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Judgment
Anil Kumar Choudhary, J
Apprehending their arrest in connection with Katkamdag P.S. Case No. 49 of 2021 instituted under Sections 406, 420, 120B of the Indian Penal Code,
the petitioners have moved this Court for grant of privileges of anticipatory bail.
Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioner no.1 being owner of the hywa and
the petitioner no.2 being the transporter did not obey the instruction of the police to stop the vehicle and they were transporting the coal to other
designated place. It is submitted that the allegation against the petitioner is false. It is next submitted that the petitioners have valid documents
regarding the same. It is lastly submitted that the petitioners are ready and willing to co-operate with the investigation of the case and to furnish
sufficient security including cash security. Hence, it is submitted that the petitioners be given the privileges of anticipatory bail.
Learned P.P. appearing for the State opposes the prayer for anticipatory bail of the petitioners.
Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to
the petitioners. Accordingly, the petitioners are directed to surrender in the Court within six weeks from today and in the event of their arrest or
surrendering, they will be enlarged on bail on depositing Rs.20,000/-(Rupees twenty thousand) each as cash security and on furnishing bail bond of
Rs.25,000/- (Twenty five thousand) each with two sureties of the like amount each to the satisfaction of learned SDJM, Hazaribag in connection with
Katkamdag P.S. Case No. 49 of 2021 with the condition that they will co-operate with the investigation of the case and appear before the
investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhar Card with an undertaking that they will
not change their 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.