Jharkhand High Court
Manoj Kumar Chaudhari vs The State Of Jharkhand on 26 February, 2019
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.6644 of 2018
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1. Manoj Kumar Chaudhari
2. Sonaram Bodra .... .... .... Petitioners Versus
1. The State of Jharkhand
2. Uday Pratap Singhdev .... .... .... Opposite Parties With A.B.A. No.6512 of 2018
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Shahjad Alam .... .... .... Petitioner
Versus
The State of Jharkhand .... .... ....Opposite Party
With
A.B.A. No.6463 of 2018
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1. Pratap Aditya Singh Deo
2. Arunima Singh Deo .... .... .... Petitioners
Versus
1. The State of Jharkhand
2. Uday Pratap Singh Deo .... .... .... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioners : Mr. J. N. Upadhyay, Advocate
For the State : Addl.P.P.
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Order No.04 Dated- 26.02.2019
Apprehending their arrest in connection with Seraikella P.S. Case No.46 of 2018 corresponding to G.R. No.383 of 2018 instituted under Sections 147/149/341/323/171(B)/171(E)/379/511 of the Indian Penal Code read with Section 586 of Jharkhand Municipality Act, 2011 & Section 123 (1) of the Representation of People Act, 1951, the petitioners have moved this Court for grant of privileges of anticipatory bail.
Heard the parties.
Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that they were distributing money to influence the Municipal Elections. It is further submitted that the informant is not a local resident of Seraikella and he has got no business to remain at Seraikella during elections and the allegations against the petitioners are all false and vague. It is next submitted that no incriminating material has been recovered either from the possession of the petitioners or from the place of occurrence. It is lastly submitted that other co-accused persons with similar allegations, have already been given the privileges of anticipatory bail by a co-ordinate Bench of this court vide order dated 12.07.2018 passed in A.B.A. No.3844 of 2018. Hence, it is submitted that the petitioners be given the privileges of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioners.
Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court of learned C.J.M. at Seraikella within four weeks from today and in the event of their arrest or surrendering, they will be enlarged on bail on furnishing bail bond of Rs.25,000/- (Twenty five thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M. at Seraikella in connection with Seraikella P.S. Case No.46 of 2018 corresponding to G.R. No.383 of 2018 with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhar Card with an undertaking that they will not change their 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/