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Judgment
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 Chandankiyari P.S. Case No. 124 of 2019, registered for the offence punishable under sections 147, 148, 149, 341, 342, 323, 353, 354, 504 of the Indian Penal Code.
A woman suspected to be a child lifter was detained by the villagers. She was tried to be assaulted by the villagers, but, the police managed to rescue her in spite of resistance and obstruction from the villagers.
It appears that although the petitioners are named in the FIR, but the allegations are general and omnibus against all the members of the mob.
In view of the aforesaid fact, I am inclined to extend the privilege of anticipatory bail to the petitioners. 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, Bokaro in connection with Chandankiyari P.S. Case No. 124 of 2019, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
This application stands allowed.