Santosh Kumar Mehta @ Santosh Kumar and Anil Raj @ Anil Mehta Vs State of Jharkhand

Jharkhand High Court 31 Oct 2012 A.B.A. No. 3736 of 2012
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

A.B.A. No. 3736 of 2012

Hon'ble Bench

Dhrub Narayan Upadhyay, J

Advocates

Deepak Kumar, for the Appellant;

Final Decision

Dismissed

Acts Referred

Criminal Procedure Code, 1973 (CrPC) — Section 438(2)#Penal Code, 1860 (IPC) — Section 143, 186, 283, 332, 341

Judgement Text

Translate:

D.N. Upadhyay

1. Heard the learned counsel for the petitioners and the learned counsel for the State. This is an application for grant of anticipatory bail filed by the

petitioners in connection with Barhi (Padma) PS case No. 49 of 2012 (GR No. 637/2012) for the offence registered under sections 143 / 341/

342/ 186/ 332/ 353/ 504/ 283 of the Indian Penal Code.

2. It reveals from the FIR that the petitioners created road jaam against seizure of a tractor which was parked in their crusher.

3. It is submitted that sections 353/ 332 IPC are not attracted and rest of the sections are bailable. No criminal force was used against public

servants in discharge of their official duties. Learned counsel for the State has opposed the prayer. Considering above facts and circumstances of

the case, both the petitioners above named are directed to appear/surrender before the court below within a period of four weeks positively from

the date of this order and on their surrender, they shall 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 Sri Rajesh Kumar, J.M. 1st Class, Hazaribagh, in connection with Barhi (Padma) PS

case No. 49 of 2012 (GR No. 637/2012), subject to the conditions laid down u/s 438(2) Cr.P.C.

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