Vikash Kumar Yadav @ Khan @ Vikash Kr. Singh And Ors vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioners personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the

present.

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Sadar P.S. Case No.79 of

2020 registered under sections 341/323/ 324/307/34 of the Indian Penal Code.

The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioner in furtherance of common intention with

the co-accused persons attempted to murder the informant and caused grievous injuries on his head. It is further submitted that the allegations against

the petitioners are all false and no overt act has been attributed to the petitioners. It is then submitted that the petitioners are ready and willing to pay

Rs. 20,000/- each as ad interim victim compensation to the informant without prejudice to their defence in this case and undertake to cooperate with

the investigation of the case. It is lastly submitted that the co-accused person has already been given the privilege of anticipatory bail by this Court

vide order dated 17.09.2020 in A.B.A. No.4082 of 2020. 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 a demand draft of Rs. 20,000/- each as ad interim victim compensation in favour of informant 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 A.C.J.M.,

Ranchi, in connection with Sadar P.S. Case No.79 of 2020 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 numbers and a copy of their Aadhar Cards in the

court below with the undertaking that they will not change their mobile numbers during the pendency of the case subject to the conditions laid down

under section 438 (2) Cr. P.C.

In case, the petitioners deposit the ad interim victim compensation amount, the court below is directed to issue notice to the informant and hand over

the said demand draft to him, after proper identification.