Chitranjan Dubey And Ors vs The State Of Jharkhand on 20 September, 2017

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Jharkhand High Court

Chitranjan Dubey And Ors vs The State Of Jharkhand on 20 September, 2017

Bench: Ananda Sen

                                         1



               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A. No. 6553 of 2017
                                     ----
1. Chitranjan Dubey
2. Om Prakash Dubey
3. Narendra Kumar Chandravansi @ Narendra Kumar
4. Bikash Dubey @ Vikash Dubey
5. Raj Kumar Dubey
6 Amit Dubey
7. Sanket Dubey
8. Angad Dubey @ Angad Kumar Dubey
                                              ...    Petitioners
                                  -versus-
The State of Jharkhand                        ...   Opposite Party
                                     ----
                 CORAM : HON'BLE MR. JUSTICE ANANDA SEN
                                   ----
            For the Petitioners :    Mr. Shambhu Nath Tiwari, Advocate
            For the State       :    A.P.P.
                                        ----

2 / 20.09.2017

Heard learned counsel for the petitioner and the learned A.P.P. appearing for the State.

Petitioners are accused for an offence under Sections 147, 148, 149, 153A, 295, 295A, 307, 323, 325, 341, 353, 332, 337, 427, 452, 504, 506, 120B of the Indian Penal Code.

Learned counsel for the petitioners submits that though the petitioners were named in the first information report, they were mere spectators. It is alleged that to disturb the communal harmony the bondary wall of the graveyard and the temple were tried to be demolished by the petitioners and others.

It is submitted by the counsel for the petitioners that other co-accused persons, who are similarly situated with that of the petitioners, have been granted bail by this Court in B.A. No.6504 of 2017.

Keeping in view the above facts, he is directed to 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 the learned Sub Divisional Judicial Magistrate, Daltonganj, Palamu in connection with Chainpur Police Station Case No.108 of 2017, subject to the condition that from 24 th September, 2017 to 3rd October, 2017, all the petitioners shall appear before the Officer-in- Charge, Chainpur Police Station, Daltonganj everyday and shall mark their 2 attendance. If the petitioners fail to appear even for a single day, their bail bonds shall stand cancelled and the concerned police would be at liberty to take the respective petitioners in custody.

Let a copy of this order be forwarded each to the Deputy Commissioner, Daltonganj and the Officer-in-Charge, Chainpur Police Station, Daltonganj for the needful.

( Ananda Sen, J.) Kumar/cp-03

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