Jharkhand High Court
Khurshid Ansari vs The State Of Jharkhand on 8 October, 2014
Author: R.N. Verma
Bench: Ravi Nath Verma
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2709 of 2014
Khurshid Ansari ... ... ... Petitioner
Versus
The State of Jharkhand ... ... ... Opposite Party
CORAM : HON'BLE MR. JUSTICE RAVI NATH VERMA
For the Petitioner : Mr. Rajesh Kumar, Advocate
For the State : A.P.P.
03/08.10.2014The sole petitioner Khurshid Ansari has moved this Court for grant of anticipatory bail under Section 438 and 440 of the Code of Criminal Procedure in connection with Kisko P.S. Case No.49 of 2013 corresponding to G.R. No.413 of 2013 instituted under Sections 341/342/323/452/379/34 of the Indian Penal Code and Section 3/4 of the Prevention of Witch Craft Practices Act.
Heard learned counsel appearing for the petitioner and learned A.P.P. for the State.
Learned counsel for the petitioner submitted that the present case is a counter blast of Kisko P.S. No.42 of 2013 registered by mother of one of the accused Rashid Ansari. It was also submitted that all the family members have been implicated in this case but by order dated 28.11.2013, learned court below has granted anticipatory bail to some of the co accused persons and another accused Rashid Ansari has been granted anticipatory bail in A.B.A. No.5259 of 2013 and the case of the petitioner is on similar footing.
Learned A.P.P. though opposed the prayer but fairly submitted that one of the coaccused namely Rashid Ansari has already been granted anticipatory bail by this Court.
In the facts and circumstance of the case as stated above, the petitioner namely Khurshid Ansari is directed to surrender in the court below within three weeks from today and in the event of his arrest/surrender, the court below is directed to enlarge him on bail on furnishing bail bond of Rs.10,000/ (Ten thousand) with two sureties of the like amount each to the satisfaction of learned learned Judicial Magistrate, 1st Class, Lohardaga in connection with Kisko P.S. Case No.49 of 2013 corresponding to G.R. No.413 of 2013 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(R.N. Verma, J.) Anit