Jharkhand High Court
Parimal Mahto @ Fuchka vs The State Of Jharkhand .... .... .... ... on 18 February, 2025
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.4242 of 2024
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Parimal Mahto @ Fuchka, aged about 30 years, S/o Khuntu Mahto, R/o village- Kalipahari Gonga, P.O.- Maithon, P.S.- Chirkunda (Maithon O.P.), District- Dhanbad .... .... .... 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. Mukesh Bihari Lal, Advocate
For the State : Ms. Anuradha Sahay, Addl. P.P
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Order No.07 Dated- 18-02-2025
Heard the parties.
Apprehending his arrest in connection with Chirkunda (Maithon) P.S. Case No.78 of 2024 instituted under Sections 457/380 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in committing lurking house trespass and committed theft from the house of the informant. It is submitted that the allegation against the petitioner is false. It is next submitted that though the petitioner is not named in the F.I.R. yet he has been implicated in this case only because the stolen article was recovered from the house of the petitioner. It is then submitted that except the confessional statement and recovery of the stolen property, there is no other material in the record to implicate the petitioner in this case. Drawing attention of this Court towards para-10 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is lastly submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.
Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court below within six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.20,000/- as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Dhanbad in connection with Chirkunda (Maithon) P.S. Case No.78 of 2024 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anil Kumar Choudhary, J.) Animesh/