Binod Paswan @ Vinod Paswan And Ors vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioners personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the

present.

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Ramgarh P.S. Case

No.29 of 2019 registered under sections 323/ 341/307/504/34 of the Indian Penal Code.

The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners in furtherance of common intention with

the co-accused persons attempted to murder the informant, his son and his wife. It is further submitted that the allegations against the petitioners are

all false and for the selfsame occurrence, from the side of the petitioners first, petitioner no.1 lodged an FIR basing upon which Ramgarh P.S. Case

No.28 of 2019 has been registered. It is then submitted that the petitioners are ready and willing to jointly pay Rs. 20,000/- as ad interim victim

compensation to the informant without prejudice to their defence in this case and undertake to cooperate with the investigation of the case and also

undertake that they will not annoy or disturb the informant or any of his family members in any manner during the pendency of the case. Hence, it is

submitted that the petitioners be given the privilege of anticipatory bail.

Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.

Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioners

be given the privilege of anticipatory bail. Hence, in the event of their arrest or surrender within a period of six weeks from the date of this order, they

shall be released on bail on jointly depositing a demand draft of Rs. 20,000/- as ad interim victim compensation in favour of informant and on furnishing

bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned J.M., Palamau

at Daltonganj, in connection with Ramgarh P.S. Case No.29 of 2019 with the condition that the petitioners will cooperate with the investigation of the

case and appear before the Investigating Officer as and when noticed by him and will furnish their mobile numbers and a copy of their Aadhar Cards

in the court below with the undertaking that they will not change their mobile numbers during the pendency of the case with further condition that they

will not annoy or disturb the informant or any of his family members in any manner during the pendency of the case subject to the conditions laid down

under section 438 (2) Cr. P.C.

In case, the petitioners deposit the ad interim victim compensation amount, the court below is directed to issue notice to the informant and hand over

the said demand draft to him, after proper identification.