Jitu @ Jitendra Paswan @ Jitu ... vs The State Of Jharkhand
2021 Latest Caselaw 1675 Jhar

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               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Appeal (S.J.) No. 656 of 2020

              Jitu @ Jitendra Paswan @ Jitu Paswan        ....   Appellant

                                     Versus
              1. The State of Jharkhand
              2. Sukarmuni Devi                  ......     Respondents
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA

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For the Appellant :Mr. Mukesh Bihari Lal, Advocate For the State :Mr. A.K. Tiwary, A.P.P For Resp.No.2 :Mrs. J. Mazumdar, Advocate

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05/Dated: 07.04.2021

1. The appeal is directed against the judgment dated 13.10.2020 passed by learned District and Additional Sessions Judge-VI-cum Spl. Judge SC/ST Dhanbad rejecting the prayer for grant of bail of the appellant in connection with SC/ST Case No. 47 of 2020(S) arising out of Jharia P.S. Case No.116 of 2020 registered under Sections 147, 148, 149, 323, 341, 342, 324, 307, 379, 354, 504, 506, 188, 269 270, and 290 of Indian Penal Code and Section 3 of Epidemic Disease Act and Section of 3(1)

(g) (h) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act.

2. Heard the learned counsel for the appellant and the vehement objection raised by learned counsel for respondent No.2 and learned APP. On perusal of the FIR it appears that there is allegation that this appellant alongwith Vikash Paswan had assaulted one Anuranjan Bauri who sustained grievous injuries and was admitted for medical treatment at PMCH, Dhanbad.

It appears from Annexure-2 that the appellant had also lodged a counter case for the same occurrence. The allegation of assault is omnibus in nature accordingly the appellant is directed to be released on bail on his furnishing bail bond of Rs.10,000/- (Rupees Ten thousand only) with two sureties of like amount each to the satisfaction of the learned District and Additional Sessions Judge-VI-cum Spl. Judge SC/ST Dhanbad, in connection with SC/ST Case No. 47 of 2020(S) arising out of Jharia P.S. Case No.116 of 2020.

3. In the result the appeal stands allowed.

(AMITAV K. GUPTA, J.)

Tarun/