Deepak Kr. Yadav @ Deepak Yadav vs State Of Jharkhand

Anil Kumar Choudhary, J

Apprehending his arrest in connection with Complaint Case No.1242 of 2021 instituted under Section 47 (a) (d) (f) and 55 of the Excise Act, 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 was involved in preparation of illicit

country-made liquor. It is submitted that the allegation against the petitioner is false. It is next submitted that nothing incriminating has been recovered

from the possession of the petitioner to warrant his complicity in the alleged occurrence. It is lastly submitted that the petitioner is ready and willing to

co-operate with the trial of the case and to furnish sufficient security including cash security. 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 of learned Judicial Magistrate, Jamshedpur within six weeks from today

and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.72,000/-(Rupees seventy two thousand) as cash security and

on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned Judicial

Magistrate, Jamshedpur in connection with Complaint Case No.1242 of 2021 with the condition that he will co-operate with the trial of the case and

further conditions as laid down under Section 438(2) of the Code of Criminal Procedure.