Jharkhand High Court
Sanjay Tirkey vs State Of Jharkhand. ............ Opp. ... on 11 September, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7215 of 2018
1. Sanjay Tirkey
2. Ashish Lakra..................... Petitioners
Versus
State of Jharkhand. ............ Opp. Party
......
Coram: Hon'ble Mr. Justice Ananda Sen ......
For the Petitioners : Mr. K.S.Nanda, Advocate
For the State : A.P.P.
......
2/11.09.2018 Heard learned counsel appearing for the petitioner and the
learned counsel for the State, who opposes the prayer for bail.
The petitioners are accused for allegedly committing offence punishable under Sections 147, 148, 341, 342, 325, 307 of the Indian Penal Code.
It is alleged that these petitioners and others have assaulted the son of the informant with sticks as some dispute arose when a dance programme was being conducted and the son of the informant was the comparer of the said programme.
Learned counsel for the petitioners submits that they are in custody since 05.06.2018 and the allegation against them is general and omnibus in nature and simple injury was found on the body of the injured.
Learned A.P.P. opposes the prayer for bail and submits that these petitioners and others have assaulted the son of the informant without there being any reason and the injuries were grievous.
Taking into consideration the fact that the petitioners are in custody since 05.06.2018, I am inclined to enlarge the petitioners on bail. Accordingly, both the petitioners, named above, are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Simdega in connection with Bolba P.S. Case No. 06 of 2018 [G.R. No. 302/2018], subject to the condition that each of the petitioners shall deposit a sum of Rs. 5000/- (five thousand) before the trial court and the time of furnishing their bail bonds and only after depositing of the said amounts the bail bonds of the petitioners shall be accepted. The amount, so deposited by the petitioners, will be disbursed in favour of the injured, who is the son of the informant, after proper verification and identification.
(Ananda Sen, J) Mukund/-cp. 3