Dilip Ganjhu vs State of Jharkhand

In view of outbreak of COVID-19 pandemic, case has been taken up through

Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today. They have no complaint in respect to the audio and video clarity and quality.

Instant petition has been filed for grant of anticipatory bail to the petitioner who apprehends his arrest in connection with Piparwar P.S. Case No. 36/2019, registered for the offence under Sections 385, 386, 387, 120(B) of the Indian Penal Code and Sections 17(i)(ii) C.L.A. Act and Sections 16, 17, 20, 23 U.A.P. Act, pending in the Court of S.D.J.M., Chatra.

Mr. Deepak Kumar, learned counsel appearing for the petitioner submits that the allegations are false and fabricated. Similarly situated co-accused has already been granted anticipatory bail vide orders dated 05.06.2020 and 07.07.2020 in A.B.A. No. 1954 of 2020 and A.B.A. No. 9007 of 2019 respectively.

Learned APP opposes the prayer for anticipatory bail of the petitioner. He, however, does not dispute that co-accused has been granted anticipatory bail.

It appears that name of the petitioner has come on the confessional statement of the co-accused persons and several accused have already been granted anticipatory bail and the case of the petitioner is exactly similar to that of the said accused persons.

Having heard counsel for the parties and considering facts and circumstance of the case, petitioner named above is directed to surrender before the Court below within a period of four weeks from today and in the event of his arrest and/or surrender, he is directed to be enlarged on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand), with two sureties of the like amount each, to the satisfaction of S.D.J.M., Chatra in connection with Piparwar P.S. Case No. 36/2019, subject to fulfillment of conditions as laid down under Section 438 (2) Cr.P.C.