Diwakar Mandal vs The State of Jharkhand

H.C. Mishra, J.—Heard learned counsel for the petitioner, learned A.P.P. for the Prosecution as also learned counsel for the informant. Petitioner has been made accused for the offence under Sections 307/324/120B/34 of the Indian Penal Code in connection with Rajmahal P.S. Case No. 3 of 2012, corresponding to G.R. No. 8 of 2012.

From the FIR, it appears that there is allegation against seven named accused persons including this petitioner to have hurled bomb causing injury on the informant, who was being taken to the Court Hazat after production in the Court.

It appears from the FIR that in the occurrence, one police personnel and some other persons were also injured. However, it appears from the case diary that the injuries on all of them were simple in nature.

Learned counsel for the petitioner submitted that there is omnibus allegation against the accused persons and the injuries are only simple in nature.

Learned counsel for the informant has opposed the prayer submitting that the accused persons had assembled to commit the murder of the informant and earlier also, similar occurrence had taken place. In the facts and circumstances of the case, I am inclined to release the petitioner on bail. Accordingly, the petitioner Diwakar Mandal is directed to be released on bail, on furnishing bail bond of Rs. 10,000/-(Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of learned A.C. J.M. Rajmahal, in connection with Rajmahal P.S. Case No. 3 of 2012, corresponding to G.R. No. 8 of 2012.