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Judgment
18 paragraphs · 393 wordsThe matter is taken up through video conferencing.
No one turns up on behalf of the parties.
The petitioner is directed to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
Apprehending their arrest in connection with Kandi P.S. Case No. 125 of 2020 instituted under Sections 379, 414/34 of the Indian Penal Code and
Section 54 of JMMCR, Section 21 of MMDR, Section 13 JMM Rule, the petitioner has moved this Court for grant of privileges of anticipatory bail.
Perusal of the record reveals that the allegation against the petitioner is that the petitioner is the owner of the Mahindra Tractor the details of which
has been mentioned in serial no.5 of the F.I.R. and which was illegally involved in transportation of sand. It has been averred in the anticipatory bail
application that the allegation against the petitioner is false. Drawing attention of this Court towards para-13 of the instant anticipatory bail application,
it has been mentioned that the petitioner has no criminal antecedent. Perusal of the record reveals that the petitioner is ready and willing to abide by
any terms and conditions imposed upon him and he will co-operate with the investigation of the case and to furnish sufficient security including cash
security hence, the petitioner be given the privileges of anticipatory bail.
Considering the aforesaid facts of this case, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed
to surrender in the Court of learned J.M. 1st Class, Garhwa within six weeks from today and in the event of his arrest or surrendering, he will be
enlarged on bail on depositing Rs.5,000/-(Rupees five 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 J.M. 1st Class, Garhwa in connection with Kandi P.S. Case No. 125 of 2020
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 numbers during the pendency of
the case and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.