Jharkhand High Court
Janki Mandal & Anr vs State Of Jharkhand on 18 May, 2012
Author: D.N. Upadhyay
Bench: D.N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3708 of 2012
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1. Janki Mandal
2. Murli Mandal ... ...... Petitioners
Versus
The State of Jharkhand .... ... .... ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY
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For the Petitioners : Mr. Arwind Kumar, Advocate
For the Opp. Party : A.P.P.
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02 /18.05.2012The petitioners are accused in a case registered under Sections 147/148/149/323/341/307 of the Indian Penal Code.
It is alleged in the F.I.R. that the petitioners and their associates armed with deadly weapons made an attack and caused injuries to the informant and his family members.
It is submitted that there was free fight between the parties and Janki Mandal has also lodged a case against the informant and others. No specific over act is alleged against any of the petitioners. The land dispute is admitted by the parties.
Learned counsel for the State has opposed the prayer. Considering the fact that both the parties fought with each other and land dispute is prevailing from before, above named petitioners are directed to be released on bail by the Court below on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, Giridih in connection with Giridih (M) P.S. Case No.51 of 2012 corresponding to G.R. No.463 of 2012.
(D.N. Upadhyay, J) R.K.