Jharkhand High Court
Hannan Ansari vs The State Of Jharkhand .... .... ... on 12 October, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.7621 of 2022
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Hannan Ansari .... .... .... Petitioner
Versus
The State of Jharkhand .... .... ....Opposite Party
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Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Petitioner : Mr. Kaushal Kishore Mishra, Advocate For the State : Mrs. Ruby Pandey, Addl.P.P
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Order No.02 Dated- 12.10.2022 Heard learned counsel for the parties.
Apprehending his arrest in connection with Narayanpur P.S. Case No. 59 of 2022 instituted under Sections 379, 411 of the Indian Penal Code, Rule 54 of JMMC Rule, 2004 and Rules 9/13 of JM(PIMTS) Rule, 2017, the petitioner has moved this Court for grant of privilege of anticipatory bail.
It is alleged that petitioner is owner of the seized Hywa vehicle bearing Reg. No.JH-10AK-7011 which was found indulged in illegal transportation of 20 tons of quartz and gravel minerals (stones).
Learned counsel for the petitioner has submitted that nothing has been recovered from the possession of petitioner and he has no criminal antecedents. It is next submitted that petitioner was not having any knowledge about his vehicle being involved in any illegal activity as the same was in the control of the driver of the said vehicle. Petitioner undertakes to co-operate with the investigation of the case. Hence, petitioner may be extended the privilege of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.
Considering the facts and circumstances of this case, the nature of allegation against petitioner coupled with materials available on record, I am inclined to extend privilege of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court within four weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on furnishing bail bond of Rs.20,000/- (Twenty thousand) with two sureties of the like amount each to the satisfaction of learned ACJM, Jamtara in connection with Narayanpur P.S. Case No. 59 of 2022 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his 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.
(Pradeep Kumar Srivastava, J.) Pappu/