Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 6, Cited by 0]

Jharkhand High Court

Atit Roman Tirkey @ Atit Chain Tirkey vs State Of Jharkhand. ............ Opp. ... on 6 September, 2018

Author: Ananda Sen

Bench: Ananda Sen

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     B.A. No. 6986 of 2018
            Atit Roman Tirkey @ Atit Chain Tirkey.............. Petitioner
                                      Versus
            State of Jharkhand. ............                          Opp. Party
                                      ......

Coram: Hon'ble Mr. Justice Ananda Sen ......

            For the Petitioner             : Md. Zaid Ahmad, Advocate
            For the State                  : A.P.P.
                                      ......

4/06.09.2018         Heard learned counsel appearing for the petitioner and the

learned counsel for the State, who opposes the prayer for bail.

The petitioner is an accused for allegedly committing offence punishable under Sections 147, 148, 341, 342, 325, 307 of the Indian Penal Code.

It is alleged that this petitioner and others have assaulted the son of the informant with sticks as some dispute arose when a dance programme was being conducted and the son of the informant was the comparer of the said programme.

Learned counsel for the petitioner submits that the petitioner is in custody since 05.06.2018 and the allegation of assault is general and omnibus and some simple injuries were found on the body of the injured.

Taking into consideration the aforesaid facts, I am inclined to release the petitioner on bail. Accordingly, petitioner, namely, Atit Roman Tierey @ Atit Chain Tirkey is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M., Simdega, in connection with Bolba P.S. Case No. 06 of 2018, corresponding to G.R. No. 302 of 2018, subject to condition that the petitioner will deposit a sum of Rs. 2000/- before the trial court at the time of furnishing bail bonds and only after depositing of the said amounts the bail bonds of the petitioner will be accepted. The amount, so deposited by the petitioner, will be disbursed in favour of the injured, who is the son of the informant, after proper verification and identification.

(Ananda Sen, J) Mukund/-cp. 3