Jharkhand High Court
Deepak Yadav vs The State Of Jharkhand ... Opposite ... on 7 January, 2021
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10605 of 2020
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1. Deepak Yadav
2. Umesh Yadav ... Petitioners Versus The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioners : Mr. V.K. Trivedi, Advocate
For the State : Mrs. S. Singh, Addl. P.P.
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Order No.02 Dated- 07.01.2021
Heard the parties through video conferencing. Learned counsel for the petitioners personally undertakes to remove the defects as pointed out by the stamp reporter within two weeks after the lockdown period is over.
In view of the personal undertaking of the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the present.
The petitioners have moved this Court for grant of bail in connection with Pipra P.S. Case No.28 of 2020 registered under sections 147/148/149/341/342/347/323/385/387/435/436/427 of the Indian Penal Code, Section 17 of C.L.A. Act, Section 10/13/16/20 of UAPA Act and under Section 3/4/5 of Explosive Substance Act.
The learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners were members of an extremist organization and being variously armed confined the employees of a construction company and demanded levy and set ablaze to all the vehicles and crusher machines, Hywa vehicle, truck, trailers and also exploded the two crusher plants. It is further submitted that the allegations against the petitioners are all false and though the petitioners are not named in the FIR yet without putting them on T.I. Parade, charge sheet has been submitted against them. It is next submitted that the petitioners have been in custody since 18.08.2020 as has been mentioned in paragraph no. 16 of the bail application. It is lastly submitted that the petitioners undertake to cooperate with the trial of the case. Hence, it is submitted that the petitioners be admitted to bail.
The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the above named petitioners on bail. Accordingly, the petitioners are directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned J.M. 1st Class, Palamau at Daltonganj, in connection with Pipra P.S. Case No.28 of 2020 with the condition that the petitioners will cooperate with the trial of the case.
(Anil Kumar Choudhary, J.) Sonu-Gunjan/