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Judgment
5 paragraphs · 231 wordsHeard learned counsel for the petitioner and learned counsel appearing for the State.
The petitioner is an accused in connection with Chandwa P.S. Case No. 140 of 2018, registered for the offences punishable under sections 147, 148, 149, 341, 342, 386, 387, 427, 435, 436 of the Indian Penal Code, sections 10/13 of Unlawful Activities (Prevention) Act and section 17(i)(ii) of Criminal Law Amendment Act.
It has been alleged that the extremists had demanded levy, assaulted the labour and set fire an HYVA as well as a Poklain machine. The petitioner seems to have confessed in Chandwa P.S. Case No. 34 of 2019. Some of the other co-accused persons had also confessed and had taken the name of the petitioner. It has been stated by the learned counsel for the petitioner that the FIR does not disclose about the presence of any woman which, in fact, falsifies the allegation leveled against the petitioner.
Learned A.P.P. has stated that the petitioner has got criminal antecedent.
However, considering the nature of implication of the petitioner and the fact that she is in custody since 11.06.2020, the above named petitioner is directed to be released on bail, on furnishing bail bond of Rs. 10,000 (ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Latehar, in connection with Chandwa P.S. Case No. 140 of 2018.