Deepak Lakra vs The State Of Jharkhand ... Opposite ... on 5 January, 2022

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Jharkhand High Court

Deepak Lakra vs The State Of Jharkhand ... Opposite ... on 5 January, 2022

Bench: Anil Kumar Choudhary

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B. A. No. 9983 of 2021

                  Deepak Lakra                               ...            Petitioner

                                               Versus

                  The State of Jharkhand                     ...      Opposite Party



          Coram:      HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

          For the Petitioner               : Mr. Ritesh Kumar ,Adv.
          For the State                    : Mr. V.S. Sahay ,Addl. P.P.
          For the informant                : Mr. Laxman Kumar, Adv.


02 / 05.01.2022

Heard the parties through Video Conferencing.

Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Kurdeg P.S. Case No. 33 of 2021 registered under Sections 323, 420, 506 of the Indian Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner being the owner of bus, engaged the informant as a driver but he did not pay his daily wage of 51 days @ Rs. 700/- per day and Rs. 200/- per day towards food. It is then submitted that the allegations against the petitioner are all false and those allegations are general and omnibus in nature. It is next submitted that the petitioner is ready to co-operate with the investigation of the case and also undertakes to pay Rs. 45,000/-to the informant without prejudice to his defence, subject to final decision in the case hence, the petitioner be given the privilege of anticipatory bail.

The learned Addl. PP opposes the prayer for anticipatory bail of the petitioner.

Considering aforesaid facts and circumstances of the case, I am inclined to grant the privilege of anticipatory bail to the petitioner. Hence, in the event of arrest by the police or surrender within a period of four months from the date of this order, the petitioner shall be released on bail on depositing Rs. 45,000/- by way of demand draft drawn in favour of informant without prejudice to his defence, subject to final decision in the case 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 SDJM, Simdega in connection with Kurdeg P.S. Case No. 33 of 2021 subject to the condition that the petitioner will co-operate with the Investigation of the case and will appear before the Investigating Officer as and when noticed by him and will submit mobile number and photocopy of Aadhaar card at the time of surrender in the court below with an undertaking not to change mobile number during the pendency of the case along with the other conditions laid down under section 438 (2) Cr. P.C. In case of depositing aforesaid demand draft by the petitioner, learned court below is directed to issue notice to the informant and release the demand draft in his favour on proper identification forthwith.

In case the petitioner deposits the aforesaid demand draft , learned court below will pass an appropriate order regarding the same at the time of conclusion of trial.

(ANIL KUMAR CHOUDHARY, J.) Smita/-

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Jharkhand High Court