Jharkhand High Court
Ram Harijan vs The State Of Jharkhand ...... Opposite ... on 10 July, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 3725 of 2018
1. Ram Harijan
2.Chandan Kumar Mahto
3. PawanYadav
4. Kranti Kumar Sah
5.Sumit Kumar Yadav
...... Petitioners
Versus
The State of Jharkhand ...... Opposite Party
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
For the Petitioner :Mr. Ashish Kumart Advocate
For the State :A.P.P
........
4Dated: 10/07/2018 The petitioners are apprehending their arrest in connection with Mahagama P.S Case No45 of 2018, G.R No. 519 of 2018 for the offence punishable under sections 379/411 of the Indian Penal Code, under section 54 /4 of the Jharkahand Minor Minerals Concessions Regulations and uder sections 9/113 Jharkhand Minerals (Prevention of Illegal Mining Transportation and Storage) Act, pending in the court Judicial Magistrate,Ist Class Godda The learned counsel for the petitioner has submitted that the petitioners are the owner and driver of the truck in question.
Learned A.P.P opposed the prayer for anticipatory bail. In the facts and circumstances of the case, I am inclined to grant anticipatory bail to the petitioner.
Accordingly, the petitioner are directed to surrender in the Court below latest by 10.8.2018 and in the event of their arrest or surrender the Court below shall enlarge the above named petitioners on bail on furnishing bail bond of Rs. 15,000/- (Rupees fifteen thousand) each with two sureties of the like amount each to the satisfaction of the court of learned. Judicial Magistrate,Ist Class Godda in connection with Mahagama P.S Case No 45 of 2018, G.R No. 519 of 2018subject to the conditions as laid down under Section 438(2) of the Cr.P.C and further condition is that the petitioners shall deposit Rs. 5,000/(five thousand ) each by way of cost in the trial court latest by 31.7..2018. However, the aforesaid deposition amount is subject to the result of the case and the same will not effect during trial and subject to the further conditions as follows.
(Anant Bijay Singh, J.) SD