SANJAY MIRDHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. Apprehending his arrest in connection with GOCR Case No.49 of 2018 instituted under Ss. 33 and 63 of the Indian Forest Act, 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 caused destruction to the forest land by digging the same by pickaxe. It is submitted that the allegation against the petitioner is false. It is next submitted that the petitioner undertakes that he will not go to or over any forest land during the pendency of the case. It is lastly submitted that the petitioner undertakes to co-operate with the trial 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.

(2.) Learned P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.

(3.) 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 eight weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.2,000.00 as cash security and on furnishing bail bond of Rs.25,000.00 (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned J.M.-1st Class, Madhupur in connection with GOCR Case No.49 of 2018 with the condition that he will co-operate with the trial of the case and he will not go to or over any forest land during the pendency of the case and further conditions as laid down under Sec. 438(2) of the Code of Criminal Procedure.