Pradhan Soren And Ors vs State Of Jharkhand

The matter is taken up through video conferencing. No one turns up either on behalf of the petitioners or on behalf of the State.

The petitioners are directed to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

Apprehending their arrest in connection with Littipara P.S. Case No.68 of 2017 corresponding to G.R. No.851 of 2017 instituted under Sections 147,

148, 149, 341, 342, 283, 323, 332, 337, 353, 379, 511, 504 of the Indian Penal Code, the petitioners have moved this Court for grant of privileges of

anticipatory bail.

Perusal of the record reveals that the allegation against the petitioners is that the petitioners blocked the road of Littipara, Pakur and were protesting

against the burial of a dead body near the river bank where they used to take bath and also used criminal force against the police personnel. It has

been averred in the instant anticipatory bail application that the allegation against the petitioners is false. It has been next averred that the petitioners

have not committed any offence. It has been also averred in para-13 of the instant bail application that the petitioners have no criminal antecedent and

in para-16 that they are ready and willing to abide by any terms and conditions imposed upon them by this Court.

Considering the facts of the case, I am inclined to grant privileges of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to

surrender in the Court of learned J.M.- 1st Class, Pakur within six weeks from today and in the event of their arrest or surrendering, they will be

enlarged on bail on depositing Rs.5,000/-(Rupees five thousand) each as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five

thousand) each with two sureties of the like amount each to the satisfaction of learned J.M.- 1st Class, Pakur in connection with Littipara P.S. Case

No.68 of 2017 corresponding to G.R. No.851 of 2017 with the condition that they will co-operate with the investigation of the case and appear before

the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhar Card with an undertaking that they

will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 438(2) of the Code of

Criminal Procedure.