Chandan Gupta vs State Of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the

lockdown is over.

In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the

present.

Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Sahibganj (T) P.S. case no. 91

of 2020 registered under Sections 419, 420, 467, 468, 469, 470, 471, 34 of the Indian Penal Code, section 11 of the Public Gambling Act, 1867 and

section 5/7 of Lotteries (Regulation) Act.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was selling forged and fabricated

lotteries tickets by selling them as the original lottery tickets. It is then submitted that the allegations against the petitioner are all false. It is next

submitted that the petitioner is ready to co-operate with the investigation of the case and also ready and willing to furnish sufficient security including

cash security of Rs. 20,000/- hence, the petitioner be given the privilege of anticipatory bail.

The learned Addl. PP opposes the prayer for anticipatory bail of the petitioner.

Considering aforesaid facts of the case, I am inclined to grant the privilege of anticipatory bail to the petitioner. Hence, in the event of arrest by the

police or surrender within a period of six weeks from the date of this order, the petitioner shall be released on bail on furnishing cash security of Rs.

20,000/- and furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of

learned CJM, Sahibganj in connection with Sahibganj (T) P.S. case no. 91 of 2020 subject to the condition that the petitioner will co-operate with the

Investigation of the case and will appear before the Investigating Officer as and when noticed by him and will submit mobile number and photocopy of

Aadhaar card at the time of surrender in the court below with an undertaking not to change mobile number during the pendency of the case along with

the other conditions laid down under section 438 (2) Cr. P.C.