Ranjit Sah And Ors vs The State Of Jharkhand on 13 June, 2017

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Jharkhand High Court

Ranjit Sah And Ors vs The State Of Jharkhand on 13 June, 2017

Bench: Anil Kumar Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               A.B. A. No. 3078 of 2017

                    1.   Ranjit Sah
                    2.   Mahabir Sah
                    3.   Abdhesh Sah
                    4.   Pradeep Sah                               ...           Petitioner(s)

                                                Versus
                   The State of Jharkhand                         ...          Opp. Party

          Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY


          For the Petitioner(s)              : Mr. A. K. Choudhary, Adv.
          For the Opp. Party                : Addl. P.P.

04 /13.06.2017

Apprehending their arrest, the four petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Kunda P.S. Case No. 140 of 2016 registered under Sections 147, 148, 149, 323, 325, 307, 353, 224, 504, 379, 427 and 120B of the Indian Penal Code.

Heard learned counsel appearing for the petitioners as well as learned Addl. PP for the State.

The learned counsel appearing for the petitioners submits that the petitioners have been falsely implicated in this case and other co- accused have already been granted the privilege of anticipatory bail by this court in ABA No. 1964 of 2017 and ABA No. 2864 of 2017. Hence, these petitioners also deserve the privilege of anticipatory bail.

The learned Addl. PP opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to grant privileges of anticipatory bail to all the four petitioners. Hence, in the event of their arrest by the police or surrender within a period of four weeks from the date of this order, they shall be released on bail on each of them depositing Rs. 3,000/- as ad interim victim compensation to the six injured persons of the case namely 1. Assistant Sub Inspector Niranjan Kumar Singh,

2. Assistant Sub-Inspector Ramji Singh, 3. Police No. 401 Irajesh Kumar Hembrom 4. Police No. 817 Abhkul Rahman 5. Police No. 639 Santosh Kumar Manjhi and 6. Chowkidar No. 6/5 Sukhdeo Mahto and furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned CJM, Deoghar in connection with Kunda P.S. Case No. 140 of 2016 (G. R. No. 1872 of 2016 ) subject to the conditions laid down under section 438 (2) Cr. P.C. In case the petitioners deposit the ad interim victim compensation, the learned CJM, Deoghar will issue notice to the said six victims and the deposited amount will be released in their favour in equal proportion on proper verification.

(ANIL KUMAR CHOUDHARY, J.) Smita/-

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Jharkhand High Court