Jharkhand High Court
Sonu Giri & Ors vs State Of Jharkhand on 19 May, 2012
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No. 1620 of 2012
1. Sonu Giri
2. Banti @ Banty
3. Mukesh Giri @ Mukesh
4. Vicky
5. Rointu Singh @ Rintu Singh
6. Madan Singh
7. Manish Kumar @ Manish .... ... Petitioners
Versus
The State of Jharkhand & Another ..... ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioners : Mr. P.P.N. Roy, Sr. Advocate
& Pragati Prasad, Advocate
For the State : A.P.P.
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2/ 19.05.2012Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution.
The petitioners are apprehending their arrest in connection with Mango P.S. Case No. 145 of 2012 corresponding to G.R. No. 879 of 2012, for the alleged offence under Sections 147, 149, 323, 307, 448, 427 and 337 of the Indian Penal Code.
From the F.I.R., it appears that the informant and his family members were assaulted by the accused persons including these petitioners on the pretext that the informant was involved in eve teasing.
In the facts of this case, I am inclined to grant anticipatory bail to the petitioners, Sonu Giri, Banti @ Banty, Mukesh Giri @ Mukesh, Vicky, Rointu Singh @ Rintu Singh, Madan Singh and Manish Kumar @ Manish. Accordingly, it is directed that in the event of surrender/arrest, the petitioners, named above, shall be released on bail, on furnishing bail bonds of Rs. 10,000/- (ten thousand) each, with two sureties of the like amount each, to the satisfaction of Sri Abhimanyu Kumar, learned Judicial Magistrate, Jamshedpur, or his successor, in connection with Mango P.S. Case no. 145 of 2012 correspond to G.R. No. 879 of 2012, subject to conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
( H. C. Mishra, J.) R.Kr.