Jharkhand High Court
Varanasi Lokeshwararao vs The State Of Jharkhand ... Opposite ... on 6 October, 2023
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 7681 of 2023
------
1. Varanasi Lokeshwararao
2. Jayram Ray ... Petitioners Versus The State of Jharkhand ... Opposite Party
------
CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
------
For the Petitioners : Mr. Anil Kr. Ganjhu, Advocate For the State : Mr. Vishwanath Roy, Spl. P.P.
------
Order No.04 Dated- 06.10.2023 Heard the parties.
Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Khunti P.S. Case No.73 of 2023 registered under sections 414 of the Indian Penal Code, Section 4/21 of MMDR Act, Rule 54 of JMMC Rules and under Rule 7/9/13 of the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.
The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioner no.1 is the owner of the Hywa vehicle and petitioner no.2 is the driver of the hywa which was seized by police for transporting illegally extracted stone dust. It is further submitted that the allegations against the petitioners are all false. It is then submitted that the petitioners have no criminal antecedent as has been mentioned in para-14 of the instant anticipatory bail application. It is then submitted that the petitioners undertake to furnish sufficient security including cash security and also undertake to cooperate with the investigation of the case. Hence, it is submitted that the petitioners be given the privilege of anticipatory bail.
Learned Spl. 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 petitioners be given the privilege of anticipatory bail. Hence, in the event of their 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.20,000/- each and on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M., Khunti, in connection with Khunti P.S. Case No.73 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 their mobile numbers and a copy of their Aadhar Cards in the court below with the undertaking that they will not change their mobile numbers during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C. (Anil Kumar Choudhary, J.) Sonu/Gunjan-