Imtiyaj Ansari And Ors vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioners personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the

present.

The petitioners have moved this Court for grant of bail in connection with Ranga P.S. Case No.07 of 2020, G.R. Case No. 30 of 2020 registered

under sections 342/370/371/372/120B of the Indian Penal Code.

The learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners were involved in trafficking of the minor

girls to Delhi. It is further submitted that the allegations against the petitioner are all false and the victim girls have been recovered. It is then submitted

that the petitioners have been in custody since 16.06.2020 as has been mentioned in paragraph no. 1 of the bail application. It is further submitted that

the case of the prosecution is highly improbable and the petitioners have no criminal antecedent as has been mentioned in paragraph no. 12 of the bail

application. It is next submitted that the petitioners are ready and willing to jointly pay Rs.20,000/- i.e. Rs.10,000/- to each of the victim girls namely

Shanti Besra and Samiya Marandi as ad interim victim compensation without prejudice to their defence in this case by way of demand draft drawn in

their favour. It is lastly submitted that the petitioners undertake to cooperate with the trial of the case. Hence, it is submitted that the petitioners be

admitted to bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to

enlarge the above named petitioners on bail. Accordingly, the petitioners are directed to be released on bail on jointly depositing Rs.20,000/- i.e. two

demand drafts of Rs.10,000/- each, one drawn in favour of the victim namely Shanti Besra and the other drawn in favour of the victim namely Samiya

Marandi 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 Additional Chief Judicial Magistrate, Rajmahal, in connection with Ranga P.S. Case No.07 of 2020, G.R. Case No. 30 of 2020

with the condition that they will cooperate with the trial of the case.

In case, the petitioners deposit the ad interim victim compensation amount, the court below is directed to issue notice to the victims and hand over the

said demand drafts to them, after proper identification.