Mahendra Gope And Others vs State Of Jharkhand

Sanjay Kumar Dwivedi, J

Heard the learned counsel appearing for the petitioners as well as the learned counsel appearing on behalf of the respondent State.

The petitioners apprehending their arrest in connection with Doranda P.S. Case No.232 of 2023 registered for the offence under sections 385, 387, 504, 506, 307, 324, 323 and 34 of the Indian Penal Code, pending in the court of learned Judicial Magistrate, Ranchi.

The learned counsel for the petitioners submits that so far the petitioners are concerned there is no direct allegation and the allegation is there against other accused persons. In view of that, he further submits that there is land dispute between the parties and hence the petitioners may kindly be provided with privilege of anticipatory bail.

The learned counsel for the respondent State submits that there are direct allegations against the petitioners and they have also threatened the informant.

The learned Sessions Judge has looked into paragraph nos.2, 5, 6 and 7 of the case diary and found that there are specific allegations against these petitioners that on the date of occurrence the petitioner and the co-accused persons surrounded informant and then Munchun Singh came with pistol and threatened to give his land situated at Namkum Circle otherwise, he will shoot at his head. Looking into the contents of the F.I.R. the name of the petitioners have occurred and the allegation of threatening is also there.

In view of the above, I am not inclined to grant privilege of anticipatory bail to the petitioners and hence, the prayer for anticipatory bail of the petitioners, is, hereby, rejected. Accordingly, this anticipatory bail application is hereby dismissed.