Krishna Ram, son of Sukhlal Ram vs The State of Jharkhand

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Dhansar P.S. Case No. 60 of 2017 (G.R. No. 1042 of 2017) registered under sections 341, 323, 354 and 34 of the Indian Penal Code.

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

The learned counsel for the petitioners submits that the main allegation is against the co-accused Manish Kumar Mandal and the allegation against the petitioners is that they were instrumental in procuring various persons from outside and have got the informant and others assaulted. The allegations are all false. The petitioners have falsely been implicated in this case because they are the family members of the main accused Manish Kumar Mandal. The learned counsel for the petitioners, further, submits that the petitioners are ready and willing to pay the ad interim victim compensation to the informant and Chhotu Kumar. Hence, the petitioners be given the privilege of anticipatory bail.

The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to grant privileges of anticipatory bail to the petitioners - Chintu Mandal and Dikhani Devi. Hence, in the event of their arrest or surrender within a period of four weeks from the date of this order, they shall be released on bail on depositing Rs. 5,000/- each as ad interim victim compensation to be paid to the to the victims- Shabina Khatoon and Chhotu Kumar and furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned District Judge -1st, Dhanbad, in connection with Dhansar P.S. Case No. 60 of 2017 (G.R. No. 1042 of 2017) subject to the conditions laid down under section 438 (2) Cr. P.C.

In case, the petitioners deposit the ad interim victim compensation amount, it is directed that notice be issued to the victims- Shabina Khatoon and Chhotu Kumar by the court concerned forthwith and amount be released in their favour, after proper identification.