Md. Shakil Ahmad @ Md. Sakil Ahmad vs The State Of Jharkhand .... .... .... ...
2025 Latest Caselaw 1981 Jhar

Jharkhand High Court

Md. Shakil Ahmad @ Md. Sakil Ahmad vs The State Of Jharkhand .... .... .... ... on 24 January, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    A.B.A. No.398 of 2025
                                  ------

Md. Shakil Ahmad @ Md. Sakil Ahmad, aged about 29 years, son of Md. Salim Ansari, resident of Maszid Mohalla, Soso Kalan, P.O. & P.S.- Gola & District- Ramgarh.

.... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

------

CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

------

      For the Petitioner         : Mr. Rajesh Kr. Mahtha, Advocate
      For the State              : Mr. Prafull Jojo, Addl.P.P
                                       ------
      Order No.02 Dated-24-01-2025
            Heard the parties.

Apprehending his arrest in connection with Silli P.S. Case No.05 of 2022 instituted under Sections 461/379/427 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in commission of theft of electric wire. It is submitted that the allegation against the petitioner is false. It is next submitted that petitioner is not named in the FIR but the petitioner has been implicated in this case on the basis of the confessional statement of the co-accused Suresh Lohra and Sanjay Karmali. Drawing attention of this Court towards Annexure-2 which is the copy of the certified copy of the judgment passed by the Additional Judicial Commissioner-III, Ranchi in Sessions Trial No.878 of 2022, learned counsel for the petitioner submits that the co-accused person with the similar allegations has since been acquitted of all the charges. It is next submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.

Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.

Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court below within six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.25,000/- as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate-1st Class, Ranchi in connection with Silli P.S. Case No.05 of 2022 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case and further conditions as laid down under Section 482 (2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(Anil Kumar Choudhary, J.) Saroj/