Manoj Kumar Thakur vs State Of Jharkhand

Rajesh Shankar, J

The petitioners are apprehending their arrest in connection with Simariya P.S. Case No.70 of 2024 registered under Sections 379/414/34 of the Indian Penal Code and Section 30(ii) of the Coal Mines (Nationalisation) Act, 1973.

Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the present case and have not committed any offence as alleged in the F.I.R. There is alleged recovery of 5 quintals of illegal coal from the places beside the brick kilns of each of the petitioners and merely on the said basis, it has been alleged that the petitioners used to run the said brick kilns by purchasing illegal coal. The entire story made out by the concerned police officer is false and concocted. The petitioners are not at all concerned with the alleged offence. They also undertake to co-operate in the ongoing investigation. Hence, they may be given the privilege of anticipatory bail.

Learned A.P.P. opposes the petitioners’ prayer for grant of anticipatory bail.

Having heard learned counsel for the parties and considering the materials available on record, I am inclined to enlarge the petitioners on anticipatory bail. Accordingly, the petitioners, above named, in the event of their arrest or surrender before the court below within three weeks from today, shall be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Chatra in connection with Simariya P.S. Case No.70 of 2024 subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023