Jharkhand High Court
Angesh Singh vs The State Of Jharkhand on 16 June, 2017
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 3085 of 2017
Angesh Singh ... Petitioner(s)
Versus
The State of Jharkhand ... Opp. Party
Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
For the Petitioner(s) : Mr. P. K. Sinha, Adv.
For the Opp. Party : Addl. P.P.
03 /16.06.17Apprehending his arrest, the sole petitioner has moved this Court for grant of privilege of anticipatory bail in connection with G (F) No. 46 of 2017 registered under Sections 33/41/42 of the Indian Penal Code.
Heard learned counsel appearing for the petitioner as well as learned Addl. PP for the State.
The learned counsel appearing for the petitioner submits that the only allegation against the petitioner is that he is the owner of the brick kiln from which the bricks were purchased out of which , 200 bricks were used as layer for concealing the coal transported. Apart from that, there is no other allegation against him. Learned counsel further submitted that the petitioner has no knowledge as to by whom and for which purpose bricks were purchased from his brick kiln. Hence, he deserves to be released on bail.
The learned Addl. PP opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to grant privileges of anticipatory bail to the sole petitioner. Hence, in the event of his arrest or surrender within a period of four weeks from the date of this order, he shall be released 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 CJM, Ramgarh in connection with G (F) No. 46 of 2017 subject to the conditions laid down under section 438 (2) Cr. P.C. (ANIL KUMAR CHOUDHARY, J.)