Jharkhand High Court
Deepak Kumar Verma @ Deepak Verma vs The State Of Jharkhand on 25 June, 2021
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3936 of 2021
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Deepak Kumar Verma @ Deepak Verma ... Petitioner Versus
1. The State of Jharkhand
2. Shaivya Sahay ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Rakesh Kr. Sinha, Advocate For the State : Mr. Veervijay Pradhan, Addl. P.P.
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Order No.02 Dated- 25.06.2021 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 Bankmore (Bhuli) P.S. Case No.31 of 2021 registered under sections 341/323/325/307/363/376/511/504/506 of the Indian Penal Code.
The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner attempted to commit rape upon the informant and also attempted to commit her murder. It is further submitted that the allegations against the petitioner are all false. It is next submitted by the learned counsel for the petitioner, drawing attention of this Court towards annexure-4 at page no.31 of the brief which is the copy of the certified copy of the joint compromise petition filed by the parties in the court of learned Additional Sessions Judge-X, Dhanbad, that the parties have compromised the matter outside the court and the informant did not want to proceed with the case. It is lastly submitted that the petitioner undertakes to cooperate with the investigation of the case. Hence, it is submitted that the petitioner 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 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, he shall be released on bail 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 C.J.M., Dhanbad, in connection with Bankmore (Bhuli) P.S. Case No.31 of 2021 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 his 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.) Sonu/Gunjan-