Jharkhand High Court
Ravi Kumar Alias Ravi Kumar Barnwal vs The State Of Jharkhand on 1 December, 2014
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 1000 of 2014
Ravi Kumar @ Ravi Kumar Barnwal ..... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. Jyoti Prasad Sinha, Advocate
For the State : A.P.P.
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04/ 01.12.2014Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner is apprehending his arrest in connection with Bishnugarh P.S. Case No. 55 of 2013 corresponding to G.R. Case No. 1674 of 2013, for the alleged offences under Sections 467, 468, 471, 420 and 414 of the Indian Penal Code, Section 33 of the Indian Forest Act and Section 30(ii) of the Coal Mines Act.
The case relates to illegal mining and transaction of coal and from the FIR itself, it is apparent that the petitioner has been named by the apprehended co-accused.
In the facts of the case, I am inclined to grant anticipatory bail to the petitioner, Ravi Kumar @ Ravi Kumar Barnwal. Accordingly, it is directed that in the event of his surrender / arrest, the petitioner, named above, shall be released on bail, on furnishing bail bond of Rs. 10,000/- (ten thousand), with two sureties of the like amount each, to the satisfaction of Sri S.B. Sharma, learned Judicial Magistrate, Hazaribagh, or his successor, in connection with Bishnugarh P.S. Case No. 55 of 2013 corresponding to G.R. Case No. 1674 of 2013, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
( H. C. Mishra, J.) Amitesh/-