Jharkhand High Court
Ramanand Alias Ramswal Dome And Ors vs The State Of Jharkhand And Anr on 6 August, 2013
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND RANCHI
A. B. A. No. 1823 of 2013
1. Ramanand @ Ramswal Dome
2. Girja Devi @ Biranje Devi @ Biranjo
3. Manoj Ram
4. Smt. Anita Devi @ Anita ... ... ... Petitioners
Versus
1.The State of Jharkhand
2. Smt. Puja Devi ... ... ... ... Opp. Parties
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioners : Mr. Lakhan Chandra Roy
For the O.P. No. 2 : Mr. Naresh Pd. Thakur
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3/06.08.2013Anticipatory bail application filed by Ramanand @ Ramswal Dome, Girja Devi @ Biranje Devi @ Biranjo, Manoj Ram and Smt. Anita Devi @ Anita is moved by Sri Lakhan Chandra Roy, learned counsel for the petitioners and opposed by Sri Naresh Pd. Thakur, learned counsel for the opposite party No. 2.
There is general and omnibus allegation against all petitioners. No specific overt act alleged against them.
Considering the aforesaid facts and circumstance, I allow this anticipatory bail application and direct the petitioners to surrender in the court below on or before 19th of August 2013 and in the event of their surrender, the learned court below is directed to enlarge them on bail on furnishing bail bond of Rs. 10,000/-(Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned J.M. Dhanbad in connection with C.P. Case No. 1698 of 2012, subject to the condition as laid down under section 438(2) of the Cr. P.C. (Prashant Kumar, J.) Binit