Jharkhand High Court
Wakil Mahto vs The State Of Jharkhand ... Opposite ... on 7 October, 2021
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 7558 of 2021
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1. Wakil Mahto
2. Kuldeep Mahto @ Kuldeep Kumar Mahto ... Petitioners 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 Petitioners : Mr. Ashok Kr. Singh, Advocate For the State : Mr. S.S. Kumar, Addl. P.P.
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Order No.02 Dated- 07.10.2021 Heard the parties.
Learned counsel for the petitioners personally undertakes to remove the defects as pointed out by the stamp reporter within two weeks.
In view of the personal undertaking of the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the present.
Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Barkagaon P.S. Case No.77 of 2018 (G.R. No. 1579 of 2018) registered under sections 379/411/34 of the Indian Penal Code. The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners were involved in committing theft of carrying idler of Tecpro Systems Limited and recovered 10 carrying idler from their possession. It is further submitted that the allegations against the petitioners are all false. It is then submitted that the petitioners are ready and willing to jointly pay Rs. 50,000/- as ad interim victim compensation to the Tecpro Systems Limited without prejudice to their defence in this case and undertake to cooperate with the investigation of the case. 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 six weeks from the date of this order, they shall be released on bail on jointly depositing a demand draft of Rs. 50,000/- as ad interim victim compensation drawn in favour of Tecpro Systems Limited without prejudice to their defence in this case 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 S.D.J.M., Hazaribag, in connection with Barkagaon P.S. Case No.77 of 2018 (G.R. No. 1579 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. In case, the petitioners deposit the ad interim victim compensation amount, the court below is directed to issue notice to the informant and hand over the said demand draft to him, after proper identification.
(Anil Kumar Choudhary, J.) Sonu/Gunjan-