Anmol Kumar vs State Of Jharkhand

Anil Kumar Choudhary, J

Heard the parties through video conferencing.

Apprehending his arrest in connection with Barhi P.S. Case No.485 of 2020 instituted under Sections 363, 366-A, 34 of the Indian Penal Code, 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 enticed away the minor victim girl. It

is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards the copy of the statement of the victim kept at

Annexure-2 page-14 of the brief, learned counsel for the petitioner submits that therein the victim has categorically stated that the petitioner is the

brother of her brother-in-law and he has not done anything wrong with her and she went with the petitioner and his brother as the brother of the

petitioner is her brother-in-law. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation of the case. 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 undertaking given by the petitioner, 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,

Hazaribag within six weeks from today and in the event of his arrest or surrendering, the petitioner will be enlarged on bail on furnishing bail bond of

Rs.25,000/-(Twenty five thousand) with two sureties of the like amount to the satisfaction of learned J.M.-1st Class, Hazaribag in connection with

Barhi P.S. Case No.485 of 2020 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.