Hadish Ansari And Ors vs State of Jharkhand

Defects pointed out by the office are ignored for the time being.

Learned counsel for the petitioners submits that since petitioner No.3 has already been arrested, he does not want to press this application so far

petitioner No.3 is concerned and as such, he may be permitted to argue the case so far as petitioner Nos.1, 2 and 4 are concerned.

Permission is granted.

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 323, 342, 504, 506, 307, 147, 148, 149, 324, 325, 379 of the Indian Penal Code, pray for

anticipatory bail expressing apprehension of their arrest in connection with Dhanwar P. S. Case No. 337 of 2019.

Learned counsel appearing for the petitioners submits that there is case and counter case between the parties and reason for fighting is the land

dispute and both sides have sustained injury.

Considering the nature of allegations, the petitioner Nos.1, 2 and 4 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 Judicial Magistrate, Giridih, in connection with Dhanwar P. S. Case No. 337 of 2019, subject to condition as laid down

under Section 438(2) of the Code of Criminal Procedure and also on the condition 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.