Ajajul Ansari vs The State Of Jharkhand .... Opposite ...
2024 Latest Caselaw 4906 Jhar

Jharkhand High Court

Ajajul Ansari vs The State Of Jharkhand .... Opposite ... on 6 May, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                               IN THE HIGH COURT OF JHARKHAND, RANCHI
                                        A.B.A. No. 1869 of 2024
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                      Ajajul Ansari                                         .... Petitioner
                                                     --       Versus   --
                      The State of Jharkhand                                .... Opposite Party

                                                          ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Kripa Shankar Nanda, Advocate For the State :- Mr. Sudhir Kumar Mahto, Advocate

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03/06.05.2024 Heard the learned counsel for the petitioner as well as the

learned counsel for the respondent State.

2. The petitioner is apprehending his arrest in connection with

Basia P.S. Case No. 73 of 2023, for the offence registered under

Sections 461/379 of the Indian Penal Code, pending in the Court of

learned Additional Chief Judicial Magistrate, Gumla.

3. Learned counsel appearing for the petitioner submits that

the name of the petitioner has come on the confessional statement

of co-accused Md. Danish @ Danish Akram @ Vicky and he along

with two others have faced the trial in T.R. No.821 of 2024 and they

have been acquitted by the learned Additional Sessions Judge-II,

Gumla by the judgment dated 19th February, 2024. He submits that

the main culprit has been acquitted and there are false allegations

made against the petitioner.

4. Learned counsel appearing for the State opposed the prayer

on the ground that recovery was there from the possession of the

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petitioner.

5. Considering that the persons who were faced the trial in the

same case they have already been acquitted by the learned

Additional Sessions Judge-II, Gumla and on their confession the

name of the petitioner has come, I am inclined to provide privilege

of anticipatory bail to the petitioner.

6. Accordingly, the petitioner, above named, is hereby directed

to surrender before the learned Court within three weeks from

today, and in the event of his surrender/arrest, the petitioner, above

named, shall be released on bail, on furnishing bail bond of

Rs.25,000/- (Rupees Twenty Five Thousand), with two sureties of

the like amount each, to the satisfaction of learned Additional Chief

Judicial Magistrate, Gumla, in connection with Basia P.S. Case No.

73 of 2023, subject to the conditions as laid down under section

438(2) of the Code of Criminal Procedure.

(Sanjay Kumar Dwivedi, J.) Sangam/

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