Amarjeet Singh @ Amarjeet Kumar Singh vs The State Of Jharkhand

Heard the parties.

Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Tarhasi P.S. Case No. 85 of 2026 registered for the offences punishable under Sections 105 and 3(5) of the B.N.S, 2023.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner in furtherance of common intention with the co-accused persons committed culpable homicide not amounting to murder. It is next submitted that the allegation against the petitioner is all false. It is next submitted that as mentioned in First Information Report itself that the petitioner accompanied the deceased to the place of occurrence to repair of a transformer. It is also submitted that deceased Satyendra Kumar died of electrocution upon coming in contact with a 11,000 Volt wire. It is further submitted that the petitioner has been implicated in this case only because he was negligent in his work. It is next submitted that statement of Kuldeep Kumar Mehta recorded during the investigation of the case discloses that the electric supply was first shut down for repair work and thereafter restored at the request of the deceased. It is then submitted that there is no specific overt act attributed against the petitioner and since the petitioner was present at the place of occurrence and not at the place from where the shutdown is made hence, the petitioner cannot be held responsible for any negligent act. It is lastly submitted that the petitioner has no criminal antecedent as has been mentioned in paragraph no.21 of the anticipatory bail application. It is then submitted that the petitioner undertakes to furnish sufficient security and also undertakes to cooperate with the investigation of the case and further undertakes that he will not annoy or disturb the informant or any of his family members in any manner during the pendency of the case.

Learned counsel appearing for the State opposes the prayer for grant of anticipatory bail.

Considering the facts of this case, I am of the opinion that it is a fit case where the above-named petitioner be given the privilege of anticipatory bail. Hence, in the event of his arrest or surrender within a period of six weeks from the date of this order, he shall be released on furnishing bail of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Palamau in connection with Tarhasi P.S. Case No. 85 of 2026 with the condition that the petitioner will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish his mobile number and a copy of his Aadhar Card in the Court below during the pendency of the case, with further condition that he will not annoy or disturb the informant or any of his family members in any manner during the pendency of the case subject to the conditions laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.