Jharkhand High Court
Nabiullah @ Nabiulla vs The State Of Jharkhand .... .... ... on 21 June, 2021
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.2997 of 2021
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Nabiullah @ Nabiulla .... .... .... 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. S.P. Roy, Advocate
For the State : Mr. P.K. Chatterjee, Addl.P.P
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Order No.02 Dated- 21.06.2021
Heard the parties through video conferencing.
Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.
Apprehending his arrest in connection with Pathargama P.S. Case No. 33 of 2019 instituted under Sections 379/411 of the Indian Penal Code and Sectioins 4/59 of the Jharkhand Minor Minerals Concessions Rule, 2017 & Section 9/13 of the Jharkhand Minerals (Prevention of Illegal Mining Transportation & Storage) Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.
Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner is the driver of the JCB machine bearing Engine No.4H.2152/0704709 which was involved in excavation of sand illegally and on seeing the police party he fled away from the place of the occurrence. It is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards para-17 of the instant anticipatory bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.
Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court of learned J.M., 1st Class, Godda within six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.20,000/-(Rupees twenty thousand) as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned J.M., 1st Class, Godda in connection with Pathargama P.S. Case No. 33 of 2019 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 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anil Kumar Choudhary, J.) Pappu/