the seized logs of woods were cut from the own raiyati land of the petitioner and the same was transported by him. It is next submitted that the petitioner has no criminal antecedent as has been mentioned in paragraph no. 18 of the anticipatory bail application. It is then submitted that the petitioner is ready and willing to deposit Rs.6,000/- with the D.F.O., Gumla without prejudice to his defence in this case. Hence, it is submitted that the petitioner be 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 showing the proof of deposit of Rs.6000/- with the D.F.O., Gumla 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 C.J.M., Gumla, in connection with Complaint Case No.14 of 2018 subject to the conditions laid down under section 438 (2) Cr. P.C. (Anil Kumar Choudhary, J.) Gunjan-