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Judgment
Heard the parties through video conferencing.
Apprehending their arrest in connection with Jasidih P.S. Case No.208 of 2019 instituted under Sections 504, 506, 290, 384, 34 of the Indian Penal Code, the petitioners have moved this Court for grant of privileges of anticipatory bail.
Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioners along with the co-accused persons were demanding extortion from M/s. Vijeta Projects and Infrastructure Limited. It is submitted that the allegation against the petitioners is false. It is further submitted that the petitioners were the land losers of Punasi Dam and because of the same as they were protesting; hence, they have been falsely implicated in this case. It is lastly submitted that the petitioners are ready and willing to co- operate with the investigation of the case and undertake to pay ad interim victim compensation of Rs.25,000/- each without prejudice to their defence in this case in favour of Vijeta Projects and Infrastructure Limited subject to final decision of the case. Hence, it is submitted that the petitioners be given the privileges of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioners.
Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court of learned C.J.M., Deoghar within four months from today and in the event of their arrest or surrendering, the petitioners will be enlarged on bail on depositing a demand draft of Rs.25,000/- each as ad interim victim compensation without prejudice to their defence in this case drawn in favour of the informant of this case on furnishing bail bond of Rs.25,000/- (Twenty five thousand) each with two sureties of the like amount to the satisfaction of learned C.J.M., Deoghar in connection with Jasidih P.S. Case No.208 of 2019 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 they will not go to or near any site of the informant company nor was any hindrance in any activities of the said company during the pendency of the case and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
In case the petitioners deposit the said demand drafts, the court below is directed to issue notice to the informant of this case and on his proper identification, the court below shall handover the same to him forthwith.
In case the petitioners pay Rs.25,000/- each to the informant of this case, learned court below will pass an appropriate order regarding the same at the time of conclusion of trial.