Jharkhand High Court
Amit Xaxa vs The State Of Jharkhand ... ... ... Opp. ... on 23 August, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6890 of 2018
1. Amit Xaxa
2. Sumit Xaxa
3. Aman Lakra @ Amon Lakra ... Petitioners.
Versus
The State of Jharkhand ... ... ... Opp. Party.
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CORAM: HON'BLE MR. JUSTICE ANANDA SEN.
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For the petitioners: Mr. K.S. Nanda, Advocate.
For the State: Addl. P.P.
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02/23.08.2018. Heard learned counsel for the parties.
The petitioners are accused for the offence punishable under sections 147,148,341, 342, 325,307 of the Indian Penal Code.
It is alleged that these petitioners and others have assaulted the son of the informant with sticks as some dispute arose when a dance programme was being conducted and the son of the informant was the comparer of the said programme.
Counsel for the petitioners submits that the petitioners are in custody since 05.06.2018 and the allegation of assault is general and omnibus and some simple injuries were found on the body of the injured.
Taking into consideration the aforesaid facts, I am inclined to release the petitioners on bail. Accordingly, the petitioner, namely, 1. Amit Xaxa, 2. Sumit Xaxa and 3. Aman Lakra @ Amon Lakra are directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of the learned C.J.M., Simdega, in connection with Bolba P.S. Case No. 06 of 2018, corresponding to G.R. No. 302 of 2018, subject to condition that each of the petitioners will deposit a sum of Rs. 2000/- before the trial court at the time of furnishing bail bonds and only after depositing of the said amounts the bail bonds of the petitioners will be accepted. The amount, so deposited by the petitioners, will be disbursed in favour of the injured, who is son of the informant after proper verification and identification.
(Ananda Sen, J) Sharma/