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Judgment
9 paragraphs · 340 wordsAnanda Sen, J.
Heard the parties.
This anticipatory bail application under Section 482 of the Bharatiya Nyaya Suraksha Sanhita, 2023, has been preferred by the petitioner apprehending his arrest for offence under Sections 420, 406 and 34 IPC.
Learned A.P.P. representing the State opposes the prayer for anticipatory bail.
The offences are punishable for a period of seven years or less.
Learned counsel representing the petitioner submits that the petitioner has complied with the Notice issued under Section 41A Cr.P.C. and appeared before the Police. The petitioner was not arrested and he is cooperating with the investigation.
Considering the aforesaid submission, I find that there is no apprehension of the petitioner being arrested. He has rushed before the learned Sessions Judge and this Court unnecessarily when admittedly he has complied with the notice under Section 41A Cr.P.C. and has cooperated with the investigation.
Thus, the petitioner is directed to appear before the Court concerned and file his bond subject to a condition that he will appear before the Investigating Officer on every fifteen days till final report is submitted.
With the aforesaid observation, this Anticipatory Bail Application stands allowed. The petitioner, above named, is directed to surrender before the learned court below within four weeks from the date of receipt of copy of this order and on the event of his surrender or arrest, he shall be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand), with two sureties of the like amount each, to the satisfaction of learned Sub-Divisional Judicial Magistrate, Jamshedpur, in connection with Kadma P.S. Case No.122 of 2024, subject to the condition that one of the bailers should be a close relative of the petitioner and other should be a resident of State of Jharkhand, having sufficient landed property in his name or in the name of his ancestors in which he is having share and to that effect, he has to file an affidavit before the Trial Court indicating his share in the property.