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Judgment
Anil Kumar Choudhary, J
Heard the parties through video conferencing.
Apprehending their arrest in connection with Ichak P.S. Case No.149 of 2016 corresponding to G.R. No.2426 of 2016 instituted under Section 379 of
the Indian Penal Code, Section 21 of MMRD Act, Section 54 of JMMC Rules and 8 JMD Rule, the petitioners have moved this Court for grant of
privileges of anticipatory bail.
Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioners were found illegally mining and
stocking of stones without any licence and permission. It is submitted that all the allegation against the petitioners is false. It is next submitted that the
co-accused, with similar allegations, have already been given the privileges of anticipatory bail by this Court vide order dated 14.10.2020 passed in
A.B.A. No.5047 of 2020. It is lastly submitted that the petitioners are 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 petitioners be given the privileges of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioners.
Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to
the petitioners. Accordingly, the petitioners are directed to surrender in the Court of learned S.D.J.M., Hazaribag within six weeks from today and in
the event of their arrest or surrendering, they will be enlarged on bail on depositing Rs.10,000/-(Rupees ten thousand) each as cash security and on
furnishing bail bond of Rs.25,000/- (Twenty five thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M.,
Hazaribag in connection with Ichak P.S. Case No.149 of 2016 corresponding to G.R. No.2426 of 2016 with the condition that they will co-operate
with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and
photocopy of the Aadhar Card with an undertaking that they will not change their 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.