Fulmuni Murmu And Ors vs State of Jharkhand

Heard learned counsel appearing for the petitioners and learned A.P.P. appearing for the State.

The petitioners, who are accused for offence under Sections 147, 148, 149, 341, 323, 307, 354, 504, 506 and 34 of the Indian Penal Code, pray for

anticipatory bail expressing apprehension of their arrest in connection with Pakur (T) P. S. Case No. 146 of 2020.

Learned counsel appearing for the petitioners submits that there is land dispute between the parties and as such, they have been falsely implicated in

this case.

From perusal of the record, it appears that there was a title suit which has been decided in favour of the informant by the competent civil court and

possession has already been delivered.

Considering the nature of allegation, I do not find it a fit case for anticipatory bail, so far petitioner No.2 and 5 are concerned, and hence their prayer

for bail are, hereby, rejected.

So far petitioner Nos.1, 3 and 4 are concerned, considering the nature of dispute and the fact that they are female, they are directed to surrender

before the court below within four weeks from today and on their surrender, they 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 the learned Chief Judicial Magistrate, Pakur, in connection with Pakur

(T) P. S. Case No. 146 of 2020, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure and also on the conditions

that they will submit self-attested photocopy of their Aadhaar Cards and also submit their mobile number before the learned court below which they

will always keep active and will not change it during pendency of this case without prior permission of the court.

However, if the petitioner No.2 and 5 surrender and pray for regular bail, the same be disposed of, as early as possible, after taking into consideration

the submissions advanced herein, without being prejudiced by the order of this Court.