ASHOK MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. Apprehending his arrest in connection with Complaint Case No.2781 of 2020 registered under Sec. 47 (a) of the Excise 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 was involved in preparation of illicit country-made liquor. It is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards para-10 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. 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 Addl.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 six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.5,000.00 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 A.C.J.M., Ranchi in connection with Complaint Case No.2781 of 2020 with the condition that he will co-operate with the trial of the case and further conditions as laid down under Sec. 438(2) of the Code of Criminal Procedure.