Jharkhand High Court
Bittu @ Lucky Khan @ Black Kamando vs The State Of Jharkhand .... .... Opp. ... on 20 February, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 296 of 2018
Bittu @ Lucky Khan @ Black Kamando .... .... Petitioner(s).
Versus
The State of Jharkhand .... .... Opp. Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. A.K. Pandey, Advocate
For the State : A.P.P.
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04/20.02.2018
Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing offence punishable under Sections 147, 148, 149, 151, 152, 153, 341, 323, 504, 506, 325, 307, 379, 427, 353, 332, 120(B) IPC.
It is alleged that in a protest for mob lynch in the district, this petitioner and others ransacked several shops and thereafter obstructed police from performing their duties.
Counsel for the petitioner submits that petitioner is merely a member of the mob and save and except this there is no specific allegation against the petitioner. Several other persons have been granted bail.
In view of the aforesaid facts, I am inclined to allow this application. Accordingly, the petitioner, namely, Bittu @ Lucky Khan @ Black Kamando is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judicial-XIII, Jamshedpur in connection with Azadnagar P.S. Case No. 38 of 2017, corresponding to G.R. No. 1430 of 2017 (S.T. No. 350 of 2017), subject to the condition that the petitioner should appear and mark his attendance before the Azadnagar police station in the district of Jamshedpur once in a month, failing which his bail bond shall stand cancelled and the officer-in-charge Azadnagar police station will take appropriate steps for his arrest.
(ANANDA SEN , J) anjali/ C.P 3