Sanichar Singh vs State of Jharkhand

Heard learned counsel for the petitioner and learned counsel appearing for the State.

So far as defect no. 9(iii) is concerned, learned counsel for the petitioner undertakes to remove the same once the situation normalizes. As regards the rest defects are concerned, the same are ignored.

The petitioner apprehends his arrest in connection with Chandwara P.S. Case No. 07 of 2019, registered for the offence punishable under sections 272, 273, 420 and 34 of the Indian Penal Code and under sections 47(A) (F) and 55 of the Excise Act.

It has been alleged that the petitioner and others were involved in manufacturing illicit country made wine by automatic machine and the wrapper of the Jharkhand Excise was also used causing revenue loss to the State exchequer. It appears that one of the similarly situated co-accused Sanjay Yadav has been granted anticipatory bail by this Court in A.B.A. No. 4979 of 2019.

Regard being had to the aforesaid facts, I am inclined to extend the privilege of anticipatory bail to the petitioner. Accordingly, the petitioner, above named, is directed to surrender in the court below within a period of four weeks from today and pray for regular bail, and in that event, he will be enlarged on bail, on furnishing bail bond of Rs. 10,000/- (Ten Thousand only) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Koderma in connection with Chandwara P.S. Case No. 07 of 2019, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.

This application stands allowed.