Jharkhand High Court
Dahu Yadav @ vs State Of Jharkhand ..... ... Opposite ... on 24 April, 2024
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 5985 of 2023
Dahu Yadav @
Rajesh Yadav ..... ... Petitioner
Versus
State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Sabyasanchi, Advocate.
For the State : Mr. Praful Jojo, A.P.P.
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08/ 24.04.2024 Heard learned counsel appearing for the petitioner and
learned A.P.P. for the State.
2. The petitioner is apprehending his arrest in connection with Sahibganj (M) P.S. Case No. 91 of 2021, for the alleged offences under Sections 395, 397, 341, 504, 506 and 120(B) of the Indian Penal Code, pending in the court of learned Additional Chief Judicial Magistrate, Sahibganj.
3. Learned counsel appearing for the petitioner submits that there is no allegation against the petitioner, however, the petitioner is named in the complaint, which was later on converted into the FIR. He submits that the main allegations are there against Bhim Yadav, Rohit Yadav and Bachchu Yadav, however, the said Bhim Yadav has already been provided the privilege of anticipatory bail in A.B.A. No. 8535 of 2023 by the co-ordinate bench and other persons have also been provided the privilege of anticipatory bail in A.B.A. Nos. 8398, 8493, 8500 and 8484 of 2023 respectively.
4. Learned A.P.P. for the State has opposed the prayer on the ground that the allegation against the petitioner is there.
5. It transpires that the main allegations are there against Bhim Yadav, Rohit Yadav and Bachchu Yadav, however, the said Bhim Yadav has already been provided the privilege of anticipatory bail in A.B.A. No. 8535 of 2023 by the co-ordinate bench and other persons have also been provided the privilege of anticipatory bail in the aforesaid A.B.As.
6. In view of the attending facts and circumstances of the case, I am inclined to grant anticipatory bail to the petitioner. Accordingly, he is directed to surrender before the learned court within three weeks from today and in the event of his surrender / arrest, the -1- petitioner, named above, shall be released on bail, on furnishing bail bonds of Rs. 25,000/- (twenty-five thousand), with two sureties of the like amount each, to the satisfaction of learned Additional Chief Judicial Magistrate, Sahibganj, in connection with Sahibganj (M) P.S. Case No. 91 of 2021, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sanjay Kumar Dwivedi, J.) Amitesh/-
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