Jharkhand High Court
Akhtar Ali And Ors vs The State Of Jharkhand on 5 February, 2015
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 4191 of 2014
1. Akhtar Ali @ Akhtar Khan
2. Enayat Ali
3. Katar Kotwar ..... ... Petitioners
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioners : Mr. K.S. Nanda, Advocate
For the State : A.P.P.
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02/ 05.02.2015Heard learned counsel for the petitioners and learned A.P.P. for the State.
The petitioners are apprehending their arrests in connection with Gumla Mahila (Bharno) P.S. Case No. 32 of 2013 corresponding to G.R. No. 745 of 2013, for the alleged offences under Sections 323, 341, 376, 147, 452 and 511 of the Indian Penal Code.
Though, there is allegation against the petitioners in the FIR, but the impugned order shows that after investigation, police submitted final form in favour of the petitioners, but the learned Magistrate has taken cognizance against the petitioners.
In the facts of the case, I am inclined to grant anticipatory bail to the petitioners, Akhtar Ali @ Akhtar Khan, Enayat Ali and Katar Kotwar. Accordingly, it is directed that in the event of their surrender / arrest, the petitioners, named above, shall be released on bail, on furnishing bail bonds of Rs. 10,000/- (ten thousand) each, with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Gumla, in connection with Gumla Mahila (Bharno) P.S. Case No. 32 of 2013 corresponding to G.R. No. 745 of 2013, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
( H. C. Mishra, J.) Amitesh/-