RANJEET GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending their arrest, the petitioners named above have moved this Court for grant of anticipatory bail in connection with G. (Forest) Case No. 584 of 2019 registered under Sec. 33 of the Indian Forest Act.

(2.) As per the prosecution case, 20 decimals of forest land in Plot No. 449 have been encroached by the petitioners which is a notified forest area vide Notification No. 10166/52-8R dtd. 2/1/1953.

(3.) In view of the submission that the forest land is not being claimed by the petitioners, the anticipatory bail application is allowed. Hence, in the event of their arrest or surrender within a period of two weeks from the date of this order, the petitioners named above shall be released on bail on furnishing bail bond of Rs.25,000.00 (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned Court below, subject to the conditions laid down under sec. 438 (2) Cr. P.C.