Jharkhand High Court
Banarshi Bhuiyan And Ors vs The State Of Jharkahnd on 7 January, 2015
Author: D. N. Upadhyay
Bench: D. N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No.7275 of 2014
1. Banarshi Bhuiyan.
2. Lalan Bhuiyan.
3. Mani Bhuiyan. .......... Petitioners.
Versus
The State of Jharkhand. .......... Opposite Party.
CORAM : HON'BLE MR. JUSTICE D. N. UPADHYAY
For the Petitioners : Mr. Anil Kumar, Advocate
For the State : A.P.P.
04/07.01.2015: Heard learned counsel for the parties.
The petitioners are accused in connection with Sadar (Town) P.S. Case No.209 of 2014, corresponding to G.R. No.919 of 2014, registered under Sections 147, 148, 149, 341, 323, 324, 325, 326, 307, 353 and 504 of the Indian Penal Code, pending in the court of learned Chief Judicial Magistrate, Palamau at Daltonganj.
It reveals from the first information report that the accused persons, who are named in the first information report, along with their associates, who were 3035 in numbers, made attack on the policy party, while they were returning after executing a decree in favour of decree holder. In the incident, six police personnel had sustained injuries. The accused persons were armed with Lathi, Tangi etc. It is submitted that three accused persons, who are also named in the first information report, have been granted bail by this Court vide B.A. No.6610 of 2014. There is no specific allegation against any of the petitioners as alleged. The petitioners have remained in custody for more than six months.
Counsel for the State has opposed the petitioners' prayer for bail.
2 Considering the facts and circumstances of the case, the period of detention of the petitioners in jail custody and grant of bail to other coaccused, the petitioners above named are also directed to be released on bail on furnishing bail bond of Rs.10,000/ (rupees ten thousand), each, with two sureties of the like amount, each, to the satisfaction of learned Chief Judicial Magistrate, Palamau at Daltonganj, in connection with Sadar (Town) P.S. Case No.209 of 2014, corresponding to G.R. No.919 of 2014.
(D. N. Upadhyay, J.) Sanjay/