Jharkhand High Court
Tilakdhari Rana And Ors vs The State Of Jharkhand on 29 September, 2016
Author: A.B.Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3917 of 2016
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1. Tilakdhari Rana
2. Suresh Das
3. Rajesh Vishwakarma
4. Ruplal Das .... Petitioners Versus The State of Jharkhand .... Opposite Party CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH For the Petitioners : Mr. V. K. Roy, Advocate For the State : A.P.P. 02/ Dated 29 September, 2016 th The petitioners are apprehending their arrest in connection with Giridih (M) P.S. Case No. 617 of 2015 registered for the offences punishable under Sections 379/411 of I.P.C and Section 30 (ii) Coal Mines Act and Section 39/40 of Mines Act and Minerals Act.
Learned counsel for the petitioners submits that there is no recovery from the possession of the petitioners rather the recovery has been made from open place. He further submits that the petitioners have no concern with illegally extraction of coal.
Learned counsel for the State opposes the prayer for anticipatory bail. Regard being had to the facts and circumstances of the case, I am inclined to release the petitioners on anticipatory bail. Accordingly, the petitioners above named are directed to surrender in the court below within three weeks and pray for bail, and in that event, they shall be released on bail on furnishing bail bond of Rs. 10,000/ (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, Giridih in connection with Giridih (M) P.S. Case No. 617 of 2015, corresponding to G.R. No. 3824 of 2015, subject to the condition that petitioners shall deposit Rs. 2500/ each on the date of surrender and subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(A.B.Singh, J.) Anjali /