Madhusudan Pradhan vs State Of Jharkhand

Anil Kumar Choudhary, J

Apprehending his arrest in connection with Kharsawan P.S. Case No.23 of 2021 instituted under Sections 272, 273, 290, 270 of the Indian Penal Code

and Section 47 (a) of the Excise Act, 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 petitioner was involved in preparation of illicit

country-made liquor. It is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards para-16 of the instant 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 of learned A.C.J.M., Seraikella within six weeks from today and in the

event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.15,000/-(Rupees fifteen 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 A.C.J.M., Seraikella in

connection with Kharsawan 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 further conditions as laid down under Section 438(2) of the Code of Criminal

Procedure.