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Judgment
6 paragraphs · 395 wordsRatnaker Bhengra, J
Heard both the counsels.
The petitioners are apprehending their arrest for the offence punishable under sections 147, 148, 149, 341, 323, 342, 353, 504, 506 of the Indian Penal Code.
The learned counsel for the petitioners submits that the allegation is against as many as 600-700 persons and there is no specific allegation against any of the accused. The learned counsel further submits that more than one FIR has been filed for the same offence. The learned counsel further submits that the co-accused, namely, Santosh Choudhary @ Santosh Choudhry in ABA No. 3652 of 2023 and Jagdish Rawani in ABA No. 8072 of 2023 have been granted anticipatory bail by this Court vide orders dated 30.06.2023 and 17.10.2023 respectively, therefore, he seeks parity. Hence, the petitioners may be granted privilege of anticipatory bail.
Learned counsel for the State opposes the anticipatory bail application of the petitioners but does not dispute the cited bail orders.
Having heard counsels for both the side; having gone through the records of the case and in the facts and circumstances of the case, I am inclined to grant anticipatory bail to the petitioners and accordingly, the petitioners, above named, are directed to surrender in the court below within three weeks from today and in the event of their arrest or surrender the court below shall enlarge the, above named petitioners, on bail on furnishing bail bond of Rs. 25,000/-(Rs. Twenty Five Thousand only) each, with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, Dhanbad in connection with Baliapur P.S. Case No. 143 of 2022, subject to the condition as laid down under section 438(2) of the Cr.P.C., with further condition that the petitioners will submit self-attested photocopy of their Aadhaar Cards and also submit their mobile numbers before the learned Court below which they will always keep active and will not change it during pendency of this case without prior permission of the Court with further condition that the petitioners shall report to the concerned police station on every last Saturday of the month, between 01:00 and 05:00 p.m for one year, failing which or if any adverse remarks regarding their non-appearance at the police station, their bail bond shall be liable to be cancelled. Any exemption to such attendance shall be done so after direction of the learned Court below.