Jharkhand High Court
Chakku Mandal Alias Chattu Mandal And ... vs The State Of Jharkhand on 8 December, 2017
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8902 of 2017.
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1.Chakku Mandal @ Chattu Mandal @ Chakkhu Mandal
2.Govind Mandal,
3.Asraul Sk. ..... 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. Gautam Kumar, Advocate.
For the State :Addl.P.P.
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02/08.12.2017: Heard learned counsel for the petitioners and the learned Addl. P.P. for the State.
The petitioners are accused for allegedly committing offence punishable under sections 147, 148, 149, 323, 324, 326, 307, 332, 333, 353, 504 of the Indian Penal Code and udner section 3 and 4 of the D.P.O. Act.
A lady was lynched by mob, for which Radhanagar P.S. Case No. 81 of 2017 was instituted. These petitioners are not the accused in that case. After lynching, it is stated that a mob gathered and thereafter they obstructed the police and assaulted them also, for which Radhanagar P.S. Case No. 82 of 2017 (instant case) was registered. The petitioners are named in the F.I.R. and it is alleged that they have been identified through video clips.
Counsel for the petitioners submits that the petitioners were merely members of the mob and have not participated in any act. It is said that the allegation against these petitioners is general and omnibus in nature and no specific allegation has been attributed against them. The petitioners are in custody since 22.08.2017.
In view of the aforesaid allegation and the petitioners are in custody since 22.08.2017 and nothing specific has been attributed against the petitioners, I am inclined to release the petitioners on bail. Accordingly, the petitioners, namely, 1.Chakku Mandal @ Chattu Mandal @ Chakkhu Mandal, Govind Mandal and Asraul Sk. 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 S.D.J.M., Rajmahal, in connection with Radhanagar P.S. Case No. 82 of 2017, corresponding to G.R. No. 627 of 2017,with a condition that the petitioners should appear and mark their attendance before Radhanagar P.S. once in a month, failing which they bail bonds shall stand cancelled and the Officer-in-charge of Radhanagar P.S. shall take appropriate steps for their rearrest.
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(Ananda Sen, J) Sharma/