Jharkhand High Court
Dasrath Yadav vs The State Of Jharkhand ... Opposite ... on 11 September, 2023
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 6467 of 2023
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Dasrath Yadav ... 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. Mukesh Kr. Mehta, Advocate For the State : Mr. Saket Kumar, Addl. P.P.
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Order No.04 Dated- 11.09.2023 Heard the parties.
Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Chhattarpur P.S. Case No.102 of 2022 registered under sections 147/148/341/323/307/379 of the Indian Penal Code and under Section 3/4 of Prevention of Witch (Daain) Practices Act.
The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner attempted to murder the members of the informant party and committed theft and also called the informant to be a daain. It is further submitted that the allegations against the petitioner are all false and for the selfsame occurrence, from the side of the petitioner, co-accused- Munni Devi has lodged Chhattarpur P.S. Case No. 103 of 2022. It is next submitted that the parties have entered into a compromise and good sense have prevailed between the parties as has been mentioned in paragraph no. 26 of the case diary. It is then submitted that the petitioner undertakes to cooperate with the investigation 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 six weeks from the date of this order, he shall be released on bail 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 J.M. 1st Class, Palamau at Daltonganj, in connection with Chhattarpur P.S. Case No.102 of 2022 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case and further conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anil Kumar Choudhary, J.) Sonu/Gunjan-