Jharkhand High Court
Nand Kishore Prasad Swarnkar And Ors vs The State Of Jharkhand And Anr on 29 July, 2013
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND RANCHI
A. B. A. No. 1593 of 2013
1. Nand Kishore Prasad Swarnkar
2. Srikant Swarnkar
3. Aruna Devi ... ... ... Petitioners
Versus
1.The State of Jharkhand
2.Rounak Jaiswal ... ... Opp. Parties
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioners : Mr. Ajit Kumar
For the O.P. No.-2 : Mr. Arbind Kumar Sinha
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3/29.07.2013Anticipatory bail application filed by Nand Kishore Prasad Swarnkar, Srikant Swarnkar and Aruna Devi is moved by Sri Ajit Kumar, learned counsel for the petitioners and opposed by Sri Arbind Kumar Sinha, learned counsel for the opposite party No. 2.
From the allegations made in the complaint petition and statement of complainant on S.A. it appears that dispute between the parties is with respect to the landed property, which, in my opinion, can be resolved by filing a civil suit.
Considering the aforesaid facts and circumstance, I allow this anticipatory bail application and direct the petitioners to surrender in the court below on or before 12th of August 2013 and in the event of their surrender, the learned court below is directed to enlarge them on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, Giridih in connection with Complaint Case No. 1539 of 2010 corresponding to T.R. No. 746 of 2012, subject to the condition as laid down under section 438(2) of the Cr. P.C. (Prashant Kumar, J.) Binit