Jharkhand High Court
Maksood Ansari @ Alam @ Maksood Alam vs The State Of Jharkhand ...... Opposite ... on 9 January, 2024
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.9337 of 2023
Maksood Ansari @ Alam @ Maksood Alam ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. S.S.Choudhary, Advocate
For the State : Mr. P.K.Chatterjee, Spl. P.P
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06/Dated:09/01/2024
1. Heard learned counsel for the parties.
2. Apprehending his arrest, the applicant has moved this Court for grant of privilege of anticipatory bail in connection with Borio (J) P.S. Case No.168 of 2022, registered for the offence under Sections 175/ 379/ 414 of IPC, Sections 4/54 of JMM, 2004 & Sections 7/9 of JMT (Prevention of Illegal Mining transportation and storage Rule 2017) and Sections 21(A)/ 21 (6) & 22 of the JMMDR, 1957, pending in the court of learned C.J.M., Sahibganj.
3. Innocence has been claimed and undertaking has been given for co- operation with the investigating agency and participation in the trial. It has been submitted that the F.I.R. has been lodged by the District Task Force (Mining) and subsequently he has taken name of this applicant also but he has not been named in the F.I.R. It has been further submitted that similarly situated co- accused has already been enlarged on bail. On above basis, prayer for anticipatory bail has been made.
4. Learned Spl. P.P has opposed the prayer for bail.
5. Considering the above facts, I am inclined to grant the privilege of anticipatory bail to the applicant. Accordingly, the above named applicant is directed to surrender in the Court below within four weeks from the date of receipt/production of this order and in the event of his arrest or surrender, the Court below shall enlarge the above named applicant, on bail, on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Sahibganj in connection with Borio (J) P.S. Case No.168 of 2022, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
6. Further, the applicant will submit self-attested copy of his Aadhar Card and also give his mobile number before the learned court below, which he will not change during pendency of this case without prior permission of the court.
(Rajesh Kumar, J.) Shahid uploaded