Kumar Da @ Deo Shankar Kumar vs State Of Jharkhand

Heard the parties through video conferencing. Mr. Lalit Yadav- 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 Deoghar Town P.S. Case No.131 of 2017 corresponding to G.R. No.352 of 2017 instituted under Sections

386/420/ 464/467/471 and 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 main allegation is against four co-accused persons namely Rajeev Agrawal, Girja Prasad

Yadav, Sumit Jha and Bhushan Barnwal and the allegations against the petitioner are all false and general and omnibus in nature. It is also submitted

that the co-accused, with similar allegations, has already been given the privileges of anticipatory bail by this Court vide order dated 30.01.2019 passed

in A.B.A. No.350 of 2019. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation of the case. Hence, it is

submitted that the petitioner be given the privileges of anticipatory bail.

Learned Spl.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 of learned Chief Judicial Magistrate, Deoghar within six weeks from

today and in the event of his arrest or surrendering, he will be enlarged on bail on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two

sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Deoghar in connection with Deoghar Town P.S. Case No.131

of 2017 corresponding to G.R. No.352 of 2017 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.