Rajiv Ranjan Gope @ Rajeev Ranjan Gope @ Rajiv Gope vs State Of Jharkhand

Anil Kumar Choudhary, J

Apprehending his arrest in connection with Baliapur P.S. Case No.14 of 2021 instituted under Sections 341, 342, 452, 323, 324, 325, 326, 307, 379, 376,

511 and 34 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner, in furtherance of the common

intention with the co-accused persons, attempted to murder Jitan Bauri, Sunita Bauri and Meena Bauri and outraged the modesty of Sunita Bauri and

attempted to commit rape upon her. It is submitted that the allegation against the petitioner is false. It is then submitted that the petitioner undertakes

that he will not disturb or annoy the informant or the victims or any of their family members in any manner during the pendency of the case. It is lastly

submitted that the petitioner is ready and willing to co-operate with the investigation of the case and to pay ad interim victim compensation of

Rs.60,000/- without prejudice to his defence in this case in favour of the informant of this case. Hence, it is submitted that the petitioner be given the

privileges of anticipatory bail.

Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.

Considering the submissions of learned counsels and the facts and circumstances stated above, 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, Dhanbad within four months from today and

in the event of his arrest or surrendering, he will be enlarged on bail on depositing a demand draft of Rs.60,000/- as ad interim victim compensation

without prejudice to his defence in this case drawn in favour of the informant of this case and on furnishing bail bond of Rs.25,000/- (Twenty five

thousand) with two sureties of the like amount to the satisfaction of learned J.M.-1st Class, Dhanbad in connection with Baliapur P.S. Case No.14 of

2021 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 he will not disturb or annoy the informant or the victims or any of their family members in any manner during the pendency

of the case and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

In case the petitioner deposits the said demand draft, the court below is directed to issue notice to the informant of this case and on his proper

identification, the court below shall handover the same to him forthwith.