Md. Aamil @ Md. Nigar vs State Of Jharkhand

Anil Kumar Choudhary, J

Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the stamp reporter within two weeks after the

lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Rajrappa P.S. Case No.20 of

2021 registered under sections 224/ 225/353/414/34 of the Indian Penal Code and under section 30 of the Coal Mines (Nationalization) Act.

The Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner along with the co-accused persons has set

free the persons who were illegally transporting coal and also took away the scooter in which the same was being carried. It is further submitted that

the allegations against the petitioner are all false and the petitioner has no criminal antecedent as has been mentioned in para-09 of the instant

anticipatory bail application. It is then submitted that the petitioner is ready and willing to furnish sufficient security including cash security and

undertakes to cooperate with the investigation of the case. It is lastly submitted that the co-accused person has already been given the privilege of

anticipatory bail by this Court vide order dated 23.07.2021 in A.B.A. No.4454 of 2021.

Hence, it is submitted that the petitioner be given the privilege of anticipatory bail.

Learned Spl. P.P. opposes the prayer for grant of anticipatory bail.

Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioner

be given the privilege of anticipatory bail. Hence, in the event of his arrest or surrender within a period of six weeks from the date of this order, he

shall be released on bail on depositing cash security of Rs.20,000/- and on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with

two sureties of the like amount each to the satisfaction of learned S.D.J.M., Ramgarh, in connection with Rajrappa P.S. Case No.20 of 2021 with the

condition that the petitioner will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him

and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number

during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C.