Md Ashif Araki @ Ashif Araki vs State Of Jharkhand

Ananda Sen, J

This Anticipatory Bail Application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, has been filed by the petitioner apprehending his arrest in connection with Lower Bazar P.S. Case No.97 of 2024, for offences under Sections 419, 420, 467, 468, 471, 379, 411 and 34 IPC. The case is presently pending before the Court of learned Judicial Magistrate Ist Class at Ranchi.

The allegation against the petitioner is that he along with other anti social elements was involved in hoodwinking the innocent travellers near Khadgarha Bus Stand, using the imitation jewellery as a bait to grab money. Further allegation is that they used to impersonate themselves as police personnel and extort money from innocent people on the threat of arrest.

Learned counsel representing the petitioner submits that the petitioner has been falsely implicated in this case. He submits that there is no criminal antecedent against the petitioner.

Learned A.P.P. vehemently opposes the prayer for anticipatory bail and submits that the petitioner is involved in such activities since long and the police were trying to catch hold of them. She submits that there were four person involved in this offence including this petitioner and out of them, three were arrested and one i.e. this petitioner fled away, otherwise he would have also been behind bars on that day itself.

Heard the parties at length.

Considering the nature of allegation and the involvement of the petitioner, I am of the opinion that it is not a fit case to grant anticipatory bail to the petitioner.

Accordingly,  this  Anticipatory  Bail  Application  is dismissed.

The petitioner is directed to surrender before the Court below.