Jharkhand High Court
Chakradhar Yadav And Anr vs The State Of Jharkhand on 6 February, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 5055 of 2016
1. Chakradhar Yadav
2. Babulal Yadav ...... Petitioners
Versus
The State of Jharkhand ...... Opposite Party
---------
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
---------
For the Petitioners : Mr. Sunil Kumar, Advocate
For the State : A.P.P.
---------
04/Dated: 06/02/2017
Heard learned counsel for the petitioners and learned counsel for the State.
Petitioners are apprehending their arrest in connection with the case registered under Sections 147, 148, 149, 353, 307, 427, 385/34 of the Indian Penal Code.
Learned counsel for the petitioners has submitted that petitioners have been falsely implicated in this case. It is also submitted that there is specific overt act attributed to Binay Santhaliaya not these petitioners.
Learned A.P.P has opposed the prayer for anticipatory bail and filed the counter affidavit and relied the para 7, 8, 9, 10, 12 and 50 of the case diary that witnesses have supported the case and in para 65 of the injury report that informant has received four injury.
In the fact and circumstances of the case, the above named petitioners are directed to surrender in the Court below within four weeks from the date of this order and in the event of their arrest or surrender the Court below shall enlarge them 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 Judicial Magistrate, 1st Class, Giridih in connection with Dhanwar P.S. Case No. 101 of 2015 corresponding to G.R. No. 1270 of 2015, subject to the conditions as laid down under Section 438(2) of the Cr.P.C .
(Anant Bijay Singh, J.) Satayendra/