Rajkishore Singh And Ors vs State of Jharkhand

Heard the parties through video conferencing.

Learned counsel for the petitioners undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

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

Apprehending their arrest in connection with Manika P.S. Case No. 93 of 2020 instituted under Sections 341, 323, 353, 504, 506/34 of the Indian Penal Code, the petitioner has 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 used criminal force against the officer of the JUVNL, Latehar and deterred them from discharging their duty when they went to disconnect the electricity of the consumers who were not paying the electricity bill. It is submitted that the allegation against the petitioners is false. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation of the case and undertakes to deposit Rs.10,000/- each with the Executive Engineer, JUVNL, Latehar without prejudice to his defence in this case. 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 A.C.J.M., Latehar within six weeks from today and in the event of their arrest or surrendering, the petitioner will be enlarged on bail on showing proof deposit of Rs.10,000/- each with the Executive Engineer, JUVNL, Latehar without prejudice to his defence in this case and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) each with two sureties of the like amount to the satisfaction of learned A.C.J.M., Latehar in connection with Manika P.S. Case No. 93 of 2020 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 numbers and photocopy of the Aadhar Card with an undertaking that they will not change their 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.

In case the petitioner deposits the said demand draft, the court below is directed to issue notice to the Executive Engineer, JUVNL, Latehar and on his proper identification, the court below shall handover the same to him forthwith.