Farid Ansari @ Md. Farid vs State Of Jharkhand

Heard the parties through video conferencing.

Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

Apprehending his arrest in connection with Jamua P.S. Case No. 183 of 2019 instituted under Sections 147, 148, 149, 342, 323, 325, 337, 353, 379, 511, 186, 427, 188, 189, 504, 506, 109, 500, 120B of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that upon the complaint made, the informant went to enquire with the police team and a crowd has started pelting stones on the police party and also assaulted the informant and constable No.984-Manoj Mishra. It is submitted that the allegation against the petitioner is false. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation of the case and undertakes to pay ad interim victim compensation of Rs.20,000/- i.e., in the shape of two separate demand drafts of Rs.10,000/- each in favour of the informant and the constable no.984-Manoj Mishra without prejudice to his defence in this case. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.

Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.

Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioners are directed to surrender in the Court of learned J.M., Giridih within six weeks from today and in the event of his arrest or surrendering, the petitioner will be enlarged on bail on depositing demand draft of Rs.20,000/- i.e., in the shape of two separate demand drafts of Rs.10,000/- each in favour of the informant and the constable no.984-Manoj Mishra as ad interim victim compensation without prejudice to his defence in this case and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount to the satisfaction of learned J.M., Giridih in connection with Jamua P.S. Case No. 183 of 2019 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.

In case the petitioner deposit the said demand draft, the court below is directed to issue notice to the informant and the constable no.984-Manoj Mishra and on their proper identification, the court below shall handover the same to them forthwith.