Dig Bijoy Singh And Ors vs State Of Jharkhand

The matter is taken up through video conferencing. No one turns up on behalf of the parties.

The petitioners are directed to remove the defects as pointed out by the stamp reporter within two weeks after the lockdown period is over.

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Mirzachouki P.S. Case

No.41 of 2020 registered under sections 379/414/467/468/471 of the Indian Penal Code and under Section 54 of JMMCR.

Perusal of the record reveals that the allegation against the petitioners is that the petitioners are the owner of the vehicles which upon being checked

at the check post, several mining challans possessed by the drivers of the trucks were found to be forged. It is further averred in the anticipatory bail

application that the allegation against the petitioners are all false and the petitioners have no knowledge about the challan being carried in their vehicles

and they have no criminal antecedent as has been mentioned in paragraph no.13 of anticipatory bail application. It is next averred that the petitioners

are ready to abide by any terms and conditions imposed upon them by this Court and the co- accused persons has already been given the privilege of

anticipatory bail by a coordinate Bench of this Court vide order dated 14.01.2021 in A.B.A. No.6555 of 2020.

Considering the facts of the case, I am of the opinion that it is a fit case where the above named petitioners be given the privilege of anticipatory bail.

Hence, in the event of their arrest or surrender within a period of six weeks from the date of this order, they shall be released on bail on depositing

cash security of Rs.10,000/- each and on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like

amount each to the satisfaction of learned S.D.J.M., Sahibganj, in connection with Mirzachouki P.S. Case No.41 of 2020 with the condition that the

petitioners will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish

their mobile numbers and a copy of their Aadhar Cards in the court below with the undertaking that they will not change their mobile numbers during

the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C.