Jahangir Shah @ Paku vs State Of Jharkhand

Anil Kumar Choudhary, J

Apprehending his arrest in connection with Raidih P.S. Case No. 23 of 2021 instituted under Sections 120B, 420, 468, 471, 475, 476 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 the police seized one stolen bolero vehicle bearing

Registration No.JH-02H-0008 and the driver of the said vehicle disclosed that the petitioner to be the owner of the stolen vehicle. It is submitted that

the allegation against the petitioner is false. It is next submitted that the petitioner has no connection with the stolen vehicle and the petitioner is not

named in the F.I.R. Drawing attention of this Court towards para-16 of the instant anticipatory bail application, learned counsel for the petitioner

submits that the petitioner has no criminal antecedent. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation

of the case and to furnish sufficient security including cash security. 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 petitioner is directed to surrender in the Court within six weeks from today and in the event of his arrest or

surrendering, he will be enlarged on bail on depositing Rs.20,000/-(Rupees twenty 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 CJM, Gumla in connection with Raidih P.S.

Case No. 23 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.