Sushma Devi And Ors vs The State Of Jharkhand on 8 November, 2017

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Jharkhand High Court

Sushma Devi And Ors vs The State Of Jharkhand on 8 November, 2017

Bench: Anil Kumar Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 A.B.A. No. 6019 of 2017

            1.   Sushma Devi
            2.   Prabha Devi
            3.   Rambha Kumari
            4.   Rupesh Kumar                              ...        Petitioners
                                            Versus
           The State of Jharkhand                          ...       Opp. Party

        Coram:      HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY


        For the Petitioner            : Mr. Syed Tafazzul Sajid, Adv.
        For the State                 : Addl. P.P.

02 /08.11.2017

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Bishunpura P.S. Case No. 22 of 2017 (G.R. No. 629 of 2017) registered under sections 341, 342, 323, 504, 307, 34 of the Indian Penal Code and 3/4 of Witch Craft Act.

Heard learned counsel appearing for the petitioner and the learned Addl. P.P. for the State.

The learned counsel for the petitioner submits that allegation against the petitioners is that they came in the night and saying daain-bhoot assaulted the informant, his daughter and wife by means of lathi, danda and garasa causing injuries to them. It is submitted on behalf of the petitioners that the allegation against the petitioners are all false. The learned counsel for the petitioners, further, submits that the petitioners are ready and willing to pay the interim compensation to the informant -victim -Mandish Ram. Hence, the petitioner may be given the privilege of anticipatory bail.

The learned Addl. P.P. opposes the prayer for anticipatory bail.

Considering the submissions of the counsels and the fact as discussed above, I am inclined to grant privileges of anticipatory bail to the above named petitioners. Hence, in the event of their arrest or surrender within a period of four weeks from the date of this order, he shall be released on bail on depositing Rs. 5000/- each as interim compensation in the shape of demand draft favouring the victim - Mandish Ram 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 Judicial Magistrate, Garhwa, in connection with Bishunpura P.S. Case No. 22 of 2017 (G.R. No. 629 of 2017) , subject to the conditions laid down under section 438 (2) Cr. P.C. In case, the petitioners deposit the interim compensation amount in the court of learned Judicial Magistrate, Garhwa, the court is directed to issue notice to the victim and hand over the said demand draft(s) to him, after proper identification.

(Anil Kumar Choudhary, J.) Sonu-

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Jharkhand High Court