Jharkhand High Court
Sk. Juman vs The State Of Jharkhand ... Opposite ... on 24 February, 2021
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.1680 of 2021
1.Sk. Juman
2. Ahsan Ali
3. Afajuddin ... Petitioners Versus The State of Jharkhand ... Opposite Party Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY For the Petitioners : Mr. Vikash Kumar, Adv. For the State : Mr. P.K. Chatterjee, Addl. P.P. 02 /24.02.2021 Heard the parties through video conferencing.
Learned counsel for the petitioners undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the present.
The petitioners have been made accused in connection with R.I.T. P.S. Case No. 141 of 2020 registered under sections 379, 411/34 of the Indian Penal Code and Section 12 of Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005.
Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners have committed theft of two cows. It is submitted that the allegation against the petitioners is false. Drawing attention of this Court towards Annexure-2 at page nos.18-19, which is the copy of the certified copy of the joint compromise petition filed by parties in the court of C.J.M. at Seraikella, learned counsel for the petitioners submits that the parties have compromised the matter outside of the court and the informant does not want to proceed with the case. It is then submitted that the petitioners undertake to co-operate with the trial of the case. It is lastly submitted that the petitioners have been in custody since 12.11.2020 as mentioned in paragraph 15 of the bail application. Hence it is submitted that the petitioners be released on bail.
Learned Addl. P.P. opposes the prayer for bail. Considering the facts of this case, the above named petitioners are directed to be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M., at Seraikella in connection with R.I.T. P.S. Case No. 141 of 2020 with the condition that they will co-operate with the trial of the case.
Pappu/ (Anil Kumar Choudhary, J.)