Jharkhand High Court
Vhim Tura vs The State Of Jharkhand on 14 September, 2016
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3408 of 2016
Vhim Tura @ Vhim Turah ..... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Jitendra Nath Upadhyay, Advocate
For the State : APP
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02/Dated: 14th September, 2016
Heard learned counsel for the petitioner as well as learned APP for the State.
2. Petitioner is apprehending his arrest in connection with Chandil P.S. Case No. 86 of 2016, corresponding to G.R. No. 517 of 2016, registered under Sections 272, 273 / 34 of the I.P.C. & Section 47 (A) of Excise Act.
3. It is submitted by learned counsel for the petitioner that petitioner has been falsely implicated in this case. It is further submitted that nothing has been recovered from the conscious possession of this petitioner. The alleged recovery is from an open place.
4. Be that as it may, I am inclined to admit the petitioner on anticipatory bail. The petitioner, above named, is directed to surrender in the court below within three weeks from the date of this order and in the event of her arrest or surrender the court below shall enlarge the above named petitioner 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 S.D.J.M., Seraikella, in connection with Chandil P.S. Case No. 86 of 2016, corresponding to G.R. No. 517 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C., subject to the further condition that on the date of surrender petitioner shall deposit Rs. 3,000/- in the trial court.
5. The aforesaid deposit is subject to the result of the case.
(Anant Bijay Singh, J.) Sunil/-