Jharkhand High Court
Chandra Kant Mishra And Ors vs The State Of Jharkhand And Anr on 16 May, 2016
Author: D. N. Upadhyay
Bench: D. N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A. B. A. No.1154 of 2016
-----
1. Chandra Kant Mishra.
2. Manish Kumar Mishra @ Ugna Mishra.
3. Ashok Kumar Mishra @ Babua Mishra.
.......... Petitioners.
-Versus-
The State of Jharkhand. .......... Opposite Party.
------
CORAM : HON'BLE MR. JUSTICE D. N. UPADHYAY
------
For the Petitioners : Mr. Indrajit Sinha, Advocate
For the State : A.P.P.
------
02/16.05.2016: Heard learned counsel for the parties.
The petitioners are accused in a case registered under Sections 353, 504, 506 and 34 of the Indian Penal Code.
It is alleged that the petitioners caused hindrance to officers of the Board in discharge of their official duty by restraining and abusing them while they had been to the place to remove encroachment.
It is submitted that the petitioners are having their possession over the land in question on valid document. They have not taken law in their own hands, rather they had simply made protest against highhandedness of the officers of the Board and the informant. They have not used force against the informant party.
Counsel for the State has opposed the petitioners' prayer for anticipatory bail.
Considering the facts and circumstances of the case, the petitioners, above named, are directed to surrender before the court below within three weeks from today and, if they do so, they shall be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten thousand), each, with two sureties of like amount, each, to the satisfaction of the learned Chief Judicial Magistrate, Saraikella in connection with Adityapur P.S. Case No.40 of 2016, corresponding to G.R. No.175 of 2016, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(D. N. Upadhyay, J.) Sanjay/