Jharkhand High Court
Miru Soren vs The State Of Jharkhand ... Opposite ... on 13 September, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7178 of 2018
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1. Miru Soren
2. Kaha Tudu
3. Monika Hembrom
4. Panshuri Soren
5. Rani Soren
6. RasmaniHansda
7. Sufala Marandi ... Petitioners
-versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioners : Mr. A.K. Kashyap, Sr. Advocate Mr. Ignatius Minz, Advocate For the State : A.P.P.
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4/ 13.09.2018 Heard learned counsel for the parties.
Learned A.P.P. appearing for the State opposes the prayer for bail of the petitioners.
Petitioners are accused for allegedly committing the offence punishable under Sections 295A/34 of the Indian Penal Code, Section 4 of the Jharkhand Freedom of Religion Act, 2017 in connection with Shikaripara Police Station Case No. 52 of 2018 corresponding to G.R. No.773 of 2018, pending in the Court of learned Sub Divisional Judicial Magistrate, Dumka.
Petitioners are ladies, who are alleged to have instructed the informant and others to convert their religion. Petitioners are in custody since 07.07.2018.
Taking into consideration the fact that the petitioners are ladies and have remained in custody since 07.07.2018, I am inclined to release the petitioners on bail. Accordingly, petitioners, namely, Miru Soren, Kaha Tudu, Monika Hembrom, Panshuri Soren, Rani Soren, RasmaniHansda and Sufala Marandi, are directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Sub Divisional Judicial Magistrate, Dumka in connection with Shikaripara Police Station Case No.52 of 2018 corresponding to G.R. No.773 of 2018.
( Ananda Sen, J.) Kumar/Cp-03