Ajay Singh vs State Of Jharkhand

Sanjay Kumar Dwivedi, J

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner is apprehending his arrest in connection with Daltonganj P.S. Case No. 104 of 2022, registered under sections 147, 148, 341, 323, 379, 354, 504, 506 of the I.P.C., pending in the Court of learned C.J.M., Palamau at Dalgonganj.

Learned counsel for the petitioner submits that earlier the petitioner and others had moved A.B.A. No. 2515 of 2023 but the said application was confined to only one of the accused Reena Devi @ Roshni Devi @ Rina Devi and thereafter the present anticipatory bail application has been filed. He submits that there are general and omnibus allegation against the petitioner. He submits that allegation of taking money is there against Dharmendra Singh and Jitendra Singh.

Learned counsel for the State opposes the prayer for anticipatory bail on the ground that allegations are there.

Considering that some scuffle took place due to land dispute and there is general and omnibus allegation against the petitioner and one of the co-accused has been provided anticipatory bail in A.B.A. No. 2515 of 2023, I am inclined to grant anticipatory bail to the petitioner. Accordingly, the above named petitioner is directed to surrender before the learned court within three weeks from today and in the event of his surrender / arrest, the petitioner 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 the learned C.J.M., Palamau at Dalgonganj, in connection with Daltonganj P.S. Case No. 104 of 2022, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure and the petitioner will not change his mobile number which is indicated in his Aadhar.