Jharkhand High Court
Seraj Ansari @ Serajuddin Ansari vs The State Of Jharkhand ... Opposite ... on 16 September, 2019
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 6363 of 2019
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Seraj Ansari @ Serajuddin Ansari ... Petitioner Versus The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. R.R. Shekhar Singh, Advocate
For the State : Mr. S.D. Munda, Addl. P.P.
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Order No.02 Dated- 16.09.2019
Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Barhait P.S. Case No.82 of 2019 registered under sections 341/323/354/379 of the Indian Penal Code.
Heard the learned counsel for the petitioner and learned Addl. P.P. for the State.
The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner outraged the modesty of the informant and committed theft of a silver chain. It is further submitted that the allegation against the petitioner are false and there is an unexplained delay of two days in lodging the F.I.R. It is next submitted that the petitioner is ready and willing to pay Rs.10,000/- as ad interim victim compensation to the informant without prejudice to his defence in this case and undertakes to cooperate with the investigation of the case and also undertakes that he will not annoy or disturb the informant in any manner during the pendency of the case. Hence, it is submitted that the petitioner 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 above named petitioner be given the privilege of anticipatory bail. Hence, in the event of his arrest or surrender within a period of four weeks from the date of this order, he shall be released on bail on depositing a demand draft of Rs.10,000/- as ad interim victim compensation in favour of informant 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 Judicial Magistrate -1st Class, Sahibganj, in connection with Barhait P.S. Case No.82 of 2019 with the condition that the petitioner will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the pendency of the case with further condition that he will not annoy or disturb the informant in any manner during the pendency of the case and other conditions laid down under section 438 (2) Cr. P.C. In case, the petitioner deposits the ad interim victim compensation amount, the court below is directed to issue notice to the informant and hand over the said demand draft to her, after proper identification.
(Anil Kumar Choudhary, J.) Sonu-