Pramendra Goyal vs State Of Jharkhand

The matter is taken up through video conferencing.

No one turns up either on behalf of the petitioner or on behalf of the State.

The petitioner is directed to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

Apprehending his arrest in connection with Borio (J) P.S. Case No.366 of 2020 instituted under Sections 175, 379 of the Indian Penal Code and

Section 04/54 of the Jharkhand Minor Minerals Concession Rules, 2004, 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 was illegally running a crusher plant and was doing the

illegal business of mining. Perusal of the record next reveals that the allegation against the petitioner is false. Perusal of the record further reveals that

the petitioner has averred in para-11 of the instant bail application that he has no criminal antecedent and in para-14 it has been a averred that the

petitioner is ready and willing to abide by any terms and conditions imposed upon him by this Court.

Considering the facts of the 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 S.D.J.M., Sahibganj within six weeks from today and in the event of his arrest or surrendering, he will be enlarged

on bail on depositing Rs.10,000/-(Rupees ten 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 S.D.J.M., Sahibganj in connection with Borio (J) P.S. Case No.366 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 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.