Pappu Rout Alias Pappu Kumar Rout And Ors vs The State Of Jharkhand on 21 July, 2017

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Jharkhand High Court

Pappu Rout Alias Pappu Kumar Rout And Ors vs The State Of Jharkhand on 21 July, 2017

Bench: Anil Kumar Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B. A. No. 3494 of 2017

                    1.Pappu Rout @ Pappu Kumar Rout
                    2.Kutu Rout
                    3.Kamlesh Rout @ Kamlesh Kumar Rout
                    4.Ranjeet Rout
                    5.Shanit Yadav                    ...     Petitioners
                                           Versus
                   The State of Jharkhand               ... Opp. Party

           Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY


          For the Petitioner                : Mr. Rohit Agarwal, Adv.
          For the Opp. Party                 : Addl. P.P.

03 / 21.07.17

Apprehending their arrest, the five petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Jasidih P.S. Case No. 119 of 2017 (G. R. No. 490 of 2017 ) registered under Sections 341, 323, 504, 506, 307, 379 and 34 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 allegation against the petitioners is that they assaulted the informant with lathi, danda and rod by which the informant sustained injury on his head. The petitioners snatched away Rs. 6,000/- from the bag of the informant. It was further submitted that the allegation against the petitioners are false and the case has falsely been instituted against them. They are ready and willing to deposit ad interim victim compensation for the Kesho Pandit. Hence, these petitioners be given the privilege of anticipatory bail.

The learned Addl. PP opposed the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to grant the privilege of anticipatory bail to the five 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 depositing Rs. 5,000/- each as ad interim victim compensation for the victim Kesho Pandit 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 Jasidih P.S. Case No. 119 of 2017 (G. R. No. 490 of 2017 ) subject to the conditions laid down under section 438 (2) Cr. P.C. In case of depositing ad interim victim compensation by the petitioners, learned CJM, Deoghar is directed to issue notice to the victim Kesho Pandit and release the amount in his favour in equal proportion on proper identification forthwith.

(ANIL KUMAR CHOUDHARY, J.) Smita/-

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Jharkhand High Court