Jharkhand High Court
Resham Karmali @ Babu Bhai vs The State Of Jharkhand ... ... Opposite ... on 12 January, 2021
Author: R. Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 6448 of 2020
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Resham Karmali @ Babu Bhai ... ... Petitioner Versus The State of Jharkhand ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY Through- Video Conferencing
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For the Petitioner : Mr. Avishek Prasad, Advocate For the State : Mr. Jitendra Pandey, A.P.P.
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02/12.01.2021 Heard Mr. Avishek Prasad, learned counsel for the petitioner and Mr. Jitendra Pandey, learned A.P.P. for the State.
So far as defect no. 9(i) is concerned, learned counsel for the petitioner undertakes to remove the same once the situation normalizes. As regards, defect no. 9(ii) is concerned, the same is ignored.
The petitioner has prayed for grant of anticipatory bail, as he is apprehending his arrest in connection with Rajrappa P.S. Case No. 203/2014, corresponding to G.R. No. 5215/2014.
The brother of the informant who is the owner of Vatika Hotel was taken into custody. In his absence the informant was running the hotel. It has been alleged that on 29.12.2014 a mob had gathered demanding that the brother of the informant be hanged. The hotel was also damaged by the mob and it was also set on fire.
The petitioner has been attributed to be a member of the mob. The allegations are general and omnibus in nature and several co-accused persons have been granted anticipatory bail by this Court in A.B.A. No. 542 of 2016, A.B.A. No. 6517 of 2019 and A.B.A. No. 3888 of 2020.
Regard being had to the aforesaid facts, the petitioner is directed to surrender before the learned court below within a period of four weeks and on his surrender, he shall be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties of the like -2- amount each to the satisfaction of learned S.D.J.M., Ramgarh in connection with Rajrappa P.S. Case No. 203/2014, corresponding to G.R. No. 5215/2014, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
This application stands allowed.
(R. Mukhopadhyay, J.) Alok/-