Jharkhand High Court
Pramod Kumar Shaw vs The State Of Jharkhand .... .... ... on 27 March, 2019
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.1569 of 2019
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1. Pramod Kumar Shaw
2. Manoj Shaw .... .... .... 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. Shailesh, Advocate
For the State : Addl.P.P.
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Order No.02 Dated- 27.03.2019
Apprehending their arrest in connection with Raneshwar P.S. Case No.57 of 2018 instituted under Sections 414, 420, 468, 471/34 of the Indian Penal Code and Section 33 of the Indian Forest Act, the petitioners have moved this Court for grant of privileges of anticipatory bail.
Heard learned counsel appearing for the petitioners and learned Addl.P.P. appearing for the State.
Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that they are the owners of the trucks which were allegedly transporting stolen coal. Learned counsel for the petitioners drawing attention of this Court to page-27 of the rejection order of the anticipatory bail, submits that it has been mentioned therein that the police station has verified the documents relating to the purchase of the said coal and found the documents to be genuine and valid documents. It is submitted that the allegations against the petitioners are all false. Learned counsel for the petitioners further drawing attention of this Court towards pages-19 to 24 of the brief, submits that these are the documents which show that the articles loaded in the trucks of the petitioners were not stolen articles. It is lastly submitted that the petitioners are ready and willing to co-operate with the investigation of the case. 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 Judicial Magistrate, 1st Class, Dumka 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 Judicial Magistrate, 1st Class, Dumka in connection with Raneshwar P.S. Case No.57 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/