Jharkhand High Court
Md Asjad And Ors vs The State Of Jharkhand on 12 October, 2017
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 6026 of 2017
1. Md. Asjad
2.Md. Khalid
3.Md. Shoyeb ... ....Petitioners
Vs.
The State of Jharkhand ....Opposite Party
CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA
For the Petitioners: Mr. Hemant Kumar Shikarwar, Advocate
For the State: Mr. Ashok Kumar, APP
2/12.10.2017: Heard both the counsels.
Counsel for the petitioners has submitted that this case arises out of measurement of land and he has further said that the allegation against petitioner no. 1 is that he snatched measurement chain from the concerned staff and allegation against petitioner no. 2 is that he had torn the papers. There is no specific allegation made against petitioner no. 3. Counsel for the petitioner has further submitted that petitioners are bonafide purchasers of the land and the possession of the land was disturbed by the measurement done on the instance of opposite parties.
Learned counsel for the State has opposed the anticipatory bail application. He has submitted that witnesses examined during investigation have fully supported the case of prosecution. It further appears that that petitioners are in possession of 12 decimal of land more than that of their sale deed.
Having heard counsels for both the side; having gone through the records of the case and in the facts and circumstances of the case, the above named petitioners are directed to surrender in the court below within three weeks from the date of this order and in the event of their arrest or surrender, the court below shall enlarge the above named -2- petitioners on bail on furnishing bail bond of Rs. 20,000/- (Twenty Thousand)each, with two sureties of the like amount each to the satisfaction of learned C.J.M., Chatra in connection with Hunterganj P.S. Case No. 93 of 2017 corresponding to R.N.F. No. 886 of 2017, subject to the condition as laid down under section 438(2) of the Cr.P.C., subject to further condition that petitioner will attend the trial court at each and every date unless dispensed with by the trial court and not disturb and intimidate the informant.
( Ratnaker Bhengra,J.) Sharda/-