Mahtab Ansari vs The State Of Jharkhand
2021 Latest Caselaw 1186 Jhar

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               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Appeal (S.J.) No. 483 of 2020

              Mahtab Ansari
                                                           ....   Appellant

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

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For the Appellant :Mr. A.K. Mehta, Advocate For the State :Mr. R.K. Sinha, A.P.P

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06/Dated: 09.03.2021

1. The appeal is directed against the judgment dated 28.05.2020 passed by learned Additional Sessions Judge-I, Gumla, rejecting the prayer for grant of bail of the appellant in connection with SC/ST Gumla P.S. Case No. 04 of 2020 registered under Sections 147, 148, 149, 341, 342, 323, 324, 325, 307 & 302 of Indian Penal Code and Sections 3(2)(i)(v) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act.

2. Heard the learned counsel for the appellant and learned APP. On perusal of materials on record it appears that co- accused Samser Ansari, Md. Muntaz Ansari @ Md. Mumtaz Ansari @ Muntaz Ansari @ Md. Muntaj Ansari, Asfak Ansari, Sarfaraj Ansari @ Sarfaraz Ansari, Rabul Ansari, Eltaf Ansari @ Md. Eltaf Ansari, Md. Aftab Ansari respectively have been admitted to bail in Cr. Appeal (SJ) Nos.484, 522, 494, 501, 504, 373, and 492 of 2020 vide order dated 08.02.2021.

Considering, the fact, that the case of the appellant stands on the same footing as the aforesaid co-accused, 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 Additional Sessions Judge-I, Gumla, in connection with SC/ST Gumla P.S. Case No. 04 of 2020.

3. In the result the appeal stands allowed.

(AMITAV K. GUPTA, J.)

Tarun/