Jharkhand High Court
Shankar Sao @ Shankar Saw vs The State Of Jharkhand ..... Opp. Party on 3 April, 2019
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 8438 of 2018
1. Shankar Sao @ Shankar Saw
2. Dukhan Sao @ Dukhan Saw
3. Surendra Bhuiyan @ Surendera Bhuiyan
..... Petitioners
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioners : Mr. Anurag Kashyap, Advocate.
For the State : A.P.P.
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06/Dated: 03/04/2019
Petitioners are accused in Panki P.S. Case No. 116 of 2017, corresponding to G.R. No. 1773 of 2017 (S.T. No. 201/2018), registered for the offence under Sections 147, 148, 452, 302, 201, 120B of the Indian Penal Code and Section 3 / 4 of the Prevention of Witch (Daain) Practices Act, pending in the court of Chief Judicial Magistrate, Palamau at Daltonganj.
Perused the report dated 22.01.2019 submitted by learned S.K. Choudhary, Chief Judicial Magistrate, Palamau at Daltonganj, which reveals that the case of these petitioners committed to the court of Sessions on 21.12.2018.
Today, learned counsel for the petitioners produced the order dated 02.03.2019 passed by Manish Ranjan, learned Additional Sessions Judge-IX, Palamau in S.T. No. 06 of 2019, whereby charges under Sections 147, 148, 452/149, 302/149 red with Section 120B, 201/149, 120B of the I.P.C., Section 3 of the Prevention of Witch (Daain) Practices Act, 2001 and Section 4 of the Prevention of Witch (Daain) Practices Act, 2001, have been framed against the petitioners.
Learned counsel for the petitioners submitted that co- accused namely, Sudeshwar Bhuian, Sewanti Devi, Rajmuni Kumari and Kameswar Bhuian have been admitted on bail in B.A. No. 9915 of 2018 under order dated 16.01.2019 and the petitioners are in custody since 29.08.2018.
Learned A.P.P. opposed the prayer for bail. Be that as it may, I am inclined to admit the petitioners on bail. Accordingly, the petitioners are directed to be -2- released on bail on furnishing bail bonds of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Palamau at Daltonganj, in connection with Panki P.S. Case No. 116 of 2017, corresponding to G.R. No. 1773 of 2017 (S.T. No. 201/2018).
(Anant Bijay Singh, J.) Sunil/