Jagdish Rawani vs State Of Jharkhand

Rajesh Kumar, J

Heard the parties.

The applicant(s), who is an accused for the offence under Sections 147, 148, 149, 452, 427, 341, 323, 307, 379 IPC and Section 27 of the Arms Act, pray(s) for anticipatory bail expressing apprehension of arrest in connection with Sindri P.S. Case No.93 of 2022.

Innocence has been claimed and undertaking has been given to co-operate with the Investigating Agency/Trial. It has been submitted that for the same incident, three FIRs have been lodged. In the present case, presence of the applicant has been shown, but in another case, presence has not been shown. Thus, there is contradiction. Further, in another case for the same incident, this applicant has already been granted anticipatory bail by this Court. On the above basis, prayer for anticipatory bail has been made.

On the other hand, learned A.P.P. has opposed the prayer for anticipatory bail of the applicant (s).

Considering the above facts and fact that presence of the applicant at the place of occurrence is doubtful, I am inclined to grant privilege of anticipatory bail to the applicant(s). Accordingly, the applicant(s) above named is/are directed to surrender before the court below within two weeks from today and on his/her/their surrender, the applicant(s) be released on bail on furnishing bail bond of Rs.10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of the learned J.M., 1st Class, Dhanbad, in connection with Sindri P.S. Case No.93 of 2022, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.

Further the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.