Anil Kumar Choudhary, J
Heard the parties.
Apprehending his arrest in connection with Govindpur P.S. Case No.185 of 2023 instituted under Sections 414, 34 of the Indian Penal Code, Section
4/21 of Mines and Minerals (Development & Regulation) Act and Rule 9/13 of Jharkhand Minerals (Prevention of Illegal Mining, Transportation and
Storage), Rules, 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 is the owner of a Hywa vehicle
bearing registration No. WB 81 0693 which was seized by police while being involved in illegal mining of coal and illegal transportation of the same. It
is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards para-16 of the instant bail application, learned
counsel for the petitioner submits that the petitioner has no criminal antecedent. It is next submitted that the petitioner had no concern with the seized
coal or the vehicles in question. It is further submitted that the co-accused, with similar allegations, has already been given the privileges of
anticipatory bail by this Court vide order dated 16.10.2023 passed in A.B.A No.8478 of 2023. It is lastly submitted that the petitioner undertakes to co-
operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that on the principle of parity,
the petitioner be also given the privileges of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.
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.20,000/- as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five thousand)
with two sureties of the like amount each to the satisfaction of learned J.M., Dhanbad in connection with Govindpur P.S. Case No.185 of 2023 with
the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and
furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of
the case and further conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
