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Judgment
7 paragraphs · 266 wordsHeard learned counsel for the petitioner and learned counsel appearing for the State.
So far defect no. 4 is concerned, learned counsel for the petitioner undertakes to remove the same once the situation normalizes.
The petitioner apprehends his arrest in connection with Piparwar P.S. Case No. 36 of 2019, registered for the offence punishable under sections 385, 386, 387, 120(B) of the Indian Penal Code and section 17 (i) (ii) of CLA Act.
It has been alleged that levy was being collected from the coal traders and D.O. Holders by a frontal organization of the banned extremists organization T.P.C.
It appears that several similarly situated co-accused persons have been granted bail by this Court in A.B.A. No. 9384 of 2019, A.B.A. No. 724 of 2020, A.B.A. No. 734 of 2020 and in A.B.A. No. 1290 of 2020. The petitioner appears to have implicated on the confessions of co-accused Bigan Bhokta and Dhanraj Bhokta.
Regard being had to the above, 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 Sub Divisional Judicial Magistrate, Chatra in connection with Piparwar P.S. Case No. 36 of 2019, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
This application stands allowed.