Satyendra Kumar @ Satyendra Mandal And Ors vs State Of Jharkhand

The matter is taken up through video conferencing. No one turns up on behalf of the parties.

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

Apprehending their arrest, the petitioners have moved this Court for grant of privilege of anticipatory bail in connection with Godda (T) P.S. Case

No.164 of 2020 registered under sections 323/341/307/379/34 of the Indian Penal Code. Perusal of the record reveals that the allegation against the

petitioners is that the petitioners along with co-accused persons in furtherance of common intention attempted to murder Laxmi Kant Mandal. It

appears from page no.23 of the brief which is a copy of the certified copy of the compromise petition filed by the parties in the court of Sessions

Judge, Gumla, that the parties have settled the matter outside the Court. It is next averred that the allegations against the petitioners are false and the

genesis of occurrence is a petty dispute between the parties and that the petitioners are ready to abide by any terms and conditions imposed upon

them by this Court.

Considering the facts of the case, I am of the opinion that it is a fit case where the above named petitioners be given the privilege of anticipatory bail.

Hence, in the event of their arrest or surrender within a period of six weeks from the date of this order, they shall be released on bail on furnishing bail

bond of Rs. 25,000/- (Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M., Godda, in

connection with Godda (T) P.S. Case No.164 of 2020 with the condition that the petitioners will cooperate with the investigation of the case and

appear before the Investigating Officer as and when noticed by him and will furnish their mobile numbers and a copy of their Aadhar Cards in the

court below with the undertaking that they will not change their mobile numbers during the pendency of the case subject to the conditions laid down

under section 438 (2) Cr. P.C.