Bitru Ahir vs The State Of Jharkhand
2021 Latest Caselaw 1370 Jhar

                                            -1-

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Appeal (S.J.) No. 510 of 2020

              1.Bitru Ahir
              2. Jiramani Devi @ Ujarmuni Devi
              3. Butna Ahir @ Sanju Gope                     ....    Appellant

                                    Versus
             1. The State of Jharkhand
             2. Sarojani Devi                  ......     Respondents
                                    --------

CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA

---------

For the Appellant :Mr. Rajesh Kumar, Advocate For the State :Mr. S.K. Dubey, A.P.P For the Resp. No.2 :Mrs. Vani Kumari, Advocate

---------

07/Dated: 17.03.2021

1. The appeal is directed against the judgment dated 25.05.2017 passed by learned Additional Sessions Judge-I, Gumla, rejecting the prayer for grant of bail to the appellant in connection with SC/ST Gumla P.S. Case No. 03 of 2017 registered under Sections 341, 323, read with Section 34 of Indian Penal Code and Sections 3(x) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act.

2. Heard the learned counsel for the appellants and vehement objection raised by counsel for respondent No.2 and learned APP. It appears that the appellants were granted anticipatory bail with a direction to deposit the amount of Rs.2,000/- each in the court below which they failed to do. They surrendered in the court below and are in custody since 22.11.2019.

Thus, considering the period of custody, the appellants are directed to be released on bail on their furnishing bail bond of Rs.10,000/- (Rupees Ten thousand only) each 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. 03 of 2017.

3. In the result the appeal stands allowed.

(AMITAV K. GUPTA, J.)

Tarun/