AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 369 wordsAnil Kumar Choudhary, J
Heard the parties.
Apprehending his arrest in connection with Govindpur P.S. Case No.298 of 2021 instituted under Sections 414, 420, 120 (B), 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 is the owner of a truck bearing registration No. JH-10AP-1799 which was seized by police while being loaded with illegal iron rods, TMT Bar and wire. It is submitted that the allegation against the petitioner is false. It is then submitted that the petitioner had no knowledge about his vehicle being involved in any illegal activity. Drawing attention of this Court towards para-24 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.
Learned Spl.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., Dhanbad within six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.25,000/-(Rupees twenty 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., Dhanbad in connection with Govindpur P.S. Case No.298 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 further conditions as laid down under Section 438(2) of the Code of Criminal Procedure.