Pankaj Baghout And Ors vs State of Jharkhand

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

Defects, as pointed out by the office, are ignored. The petitioners apprehend their arrest in connection with Godda (M) P.S. Case No. 304 of 2019, registered for the offence punishable under sections 341, 323, 325, 307, 504, 34 of the Indian Penal Code.

It has been alleged that on 07.11.2019 the petitioners had come to the house of the informant and assaulted the informant, her husband and her son with farsa and iron rod etc. It appears that the petitioner no. 1 had also lodged a case on the same day which was registered as Godda (M) P.S. Case No. 305 of 2019. Two persons had suffered injuries including the informant, but, the injuries were not grievous in nature. There appears to be a scuffle between both the sides which led to a case and counter case.

Regard being had to the aforesaid facts, I am inclined to extend the privilege of anticipatory bail to the petitioner. Accordingly, the petitioners, above named, are directed to surrender in the court below within a period of four weeks from today and pray for regular bail, and in that event, they will be enlarged on bail, on furnishing bail bond of Rs. 10,000/- (Ten Thousand only) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Godda in connection with Godda (M) P.S. Case No. 304 of 2019, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.

This application stands allowed.