Dhananjay Rai vs State Of Jharkhand

Anil Kumar Choudhary, J

Heard the parties.

Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Complaint Case No.3030 of 2023 registered under sections 47 (a), (b), (c) & (e) and 55 of the Jharkhand Excise Act.

The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in selling foreign liquor illegally. It is further submitted that the allegations against the petitioner are all false and the petitioner has no criminal antecedent as has been mentioned in para -14 of the instant anticipatory bail application. It is then submitted that the petitioner undertakes to furnish sufficient security including cash security and also undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner 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 petitioner be given the privilege of anticipatory bail. Hence, in the event of his arrest or surrender within a period of six weeks from the date of this order, he shall be released on bail on depositing cash security of Rs.5,000/- and on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned J.M. 1st Class, Jamshedpur, in connection with Complaint Case No.3030 of 2023 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.