Jharkhand High Court
Ranjeet Paswan And Ors vs The State Of Jharkhand on 2 May, 2013
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 3700 of 2013
-------
1. Ranjeet Paswan
2. Bashishtha Paswan
3. Bikky Paswan
4. Rupesh Paswan @ Rupesh Kumar Paswan
... ... Petitioners
Versus
State of Jharkhand ... ... Opposite Party
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
-------
For the Petitioner : Mr. Tarun Kumar Sinha Advocate
For the State : A.P.P.
-------
02/02.05.2013Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.
The petitioners have been made accused in Jamua P.S. Case No. 39 of 2013 corresponding to G.R. No. 398 of 2013 registered under Sections 366 / 497 / 34 of the Indian Penal Code.
Learned counsel appearing for the petitioners has submitted that although the alleged incident took place on 12.02.2013 but First Information Report has been lodged only on 15.02.2013 under Sections 366 / 497 / 34 of the Indian Penal Code. After the victim lady returned home her statement was recorded under Section 164 Cr.P.C. in which she has also made an omnibus allegation against the petitioners. He has further submitted that the offence under Section 497 I.P.C is a bailable offence and these petitioners have been implicated falsely in the present case due to some dispute between the husband of the victim lady and the petitioners. He has further submitted that the petitioners are in judicial custody since 16th February, 2013 and there is no other case registered against any of the petitioners earlier. As against this, learned counsel appearing for the State has opposed the prayer for grant of bail made on behalf of the petitioners stating that the case is still under investigation and there is every likelihood that the petitioners would try to influence the witnesses.
Having regard to the facts and circumstances of the case, I am inclined to enlarge the petitioners on bail. Petitioners namely, Ranjeet Paswan, Bashishtha Paswan, Bikky Paswan and Rupesh Paswan @ Rupesh Kumar Paswan are directed to be released on bail on furnishing bail bond of Rs. 10,000/-(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of Sri N. Kumar, J.M., 1st Class, Giridih in connection with Jamua P.S. Case No. 39 of 2013 corresponding to G.R. No. 398 of 2013.
The learned Court below would impose any other condition, if required, besides the conditions prescribed under Section 437 of the Code of Criminal Procedure and the petitioners would make themselves available to the investigating officer as and when required during the course of investigation.
(Shree Chandrashekhar, J.) Amit