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Judgment
10 paragraphs · 403 wordsHeard the parties.
Since a common prayer has been made in these applications, the same are being disposed of by this common order.
The petitioners apprehend their arrest in connection with Borio P.S. Case No. 169 of 2020.
It has been alleged that seven vehicles illegally transporting stones were seized. The petitioner nos. 1 & 2 in A.B.A. No. 3096 of 2020 and the petitioner nos. 1 & 2 in A.B.A. No. 2961 of 2020 and the sole petitioner in A.B.A. No. 3106 of 2020 are the owners of the vehicles which had been seized by the police.
So far as the petitioner nos. 3 & 4 are concerned they are the driver of the seized vehicles who had fled away from the place of occurrence.
It has been stated by the learned counsel for the parties that the vehicles were under the supervision and control of the drivers.
On consideration of the nature of allegations levelled against the petitioner nos. 3 & 4 in A.B.A. No. 3096 of 2020, I am not inclined to extend the privilege of anticipatory bail to the petitioner nos. 3 & 4 in A.B.A. No. 3096 of 2020 and their prayer for anticipatory bail is hereby rejected.
So far as the petitioner nos. 1 & 2 in A.B.A. No. 3096 of 2020, petitioner nos. 1 & 2 in A.B.A. No. 2961 of 2020 and the sole petitioner in the A.B.A. No. 3106 of 2020 are concerned they are the owner of the respective vehicles as stated above.
On considering the fact that similarly situated co-accused persons have been granted anticipatory bail by this Court in A.B.A. No. 3338 of 2020 and A.B.A. No. 3355 of 2020, the petitioner nos. 1 & 2 in A.B.A. No. 3096 of 2020, petitioner nos. 1 & 2 in A.B.A. No. 2961 of 2020 and the sole petitioner in A.B.A. No. 3106 of 2020, above named, are directed to surrender before the court below within a period of four weeks from today and in that event, they shall be enlarged on bail, on furnishing bail bond of Rs. 10,000/- (Ten Thousand only) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Sahibganj, in connection with Borio P.S. Case No. 169 of 2020, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
All these applications stand disposed of.