Jharkhand High Court
Manish Niroj Lakra & Manish Niraj Lakra vs State Of Jharkhand. ............ Opp. ... on 18 September, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7490 of 2018
Manish Niroj Lakra & Manish Niraj Lakra........... Petitioner
Versus
State of Jharkhand. ............ Opp. Party
......
Coram: Hon'ble Mr. Justice Ananda Sen ......
For the Petitioner : Md. Zaid Ahmad, Advocate
For the State : A.P.P.
......
4/18.09.2018 Heard learned counsel appearing for the petitioner and the
learned counsel for the State, who opposes the prayer for bail.
The petitioner is an accused for allegedly committing offence punishable under Sections 147, 148, 341, 342, 325, 307 of the Indian Penal Code.
It is alleged that this petitioner and others have assaulted the son of the informant with sticks as some dispute arose when a dance programme was being conducted and the son of the informant was the comparer of the said programme.
Learned counsel for the petitioner submits that this petitioner is in custody since 05.06.2018 and the allegation of assault is general and omnibus and some simple injuries were found on the body of the injured.
Taking into consideration the aforesaid fact, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner namely, Manish Niroj Lakra & Manish Niraj Lakra 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 Chief Judicial Magistrate, Simdega in connection with Bolba P.S. Case No. 06 of 2018 [G.R. No. 302/2018], subject to the condition that the petitioner shall deposit a sum of Rs. 2000/- before the Court below at the time of furnishing his bail bonds and only after depositing of the said amount the bail bonds of the petitioner shall be accepted. The amount, so deposited by the petitioner, shall be disbursed in favour of the injured, who is son of the informant after proper verification and identification.
(Ananda Sen, J) Mukund/-cp. 3