Jharkhand High Court
Sultan Ansari Alias Sultan vs The State Of Jharkhand on 22 November, 2017
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6714 of 2017
Sultan Ansari @ Sultan................ Petitioner
Versus
State of Jharkhand ............ Opp. Party
......
Coram: Hon'ble Mr. Justice Ananda Sen
......
For the Petitioner : Mr. N.K.Sahani, Advocate
For the State : Mr. APP
......
3/22.11.2017Heard learned counsel appearing for the petitioner and the learned counsel for the State.
The petitioner is an accused for allegedly committing offence punishable under Sections 147, 148, 149, 151, 152, 431, 153 (A), 307, 332, 353, 323, 427, 120(B) of the Indian Penal Code and Section 3 of Prevention of Damage to Public Property Act.
It is alleged that the petitioner was a member of the mob, which was protested against a mob lynching. It is stated that the mob vandalized several shops and the police station. The petitioner is alleged to have been identified through the CCTV footage. It is further submitted that similarly situated coaccused persons namely, Ahmad Ali, Sheikh Ali, Hydare Ali @ Sk Haider Ali and Mazhar Hussain @ Babu have been granted bail by different coordinate Benches of this Court in B.A. Nos. 5940 of 2017 and 6778 of 2017 respectively.
Learned APP opposes the prayer for bail.
In view of the aforesaid fact, petitioner namely, Sultan Ansari @ Sultan is directed to be released on bail on furnishing bail bond of Rs. 10,000/ (ten thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Jamshedpur, in connection with Bistupur P.S. Case No. 151 of 2017 [G.R. No. 1397/2017], subject to the condition that the petitioner shall appear before the OfficerinCharge, Bistupur Police Station once in a month and shall mark his attendance. If he fails to appear in any particular month, his bail bonds shall stand cancelled and the Officerincharge would be at liberty to arrest the petitioner.
(Ananda Sen, J) Mukund/cp. 3