Jharkhand High Court
Azhar Ansari @ Ajahar Ansari vs The State Of Jharkhand ... Opposite ... on 28 April, 2022
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 2484 of 2022
Azhar Ansari @ Ajahar Ansari ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
For the Petitioner : Mr. Sujit Kumar ,Adv.
For the State : Mr. Manoj Kr. Mishra ,Addl. P.P.
04 / 28.04.2022Heard the parties.
Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Tisri P.S. Case No. 92 of 2021 registered under Sections 341, 323, 353, 332, 504, 506, 34 of the Indian Penal Code.
Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the upon the tractor of the informant being seized by the police personnel for transporting illegally extracted quartz stones, the petitioner along with the co-accused persons, forcibly took away the tractor by using the criminal force against the public servant police personnel and deterred them from discharging their official duty. It is then submitted that the allegations against the petitioner are all false and those allegations are general and omnibus in nature. It is further submitted by learned counsel for the petitioner that the petitioner has no criminal antecedent, as mentioned in paragraph 8 of the anticipatory bail application. It is next submitted that the petitioner is ready to co-operate with the investigationof the case and also undertakes to furnish sufficient security including cash security with further undertaking of handing over the tractor in question being Swaraj tractor having model no. 735, Chasis no. QATN30605014697 to the I.O. of the case, hence, the petitioner be given the privilege of anticipatory bail.
The learned Addl. PP opposes the prayer for anticipatory bail of the petitioner.
Considering aforesaid facts and circumstances of the case, I am inclined to grant the privilege of anticipatory bail to the petitioner. Hence, in the event of arrest by the police or surrender within a period of four months from the date of this order, the petitionershall be released on bail on showing the proof of handing over the tractor in question being Swaraj tractor having model no. 735, Chasis no. QATN30605014697 to the I.O. of the case and on depositing Rs. 5,000/- as cash security and on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned JMFC, Giridih in connection with Tisri P.S. Case No. 92 of 2021 subject to the condition that the petitioner will co-operate with theInvestigation of the case and will appear before the Investigating Officer as and when noticed by him and will submit mobile number and photocopy of Aadhaar card at the time of surrender in the court below with an undertaking not to change mobile number during the pendency of the case along with the other conditions laid down under section 438 (2) Cr. P.C. (ANIL KUMAR CHOUDHARY, J.) Smita/-