Jharkhand High Court
Jawahar Lal Sardar vs The State Of Jharkhand on 29 November, 2017
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8416 of 2017
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Jawahar Lal Sardar ... Petitioner
-versus-
The State of Jharkhand ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner : Mr. Arun Kumar Pandey, Sr. Advocate
For the State : A.P.P.
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02 / 29.11.2017Heard learned counsel for the parties.
Petitioner is an accused for allegedly committing the offence punishable under Sections 147, 148, 149, 323, 324, 307, 379, 337, 338, 114, 302, 120B, 386, 342, 341 and 326 of the Indian Penal Code.
It is stated that a mob had gathered to protest against mob lynching. Learned counsel for the petitioner submits that the petitioner has not been named in the FIR and has been falsely implicated. No overt act has been specifically attributed against the petitioner. Learned counsel submits that even if the allegations are taken in their entirety, at best, the petitioner can be said to be a member of the mob. Petitioner is in custody since 24.05.2017.
Keeping in view the period of custody of the petitioner, as also taking into consideration the fact that the petitioner is not named in the FIR and no specific overt act has been attributed against the petitioner, petitioner, namely, Jawahar Lal Sardar, is directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate 1 st Class, Jamshedpur in connection with Bagbera Police Station Case No.91 of 2017 corresponding to G.R. No. 1390 of 2017.
( Ananda Sen, J.) Kumar/Cp-03