Sagar Kumar @ Sagar Verma And Ors vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioners personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

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

present.

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Sadar P.S. Case No.293

of 2020 registered under sections 147/149/ 324/452/354B/307/506 of the Indian Penal Code.

The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners were the member of an unlawful

assembly and in furtherance of their common intention they attempted to murder the informant and outraged her modesty and also assaulted the

brother of the informant. It is further submitted that the allegations against the petitioners are all false and the main allegation is against the co-

accused -Ambar Kumar. It is next submitted that the petitioners are ready and willing to jointly pay Rs.25,000/- as ad interim victim compensation to

the informant without prejudice to their defence in this case and undertake to cooperate with the investigation of the case and also undertakes that

they will not annoy or disturb the informant or her family members in any manner during the pendency of the case. Hence, it is submitted that the

petitioners be given the privilege of anticipatory bail.

Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.

Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioners

be given the privilege of anticipatory bail. Hence, in the event of their arrest or surrender within a period of eight weeks from the date of this order,

they shall be released on bail on jointly depositing a demand draft of Rs.25,000/- as ad interim victim compensation in favour of informant and on

furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned

A.C.J.M., Ranchi, in connection with Sadar P.S. Case No.293 of 2020 with the condition that the petitioners will cooperate with the investigation of

the case and appear before the Investigating Officer as and when noticed by him and will furnish their mobile number and a copy of their Aadhar

Card in the court below with the undertaking that they will not change their mobile number during the pendency of the case with further condition that

they will not annoy or disturb the informant or her family members in any manner during the pendency of the case and other conditions laid down

under section 438 (2) Cr. P.C.

In case, the petitioners deposit the ad interim victim compensation amount, the court below is directed to issue notice to the informant and hand over

the said demand draft to her, after proper identification.