Buniyamin Ansari @ Bunuwa vs The State Of Jharkhand ... Opposite ... on 25 January, 2019

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Jharkhand High Court

Buniyamin Ansari @ Bunuwa vs The State Of Jharkhand ... Opposite ... on 25 January, 2019

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A.B.A. No. 168 of 2019
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1. Buniyamin Ansari @ Bunuwa

2. Md. Sahid @ Sahid Ansari

3. Ashik Ansari

4. Noor Mohammad @ Noor Mohammad Mian

5. Salauddin Ansari

6. Md. Shamsher Ansari @ Shamsher Ansari

7. Iliyas Ansari @ Iliyas Mian

8. Alimuddin Ansari @ Alimuddin @ Basu Ansari

9. Kasim Mian

10.Nasiruddin @ Nasiruddin Ansari @ Md. Nasiruddin Ansari

11.Mohiddin @ Mohid Ansari @ Maharuddin Mian

12.Badruddin Ansari

13.Hadish Mian @ Md. Hadish

14.Samsul Haque @ Samsul 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. S.K. Deo, Advocate
       For the State               : Addl. P.P.
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       Order No.02 Dated- 25.01.2019

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Margomunda P.S. Case No.39 of 2018 (G.R. No. 365 of 2018) registered under sections 147/148/279/337/341/353/414 of the Indian Penal Code and 33 of the Indian Forest Act.

Heard the learned counsel for the petitioners and learned Addl. P.P. for the State.

The Learned counsel for the petitioners submits that the allegations against the petitioners are false and there is no theft report of the alleged logs of wood seized by police. It is next submitted that the petitioners are ready and willing to cooperate with the investigation of the case. It is lastly submitted that the petitioners are ready and willing to furnish sufficient security including cash security. Hence, it is submitted that the petitioners 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 petitioners be given the privilege of anticipatory bail. Hence, in the event of their arrest or surrender within a period of four weeks from the date of this order, they shall be released on bail on depositing cash security of Rs.10,000/- 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 Judicial Magistrate, Madhupur, in connection with Margomunda P.S. Case No.39 of 2018 (G.R. No. 365 of 2018) with the condition that the petitioners 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-

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Jharkhand High Court