Jharkhand High Court
Dhananjay Prasad Yadav @ Dhananjay ... vs State Of Jharkhand............. Opp. ... on 23 February, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1233 of 2018
Dhananjay Prasad Yadav @ Dhananjay Yadav.........Petitioner
Versus
State of Jharkhand............. Opp. Party
......
Coram: Hon'ble Mr. Justice Ananda Sen ......
For the Petitioner : Mr. Anurag Kashyap, Advocate
For the State : A.P.P.
......
2/23.02.2018 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, 149, 307, 302, 427, 387, 436 of the Indian Penal Code.
It is alleged that several persons have attacked the brother of the informant and assaulted him with 'Sabal' and 'Danda'. It is further alleged that because of the said assault the brother of the informant succumbed to the injury.
Learned counsel appearing for the petitioner submits that the entire allegation is vague and omnibus. He further submits that there is no specific overt act attributed to this petitioner.
After going through the FIR and the impugned order, I find that there is no specific overt act attributed to this petitioner. Further, the allegation of demand of extortion is against one Abdul Gaffar Mian and Dastgir Mian.
Keeping in view the aforesaid fact, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner namely, Dhananjay Prasad Yadav @ Dhananjay Yadav is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Sri Abhishek Srivastava, Judicial Magistrate, 1st Class, Garhwa, in connection with Bishunpura P.S. Case No. 32 of 2017 [G.R. No. 855/2017].
(Ananda Sen, J) Mukund/-cp. 3