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Judgment
6 paragraphs · 391 wordsAnil Kumar Choudhary, J
Heard the parties.
Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Chirkunda P.S. Case No.117 of 2023 registered under sections 323/ 341/354/379/427/448/504/506/34 of the Indian Penal Code.
The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners in furtherance of their common intention outraged the modesty of the informant and committed theft of Rs.1,500/-. It is further submitted that the allegations against the petitioners are all false. It is then submitted that the petitioners undertake to furnish sufficient security including cash security and also undertakes to cooperate with the investigation of the case and further undertakes that they will not annoy or disturb the informant or her family members in any manner and will not go to or near the house of the informant 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 six weeks from the date of this order, they shall be released on bail on depositing cash security of Rs.10,000/- each 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 C.J.M., Dhanbad, in connection with Chirkunda P.S. Case No.117 of 2023 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 and will not go to or near the house of the informant during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C.