Jharkhand High Court
Sushil Kumar vs The State Of Jharkhand ... Opposite ... on 11 October, 2023
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
ABA No. 6720 of 2023
Sushil Kumar ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
For the Petitioner : Mr. Shailesh , Adv.
For the State : Mr. Achinto Sen , Addl. PP
03 / 11.10.2023Heard the parties.
Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Galudih P.S. Case No.11 of 2023 registered under sections 379/ 414/511/420/406/34 of the Indian Penal Code.
The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was the daily wage labourer working in the godown of co- accused Nandi Singh who was involved in purchasing stolen coal. It is further submitted that the allegations against the petitioner are all false and there is no allegation against the petitioner of having committed any offence. It is further submitted by learned counsel for the petitioner that the petitioner has no criminal antecedent, as mentioned in paragraph 12 of the anticipatory bail application. It is then submitted that the petitioner undertakes to furnish sufficient security including cash security and also undertakes to cooperate with the investigation of the case and co-accused with similar allegations have already been granted privilege of anticipatory bail by this court vide order dated 31.08.2023 passed in ABA no. 5965 of 2023, hence, it is submitted that the petitioner be given the privilege of anticipatory bail on the principle of parity.
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 six weeks from the date of this order, they shall be released on bail on depositing cash security of Rs.10,000/- 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 S.D.J.M., Ghatshila, in connection with Galudih P.S. Case No.11 of 2023 with the condition that the petitioner will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C. (ANIL KUMAR CHOUDHARY, J.) Smita/-