Sohan Yadav And Ors vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioners personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the

present.

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

No.58 of 2019 registered under sections 147/ 149/341/323/324/307 of the Indian Penal Code.

The Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners were member of an unlawful assembly

and in prosecution of common object of the assembly they attempted to murder the husband of the informant causing injuries on his head and also

attempted to murder Narayan Yadav and Mukul Devi and also thrashed the one year old son of the informant on the ground after taking him from the

lap of the informant; with an intention to kill him. It is further submitted that the allegations against the petitioners are all false. It is then submitted that

the petitioners are ready and willing to jointly pay Rs. 20,000/- as ad interim victim compensation to the informant without prejudice to their defence in

this case and undertake to cooperate with the investigation of the case. Hence, it is submitted that the petitioners be given the privilege of anticipatory

bail.

Learned Addl. P.P. opposes the prayer for grant of anticipatory bail.

Considering the submissions of the counsels and the fact as discussed above, 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 jointly depositing a demand draft of Rs. 20,000/- as ad interim victim compensation in favour of informant and 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 S.D.J.M.,

Chatra, in connection with Pratappur P.S. Case No.58 of 2019 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.

In case, the petitioners deposit the ad interim victim compensation amount, the court below is directed to issue notice to the informant and hand over

the said demand draft to her, after proper identification.