Jharkhand High Court
Tuntun Yadav vs The State Of Jharkhand .... Opposite ... on 6 June, 2018
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 3416 of 2018
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1. Tuntun Yadav
2. Gopal Mahto .... Petitioners Versus The State of Jharkhand .... Opposite Party ....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioners : Mr. R. Kumar, Adv.
For the Opposite Party : Mr. Azeemuddin, A.P.P.
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02/06.06.2018 Heard learned counsel for the applicants as well as learned APP.
Applicants are apprehending their arrest in connection with Mahagama P. S. Case No. 45 of 2018 corresponding to G. R. No. 519 of 2018 registered under Sections 379, 411 of the Indian Penal Code, Section 54/4 of Jharkhand Minor Mineral Concessions Regulation and Section 9/13 of Jharkhand Minerals (Prevention of illegal Transportation and Storage) Act pending in the Court of learned Judicial Magistrate, 1st Class, Godda.
Learned counsel for the applicants submits that the applicants are the owner and driver and have no concern with the alleged crime despite of this they have been roped in this case.
Learned APP for the State opposed the prayer for anticipatory bail. Having considered the facts and circumstances of the case, I am inclined to enlarge the applicants on anticipatory bail. The applicants, above named, are directed to surrender in the Court below within two weeks from the date of this order and in the event of their surrender or arrest, the Court below shall enlarge the above named applicants on bail on furnishing bail bond of Rs. 10,000/- (Rs Ten Thousand Only) each with two sureties of like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Godda in connection with Mahagama P. S. Case No. 45 of 2018 corresponding to G. R. No. 519 of 2018, subject to the conditions laid down under Section, 437(2) and 438(2) of the Code of Criminal Procedure.
(Rajesh Kumar, J.) Tanuj/