Jharkhand High Court
Mukesh Kumar Mehta vs The State Of Jharkhand .... .... Opp. ... on 23 April, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2266 of 2018
Mukesh Kumar Mehta .... .... Petitioner(s).
Versus
The State of Jharkhand .... .... Opp. Party(s)
------
CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
------
For the Petitioner(s) : Mr. Sahadeo Choudhary, Advocate
For the State : A.P.P.
.........
05/23.04.2018
Heard learned counsel for the parties.
The petitioner is an accused for allegedly committing an offence punishable under Sections 33(i) of Indian Forest Act and 27, 29 of Wild Life Protection Act.
This is a case where illegal mining activities was conducted by several persons who fled away from the place.
Counsel for the petitioner submits that the real culprits fled from the place of occurrence. He submits that petitioner has no connection with illegal mining activities nor with the machinery or materials found at place of occurrence.. He lastly submits that petitioner is in custody since 5.2.2018.
Learned A.P.P. opposes the prayer for bail and submits that this is a case where illegal mining activities, in forest area.
Taking into consideration the period of custody, I am inclined to allow this application. Accordingly, the petitioner above named is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Hazaribag in connection with G (F) Case No. 68 of 2018, subject to the condition that petitioner will deposit a sum of Rs. 10,000/- before DFO, Hazaribag and produce receipt of such deposit at that time of furnishing his bail bonds.
(ANANDA SEN , J) anjali/ C.P 3