Dina Dhibar @ Dinbandhu Dhibar vs State Of Jharkhand

The matter is taken up through video conferencing. No one turns up on behalf of either of the parties. The petitioner is directed to remove the defects

pointed out by the stamp reporter within two weeks after the lockdown is over.

Apprehending his arrest in connection with Nirsa P.S. Case No. 26 of 2021 instituted under Sections 379, 411/34 of the Indian Penal Code, the

petitioner has moved this Court for grant of privileges of anticipatory bail.

Perusal of the record reveals that the allegation against the petitioner is that the petitioner was involved in committing theft of iron pipes. It is submitted

that the allegation against the petitioner is false. It is next mentioned in the anticipatory bail application that the petitioner has been implicated in this

case merely on the statement made by the co-accused person before the police. It is averred in para-9 of the instant anticipatory bail application, that

the petitioner has no criminal antecedent and that the petitioner is ready and willing to abide any terms and condition imposed upon him and he will co-

operate with the investigation of the case and to furnish sufficient security including cash security hence, the petitioner be given the privileges of

anticipatory bail.

Considering the aforesaid facts and circumstances of this case, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the

petitioner is directed to surrender in the Court of learned J.M.1st Class, Dhanbad within six weeks from today and in the event of his arrest or

surrendering, he will be enlarged on bail on depositing Rs.5,000/-(Rupees five 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 J.M.1st Class, Dhanbad in connection with Nirsa P.S.

Case No. 26 of 2021 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and

when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his 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.