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Judgment
Heard Mr. K.S. Nanda, learned counsel for the petitioners and Mr. V. Roy, learned A.P.P. for the State.
Defects as pointed out by the office are ignored. The petitioners have prayed for grant of anticipatory bail, as they are apprehending their arrest in
connection with Palkot P.S. Case No. 84/2017, corresponding to Spt. G.R. Case No. 1110/2017.
It has been alleged that one person accused in Palkot P.S. Case No. 82/2017 was brought to the Police Station. The said person namely Nandlal
Kerketta on the plea of answering the call of nature had tried to flee away but had tripped into the well and had died. Consequent to such incident a
mob had gathered under the aegis of a local political leader and a blockade was put on the road which however was cleared after considerable
efforts.
It appears that the petitioner nos. 3 and 4 are named while the petitioner nos. 1 & 2 are not named in the First Information Report. Several co-accused
persons have been granted anticipatory bail by this Court in A.B.A. No. 3036 of 2019 and A.B.A. No. 1514 of 2019. There is no specific allegations
so far as the petitioners are concerned.
Regard being had to the fact that some of the co- accused persons have been granted anticipatory bail by this Court, the petitioners, named above, are
directed to surrender before the learned court below within a period of four weeks and on such surrender, they shall be released on bail on furnishing
bail bond of Rs. 10,000/- (Rupees Ten Thousand only) each with two sureties of the like amount each to the satisfaction of learned Additional Chief
Judicial Magistrate, Gumla in connection with Palkot P.S. Case No. 84/2017, corresponding to Spt. G.R. Case No. 1110/2017, subject to the conditions
as laid down under Section 438(2) of the Code of Criminal Procedure.
This application stands allowed.