Sanjay Sao @ Sanjay Kumar Sao vs State of Jharkhand

Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State.

The petitioner, who is accused for the offence under Sections 414/34 of the Indian Penal Code, Section 30(ii) of Coal Mines Regulation Act and

Section 33 of the Indian Forest Act, prays for anticipatory bail expressing apprehension of his arrest in connection with Ramgarh P.S. Case No.173 of

2018 (dated 27.04.2018) corresponding to G.R. No.513 of 2018, pending in the court of learned Chief Judicial Magistrate, Ramgarh.

Learned counsel for the petitioner has submitted that name of the petitioner has surfaced on the basis of suspicion and he has no criminal

antecedent. Learned counsel further submits that there is no recovery from the possession of the petitioner.

Learned counsel for the State has opposed the prayer for bail and submits that it is a case under Section 30(ii) of the Coal Mines Act, Section 33 of

the Indian Forest Act and Section 414/34 of the Indian Penal Code.

Be that as it may, since the petitioner is having no criminal antecedent, he is directed to surrender before the court below within three weeks from

today, and in the event of his arrest or surrender, he shall be released on anticipatory bail on furnishing bail bond of Rs.10,000/- (ten thousand) with

two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Ramgarh, in connection with Ramgarh P.S. Case No.173

of 2018 (dated 27.04.2018) corresponding to G.R. No.513 of 2018 subject to the conditions as laid down under Section 438(2) Cr.P.C. and with a

condition that the petitioner will appear before the trial court on each and every date till conclusion of the trial failing which learned trial court is at

liberty to cancel the bail bond of the petitioner and take him in custody.Â