Dilip Das vs The State Of Jharkhand .... .... ... on 3 February, 2020

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Jharkhand High Court

Dilip Das vs The State Of Jharkhand .... .... ... on 3 February, 2020

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A.B.A. No.7307 of 2019
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1. Dilip Das

2. Manoj Kumar @ Manoj Ram

3. Rajesh Yadav .... .... .... 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. Tarun Kumar Mahato, Advocate
   For the State               : Mr. N.K. Gaunjhu, A.P.P
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   Order No.06 Dated- 03.02.2020

Apprehending their arrest in connection with Sadar P.S. Case No. 195 of 2019 instituted under Sections 467, 468, 469, 471,420,120B of the Indian Penal Code and Section 82(a) of Registration Act, 1908 the petitioners have moved this Court for grant of privileges of anticipatory bail.

Heard learned counsel appearing for the petitioners and learned A.P.P appearing for the State.

Learned counsel for the petitioners drawing attention of this Court to the supplement affidavit dated 14.01.2020 submits that he has filed title documents of the petitioners in respect of the place of occurrence. It is further submitted that the petitioners illegally sold forest land by committing forgery and furnishing false application. It is next submitted that the allegation against the petitioners is false. It is then submitted that the petitioners have not committed any offence as they are lawful owners of the land and the petitioners being the power of attorney holder have executed the sale deed. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.

Learned A.P.P. for the State opposed the prayer of the petitioners and submits that he will file counter affidavit.

List this case on 26.02.2020.

Considering the submissions of learned counsels and the facts as discussed, I am inclined to pass an interim order of anticipatory bail to the petitioners till 26.02.2020. In case of the petitioners being arrested by the police on or before 26.02.2020, he shall be released on bail provisionally on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of the officer concerned in connection with Sadar P.S. Case No. 195 of 2019 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Anil Kumar Choudhary, J.) Pappu/

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