Jharkhand High Court
Fakir Chandra Tudu And Ors vs The State Of Jharkhand on 3 March, 2017
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1209 of 2017
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1.Fakir Chandra Tudu
2.Kaliram Tudu @ Kali Charan Tudu
3.Handu Mandi @ Haram Mandi
4.Ramdas Mandi @ Ragdha Mandi
5.Purna Mandi
6.Gorachand Hansda
7.Sarala Tudu
8.Hindu Mandi
9.Ratan Tudu ... ... Petitioners Versus The State of Jharkhand ... ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioners : Mrs. Puja Kumari, Advocate
For the State : A.P.P
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rd
02/Dated: 3 March, 2017
Heard learned counsel for the parties. The petitioners are an accused for the offence under sections 147, 148, 149, 341, 342, 323, 324, 307, 427, 379, 504, 506 of the Indian Penal Code and read with Section 3/4 of the Prevention of Witch (Daain) Practice Act.
It is alleged that the petitioners and others have assaulted the mother of the informant with sticks. Initially the case was lodged for the offence under Section 307 of the I.P.C. and read with Section 3/4 of the Prevention of Witch (Daain) Practice Act. The police investigated and filed charge-sheet under the several sections of the Indian Penal Code, but not under Section 307 of the I.P.C. and section 3/4 of the Prevention of Witch (Daain) Practice Act. The petitioners are in custody since 14.10.2016.
Learned A.P.P. opposes the prayer for bail. Regard being had to the facts and circumstances of this case, petitioners named above, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of like amount each, to the satisfaction of learned Judicial Magistrate 1st Class, Ghatshila, in connection with Chakulia, P.S. Case No. 28 of 2016, corresponding to G.R. No. 365 of 2016.
(Ananda Sen, J.) Amar