Branch Manager vs Sunita Devi, & Ors.

Petitioners are apprehending their arrest in connection with Sarwan P.S. Case No. 108 of 2016, corresponding to G.R. No. 1401 of 2016, registered under Sections 147, 148, 149, 341, 323, 324, 307, 337 of the I.P.C.

Learned counsel for the petitioners has submitted that petitioners have been falsely implicated in this case with a view to counter-blast Sarawan P.S. Case No. 109 of 2016 lodged by mother of petitioners Ashok Verma and Manoj Verma.

Learned counsel for the opposite party no. 2 has vehemently opposed the prayer for anticipatory bail of the petitioners.

Be that as it may, I am inclined to admit the petitioners - Subal Verma @ Subal Mahto, Birbal Verma @ Birbal Mahto, Ashok Verma @ Ashok Kumar Verma, Manoj Verma @ Manoj Mahto, Sanjay Verma, Triveni Verma, Gopal Verma @ Gopal Mahto, Kartik Verma @ Mahto, Suresh Verma @ Suresh Mahto, Tikait Verma @ Tikail Mahto, Pasupati Verma @ Pasupati Mahto, Tripurari Verma @ Tripurari Mahto, Niranjan Verma, Bibhisan Verma, Prakash Verma @ Prakash Mahto (in A.B.A. No. 1150 of 2017) and petitioners - Uday Verma and Nirmal Verma (in A.B.A. No. 1159 of 2017) on anticipatory bail. The petitioners (in A.B.A. No. 1150 of 2017 & A.B.A. No. 1159 of 2017) are directed to surrender in the Court below within four weeks from the date of this order and in the event of their arrest or surrender, the Court below shall enlarge the petitioners on bail on furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Sub Divisional Judicial Magistrate, Deoghar, in connection with Sarwan P.S. Case No. 108 of 2016, corresponding to G.R. No. 1401 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. and subject to the further condition that on the date of surrender, all the 17 petitioners (in A.B.A. No. 1150 of 2017 & A.B.A. No. 1159 of 2017) shall deposit Rs. 3,000/- each in the court below.

On deposition of the aforesaid amount, the court below will issue notice to both the injured namely Bahruddin Mian and Nasir Ansari, and on their appearance and after proper verification shall release the aforesaid amount in favour of the both the injured.

So, far prayer for anticipatory bail of petitioner of petitioner - Falguni Verma is concerned, it appears that there is direct and specific allegation against the him .

Accordingly, I am not inclined to admit the petitioner - Falguni Verma on anticipatory bail. Accordingly, the anticipatory bail application filed on behalf of petitioner - Falguni Verma is rejected.