Raju Kumar Gupta @ Raj Kumar Gupta 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 Sadar (Satbarwa) P.S. Case No.98 of 2016 corresponding to G.R. No.1141 of 2016 instituted under

Sections 147, 224, 323, 325, 341, 353 of the Indian Penal Code and Section 47 (a) of the Excise Act, 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 engaged in running illegal business of country-made

liquor and altogether 65 pouches of country-made liquor of 200 ml each were recovered from the shop of the co-accused. Perusal of the record next

reveals that the allegation against the petitioner is false. Perusal of the record further reveals that co-accused, with similar allegations, have already

been given the privileges of anticipatory bail by this Court vide order dated 09.09.2020 passed in A.B.A. No.3011 of 2020. Perusal of the record also

reveals that the petitioner has averred in para-18 of the instant bail application that he 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 C.J.M., Palamau at Daltonganj within six weeks from today and in the event of his arrest or surrendering, he will be

enlarged on bail on depositing Rs.2,000/-(Rupees two 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 C.J.M., Palamau at Daltonganj in connection with Sadar (Satbarwa) P.S. Case

No.98 of 2016 corresponding to G.R. No.1141 of 2016 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.