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Judgment
Rajesh Kumar, J
Heard the parties.
The applicant(s), who is an accused for the offence under Rule 54 of the Jharkhand Minor Minerals Concessions Rule and Sections 4(1) (A), 21 of the MMDR Act, 1957, pray(s) for anticipatory bail expressing apprehension of arrest in connection with Maheshpur P.S. Case No.67 of 2023.
Innocence has been claimed and undertaking has been given to co-operate with the Investigating Agency/Trial. It has been submitted that this applicant is a driver and he was in command of his employer. This applicant has no criminal antecedent. On the above basis, prayer for anticipatory bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for anticipatory bail of the applicant (s).
Considering the nature of allegation and the fact that this applicant has no criminal antecedent, I am inclined to grant privilege of anticipatory bail to the applicant(s). Accordingly, the applicant(s) above named is/are directed to surrender before the court below within two weeks from today and on his/her/their surrender, the applicant(s) be released on bail on furnishing bail bond of Rs.10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of the learned CJM, Pakur, in connection with Maheshpur P.S. Case No.67 of 202, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.
Further the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.