Jharkhand High Court
Babulal Manjhi vs The State Of Jharkhand on 13 November, 2014
Author: R. N. Verma
Bench: Ravi Nath Verma
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 3356 of 2014
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Babulal Majhi @ Babulal Mardi .... ... Petitioner(s)
-V e r s u s-
State of Jharkhand .... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE RAVI NATH VERMA
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For the Petitioner(s) : - Mr. Akshay Kumar Mahto, Advocate
For the State : - Addl. P.P.
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06/13.11.2014Apprehending his arrest in connection with C/3 Case No. 32 of 2010, corresponding to the Dhalbhum Forest Area Crime Report no. 08P for the offences under Sections 26, 30, 41, 42, 63 of the Indian Forest Act read with sub-Section 2 and 4 of the Bihar Forest Amendment Act, 1989, pending in the Court of the learned Additional Chief Judicial Magistrate, Ghatshila, the sole petitioner Babulal Majhi @ Babulal Mardi has moved this Court under Sections 438 and 440 of the Code of Criminal Procedure for grant of privilege of anticipatory bail.
Heard learned counsel appearing for the petitioner as well as the learned A.P.P. appearing for the State.
Learned counsel appearing for the petitioner submitted that the petitioner is ready to pay the compensatory amount, if any, fixed by this Court as the amount calculated by the informant of this case is on a very higher side.
Learned A.P.P. fairly submitted that the petitioner may be directed to deposit at least Rs.20,000/- by way of compensation.
Put up this case on 25.11.2014 and during this period, learned counsel for the petitioner is directed to deposit the aforesaid amount in the Office of Divisional Forest Officer, East Singhbhum at Jamshedpur.
In the meantime, no coercive step shall be taken against the petitioner Babulal Majhi @ Babulal Mardi , in connection with C-3 Case No. 32 of 2010, corresponding to the Dhalbhum Forest Area Crime Report no. 08P, pending in the Court of learned Additional Chief Judicial Magistrate, Ghatshila.
(R. N. Verma, J.) Ritesh