Jharkhand High Court
Suraj Karmali vs The State Of Jharkhand ... ... Opposite ... on 20 March, 2023
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 635 of 2023
Suraj Karmali ... ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For the Petitioner : M/s. A. R. Mishra, Advocate For the State : M/s. Kumari Rashmi, A.P.P
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04/20.03.2023 Heard the Parties.
Petitioner is apprehending his arrest in connection with Tandwa P. S. Case No. 271/2022, registered under Sections 420/ 379/ 511/ 34 of the Indian Penal Code, Section 30 (ii) of the Coal Mines Act, pending in the Court of Sri Binay Kumar Lal, learned C.J.M., Chatra.
It is alleged that on 08.11.2022, at about 03:45 A.M., the petitioner was attempting to enter into the prohibited coal area alongwith his Hywa bearing registration number OD-14-U-6780. It is alleged that the petitioner was taking the vehicle to the prohibited area with the intention of committing theft of coal. It appears that apart from the suspicion there is no other material against the petitioner on the record.
Regard being had to the facts and circumstance of the case; I am inclined to extend the privilege of Anticipatory Bail to the petitioner. He is directed to surrender before the court below within two weeks from the date of receipt of copy of this order and learned court below on his surrender shall release him on bail on furnishing bail bond of Rs. 25,000/- (Twenty five Thousand only) with two sureties of the like amount each to the satisfaction of Sri Binay Kumar Lal, learned C.J.M., Chatra or his successor in connection with Tandwa P. S. Case No. 271/2022, Subject to the conditions as laid down under Section 438 (2) Cr.P.C.
(Ambuj Nath, J.) Saurabh