Jharkhand High Court
Drone Kumar Mahato @ Dron Mahto vs The State Of Jharkhand on 2 November, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 4053 of 2018
1. Drone Kumar Mahato @ Dron Mahto
2. Parmeshwar Mahato @ Parmeshwar Mahto ..... Petitioners
Versus
1. The State of Jharkhand
2. Ajit Kumar Mahato ..... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioners : Mr. Shailesh, Advocate.
For the State : A.P.P.
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05/Dated: 02/11/2018
Petitioners are apprehending their arrest in connection with C.P. Case No. 2806 of 2016, registered under Section 406 of the I.P.C.
It appears that despite valid service of notice, opposite party no. 2 failed to appear.
Learned counsel for the petitioners submitted that petitioners have been falsely implicated in this case and they were paid monthly employee of company PCCS Ltd. and infact the main beneficiary were Brindavan Mahato and Dhanu Mahato, who were Secretary and Chairman respectively.
Learned APP has opposed the prayer for anticipatory bail.
Perused the statement of informant on solemn affirmation (S.A.).
In the facts and circumstances of the case, I am inclined to admit the petitioners on anticipatory bail. The above named petitioners are directed to surrender in the Court below within four weeks from the date of this order and in the event of their arrest or surrender, the Court below shall enlarge the above named petitioners on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) each with two sureties of the like amount each to the satisfaction of J.M., Dhanbad, in connection with C.P. Case No. 2806 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Anant Bijay Singh, J.) Sunil/