Manoj Kumar And Ors vs The State Of Jharkhand on 18 July, 2017

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Jharkhand High Court

Manoj Kumar And Ors vs The State Of Jharkhand on 18 July, 2017

Bench: Anil Kumar Choudhary

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 A.B.A. No. 3960 of 2017

             1.   Manoj Kumar
             2.   Rahul Kumar
             3.   Subhash Deo
             4.   Ashok Kumar Sharma                       ...     Petitioners

                                              Versus
            State of Jharkhand                             ...     Opp. Party


         Coram:     HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

        For the Petitioner(s)    : Mr. Sanjay Prasad, Adv.
        For the State            : Addl. P.P.


03 /18.07.2017

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Govindpur P.S. Case No. 56 of 2017 (G.R. No. 962 of 2017) registered under section 420, 468, 471, 120B & 34 of the Indian Penal Code.

Heard the learned counsel for the petitioners and the learned Addl. P.P. for the State.

The learned counsel for the petitioners submits that the petitioner no.1 is working in Upper Middle School Bardohi, Govindpur-1, Dhanbad, Petitioner no. 2 is working in Upper Middle School Murgabani, Govindpur-1, Dhanbad, petitioner no.3 is working in Upper Middle School Bardohi, Govindpur-1, Dhanbad and petitioner no.4 is working in Upper Middle School Matiala, Govindpur-1, Dhanbad and they have not been paid any money for their period of work nor any show-cause notice has been issued to them and behind their back, the present F.I.R. has been lodged alleging that the Teachers Eligibility Test Certificates furnished by them are forged. It is further submitted that allegations against the petitioners are all false and they have not committed the alleged offence. Hence, the petitioners be given the privilege of anticipatory bail.

Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.

Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the petitioners - Manoj Kumar, Rahul Kumar, Subhash Deo and Ashok Kumar Sharma be admitted to anticipatory bail. Hence, in the event of their arrest or surrender within a period of four weeks from the date of this order, they shall be released on bail on depositing cash security of Rs. 10,000/- each and furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, Dhanbad, in connection with Govindpur P.S. Case No. 56 of 2017 (G.R. No. 962 of 2017) with the condition that they will co-operate with the investigation of the case and will appear before the Investigating Officer as and when noticed by him and subject to the conditions as laid down under section 438 (2) Cr. P.C. (Anil Kumar Choudhary, J.) Sonu-

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Jharkhand High Court