Vicky Singh @ Vikram Kumar Singh vs State of Jharkhand

Heard learned counsel for the parties.

The petitioner apprehending his arrest in connection with the case registered under Sections 406/420/467/468/471/120(B)/34 IPC has prayed for grant of anticipatory bail.

Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case and has not committed any offence as alleged in the complaint leading to lodging of the F.I.R under Section 156(3) Cr.P.C. Even if the contents of the complaint is taken into consideration, it would be evident that the petitioner had taken away the concerned diary from the possession of the informant which was subsequently retuned to him. The petitioner has not been involved in any transaction of money with the informant. Hence, the petitioner may be given the privilege of anticipatory bail.

Learned A.P.P opposes the petitioner's prayer for anticipatory bail. Considering the aforesaid facts and circumstances of the case, I am inclined to enlarge the petitioner on anticipatory bail. Accordingly, the above named petitioner is directed to surrender before the concerned Court below within a period of four weeks. If he surrenders before the Court below within the aforesaid period, he shall be released on bail on furnishing bail-bond of Rs.20,000/- (twenty thousand only) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Dhanbad in connection with Dhanbad P.S. Case No. 359/2019, subject to the conditions as laid down under Section 438(2) Cr.P.C.