Jharkhand High Court
Sharad Kumar Yadav @ Sharad Yadav vs The State Of Jharkhand .... .... .... ... on 21 January, 2022
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.205 of 2022
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1. Sharad Kumar Yadav @ Sharad Yadav
2. Ashish Ranjan @ Ashish Kumar @ Ashish Mandal .... .... .... 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. Manoj Kr. Sah, Advocate
For the State : Mr. Arup Kr. Dey, Addl.P.P
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Order No.02 Dated- 21.01.2022
Heard the parties through video conferencing.
Learned counsel for the petitioners undertakes to remove the defects pointed out by the stamp reporter within two weeks after resumption of the court in physical mode.
In view of personal undertaking given by the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the present.
Apprehending their arrest in connection with Godda (Town) P.S. Case No.372 of 2021 instituted under Sections 279, 341, 323, 307, 427, 379, 337, 504, 34 of the Indian Penal Code, the petitioners have moved this Court for grant of privileges of anticipatory bail.
Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners, in furtherance of the common intention with the co-accused persons, attempted to murder the informant and committed theft of cash of Rs.3,000/-. It is submitted that the allegation against the petitioners is false. It is next submitted that the petitioners undertake that they will not disturb or annoy the informant in any manner during the pendency of the case. It is lastly submitted that the petitioners are ready and willing to co-operate with the investigation of the case and undertake to jointly pay ad interim victim compensation of Rs.15,000/- without prejudice to their defence in this case in favour of the informant. 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 C.J.M., Godda within six weeks from today and in the event of their arrest or surrendering, they will be enlarged on bail on jointly depositing a demand draft of Rs.15,000/- as ad interim victim compensation without prejudice to their defence in this case drawn in favour of the informant and 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 C.J.M., Godda in connection with Godda (Town) P.S. Case No.372 of 2021 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 they will not disturb or annoy the informant in any manner during the pendency of the case and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
In case the petitioners deposit the said demand draft, the court below is directed to issue notice to the informant of this case and on his proper identification, the court below shall handover the same to him forthwith.
(Anil Kumar Choudhary, J.) Animesh/