Bunty Singh @ Bantee Singh vs State Of Jharkhand

Anil Kumar Choudhary, J

Apprehending his arrest in connection with Adityapur P.S. Case No. 139 of 2018 corresponding to G.R. No. 593 of 2018 instituted under Sections 379

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 committed theft of truck of the

informant which has since been recovered from the garage of Ramjee Singh. It is submitted that the allegation against the petitioner is false. It is next

submitted that there is dispute of ownership regarding the said truck, hence this false case has been foisted against the petitioner. It is lastly submitted

that the petitioner is ready and willing to co-operate with the investigation of the case and undertakes to pay ad interim victim compensation of

Rs.50,000/- without prejudice to his defence in this case to the informant. 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 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 within six weeks from today and in the event of his arrest or

surrendering, the petitioner will be enlarged on bail on depositing a demand draft of Rs.50,000/- as ad interim victim compensation without prejudice to

his defence in this case drawn in favour of the informant and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the

like amount to the satisfaction of learned CJM, Seraikella in connection with Adityapur P.S. Case No. 139 of 2018 corresponding to G.R. No. 593 of

2018 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.

In case the petitioner deposit the said demand draft, the court below is directed to issue notice to the informant and on his proper identification, the

court below shall handover the same to him forthwith.