Arun Uraon And Others vs State Of Jharkhand

Ambuj Nath, J

Heard the parties.

Petitioners are apprehending their arrest in connection with Piparwar P.S. Case No. 02/2023 for the offences registered under sections 379, 411, 34 of the Indian Penal Code, section 80 (ii) of Coal Mines Act, Section 33 of Indian Forest Act and section 4/21 of M.M.D.R. Act, pending in the court of Sri Adnan Aqueeb, learned Sub-Divisional Judicial Magistrate, Chatra.

It is alleged that on 31.12.2022 at about 1.15 pm, Circle Officer, Tandwa, on the basis of confidential information, seized about 120 tonnes of coal from Lukuiya Forest Area. Name of these petitioners has transpired on the basis of confidential information given by the local persons.

It was submitted that the prosecution has not revealed the name of the persons who have implicated these petitioners in this case. It was further submitted that the petitioners have got criminal antecedent and this fact has been stated at para-12 of this anticipatory bail application.

Considering the aforesaid facts, I am inclined to extend the privilege of anticipatory bail to the petitioners. Accordingly, petitioners, above named, are directed to surrender before the learned court below within two weeks from the date of receipt of a copy of this order and the learned court below on their surrender, shall release them on bail on furnishing bail bonds of Rs. 25,000/-(Rupees twenty five thousand) each, with two sureties of the like amount each, to the satisfaction of Sri Adnan Aqueeb, learned Sub-Divisional Judicial Magistrate, Chatra in connection with Piparwar P.S. Case No. 02/2023, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.