Anil Sonkar And Others vs State Of Jharkhand

Anil Kumar Choudhary, J

Heard the parties.

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Angara P.S. Case No.38 of 2023 registered under sections 341/ 323/307/504/34 of the Indian Penal Code.

The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners in furtherance of their common intention with the co-accused persons attempted to murder Mahir Sonkar, Chandan Kumar, Arti Devi, Nehal Sonar and Neeraj Kumar. It is further submitted that the allegations against the petitioners are all false and for the selfsame occurrence, from the side of the petitioners, the cousin sister-in-law has lodged Angara P.S. Case No.39 of 2023 against the informant and others and there was free fight between the parties and the petitioners have no intention to kill anybody. It is then submitted that the petitioners undertake to furnish sufficient security including cash security and also undertake to cooperate with the investigation of the case and also undertakes that they will not annoy or disturb the informant, injured persons or their family members in any manner during the pendency of the case. Hence, it is submitted that the petitioners be given the privilege of anticipatory bail.

Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.

Considering the submissions of the counsels and the fact as discussed above, I am of the opinion that it is a fit case where the above named petitioners be given the privilege of anticipatory bail. Hence, in the event of their arrest or surrender within a period of eight weeks from the date of this order, they shall be released on bail on depositing cash security of Rs.25,000/- each and on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned J.M., Ranchi, in connection with Angara P.S. Case No.38 of 2023 with the condition that the petitioners will cooperate with the investigation of the case and appear before the Investigating Officer as and when noticed by him and will furnish their mobile numbers and a copy of their Aadhar Cards in the court below with the undertaking that they will not change their mobile numbers during the pendency of the case with further condition that they will not annoy or disturb the informant, injured persons or their family members in any manner during the pendency of the case subject to the conditions laid down under section 438 (2) Cr. P.C.