Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Munna Yadav And Ors vs The State Of Jharkhand on 10 April, 2013

Equivalent citations: 2013 (2) AJR 565

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI    
                                                                                                    
                                        A.B.A. No. 916 of 2013

                 1. Munna Yadav
                 2. Chathan Yadav
                 3. Sheo Barat Yadav
                 4. Baldeo Yadav
                 5. Surendra Yadav @ Surindra Yadav
                 6. Bitani Yadav @ Batamin Yadav
                 7. Sita Yadav
                 8. Uday Yadav                                                              ...... Petitioners 
                                                             Versus 
                 The State of Jharkhand                                                       ...... Opposite Party
                                                          ­­­­­­­­­
                 CORAM:  HON'BLE MR. JUSTICE D.N. UPADHYAY
                                                        ­­­­­­­­­
                 For the Petitioners           : Mr.  Abhay Kr. Chaturvedi,  Advocate
                 For the State                          : A.P.P.

 02/10.04

.2013 Heard learned counsel for the parties.

The petitioners are accused in a case registered under Sections 147, 341,  323, 504 & 307 of the Indian Penal Code and Section 3/4 of Prevention of Witch  Craft Act. 

There is allegation in the F.I.R. that the accused persons, named in the  F.I.R., caused assault to the informant by means of  lathi  and they were raising  allegation that the informant and his family are practicing witchcraft on them.  

It is submitted that no specific allegation against any of the accused is  alleged in the F.I.R.  The informant sustained only one injury caused by hard and  blunt substance which is simple in nature.  

Learned counsel appearing for the State opposed the prayer for bail and  submitted that specific allegation of causing assault is against petitioner No.1  Munna Yadav.

Considering aforesaid aspects of the matter, I do not feel inclined to give  benefit of Section 438 Cr.P.C. to petitioner No.1 Munna Yadav.  Accordingly, the  prayer for anticipatory bail on behalf of petitioner No.1 Munna Yadav stands  dismissed.

So far petitioner Nos.2 to 8 namely, Chathan Yadav,    Sheo Barat Yadav,  Baldeo   Yadav,     Surendra   Yadav   @   Surindra   Yadav,   Bitani   Yadav   @   Batamin  Yadav,  Sita Yadav,  Uday Yadav are   concerned,   they   are   directed   to   surrender  before the Court below within a period of three weeks from today and on such  surrender they 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   the   Court   of   Sri   B.K.   Tiwari,   learned   Civil   Judge  Senior Division­1, Chatra in connection with Pratappur P.S. Case No.65 of 2012  corresponding to G.R. Case No.838 of 2012 subject to the conditions laid down  under Section 438(2) Cr.P.C.

                                                (D. N. Upadhyay, J.)                 NKC