Jharkhand High Court
Mahendra Sao vs The State Of Jharkhand on 20 September, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (S.J.) No. 292 of 2020
....
1. Mahendra Sao
2. Sunita Devi
3. Suresh Sao
4. Gita Devi
5. Ankita Kumari @ Angita Kumari
6. Aarti Kumari
7. Pappu Sao @ Papu Kumar Gupta
8. Lohrai Sao @ Sohrai Sao @ Sohar Sao
9. Sukhani Devi .... Appellants
Versus
1. The State of Jharkhand
2. Bablu Ram .... Respondents
....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
For the Appellants : Mr. G.K.Sinha, Adv.
For the State : Mr. S.K.Srivastava, APP
For the Respondent No.2 : Mr. Ramesh Kumar, Adv.
....
The matter was taken up through Video Conferencing. Learned counsel for the parties had
no objection with it and submitted that the audio and video qualities are good.
....
07/20.09.2021 The present application has been filed under Section 14(A) of the
Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act.
Heard learned counsel for the appellants and learned counsel for the State
as well as learned counsel for the victim.
This criminal appeal has been filed against the order dated 25.02.2020
passed by the learned Spl. Judge- cum- Addl. Sessions Judge-I, Garhwa in A.B.P.
No.780 of 2019 in connection with Dandai P.S. Case No.108 of 2019, for the
offence under Sections 447/ 323/ 379/ 504/34 of the Indian Penal Code and
Sections 3 and 4 of the SC/ST (Prevention of Atrocities) Act by which prayer for
anticipatory bail of the appellants have been rejected.
At the very outset, learned counsel for the victim has raised preliminary
objection that in view of Section 18 of the SC/ST (PoA) Act, anticipatory bail is not
maintainable and the court is only supposed to see "whether the case under SC/ST
Act is made out on the face of the allegation or not?"
Learned counsel for the appellants by referring to the judgment of the
Hon'ble Apex Court in the case of Hitesh Verma Vrs. State of Uttarakhand
reported in 2020 (10) SCC 710 has submitted that if there is a land dispute between
the parties and the case is nothing but only a pressure tactics, then anticipatory bail
is maintainable.
Having heard learned counsel for the parties and from perusal of record
especially para-46 of the case diary which reads as under:-
¼46½
dkaM ds vuqla/kku esa x<+ok ls izLFkku fd;kA MaMbZ Fkkuk igq¡pk ,oa Fkkuk esa la/kkfjr dkaM
vfHkys[kksa dk voyksdu fd;k x;kA voyksdu ls ik;k x;k fd nksuksa i{k iwoZ ls gh ,d nwljs
ds fo:) izfrokn dkaM ntZ djkrs vk;s gSaA ftldh fooj.kh fuEu izdkj gS %&
izFke i{k }kjk ntZ djk;s x;s dkaM %&
1- MaMbZ Fkkuk dkaM la0&[email protected]] fnukad&01-12-2014]
/kkjk&[email protected]@[email protected]@[email protected] Hkk0n0fo0 ,oa [email protected] ,[email protected],l0Vh0 ,DV] okfnuh
tlefr;k nsoh] ifr ghjk jke ds }kjk ekuuh; U;k;ky; esa nk;j ifjokn i= la0&[email protected]
ds vk/kkj ij fo:) izkFkfedh ds uketn vfHk;qDr&1- egsUnz lko] firk Lo0 nq[kh lko ,oa
vU; 04 dqy&05 vfHk;qDrksa ds fo:) ntZ fd;k x;k gSA bl dkaM esa vuqla/kkuksijkar vafre
izfrosnu fnokuh izd`fr dk la0&[email protected]] fnukad&31-01-2015 lefiZr fd;k x;k gSA
2- MaMbZ Fkkuk dkaM la0&[email protected]] fnukad&17-07-2015] /kkjk&[email protected]@[email protected] Hkk0n0fo0]
okfnuh tlefr;k nsoh] ifr ghjk jke ds fyf[kr vkosnu ds vk/kkj ij fo:) izkFkfedh ds
uketn vfHk;qDr&1- egsUnz lko] firk Lo0 nq[kh lko ,oa vU;&03 dqy&04 vfHk;qDrksa ds
fo:) ntZ fd;k x;k gSA bl dkaM esa vuqla/kkuksijkar vkjksi i= la0&[email protected]] fnukad&16-09-
2015] /kkjk&[email protected]@[email protected] lefiZr fd;k x;k gSA
3- MaMbZ Fkkuk dkaM la0&[email protected]] fnukad&16-01-2016] /kkjk&[email protected] [email protected] [email protected] [email protected]
[email protected] 323 @[email protected] [email protected] 354 Hkk0n0fo0] okfnuh lq"kek nsoh] ifr Hkjnqy jke ds fyf[kr
vkosnu ds vk/kkj ij fo:) izkFkfedh ds uketn vfHk;qDr&1- lqjs'k lko] firk Lo0 nq[kh lko
,oa vU; 11 dqy&12 vfHk;qDrksa ds fo:) ntZ fd;k x;k gSA bl dkaM esa vuqla/kkuksijkar
vafre izfrosnu /kkjk&504 Hkk0n0fo0 ds vUrxZr vlaKs; la0&[email protected]] fnukad&12-04-2016
lefiZr fd;k x;k gSA
4- MaMbZ Fkkuk dkaM la0&[email protected]] fnukad&25-05-2019] /kkjk&[email protected]@[email protected] ,oa [email protected]
Mk;u izFkk izfr"ks/k vf/kfu;e] okfnuh tlefr;k nsoh] ifr ghjk jke ds }kjk ekuuh; U;k;ky;
esa nk;j ifjokn i= la0&[email protected] ds vk/kkj ij fo:) izkFkfedh ds uketn vfHk;qDr&1-
egsUnz lko] firk Lo0 nq[kh lko ,oa vU; 10 dqy&11 vfHk;qDrksa ds fo:) ntZ fd;k x;k gSA
bl dkaM esa vuqla/kkuksijkar /kkjk&[email protected]@[email protected] Hkk0n0fo0 ds vUrxZr lHkh vfHk;qDrksa ds
fo:) vkjksi i= la0&[email protected]] fnukad&25-12-2019 lefiZr fd;k x;k gSA
f}rh; i{k }kjk ntZ djk;s x;s dkaM %&
1- MaMbZ Fkkuk dkaM la0&[email protected]] fnukad&26-12-2014] /kkjk&[email protected]@[email protected]@34
Hkk0n0fo0 okfnuh lqfurk nsoh] ifr egsUnz lko ds }kjk QnZC;ku ds vk/kkj ij fo:) izkFkfedh
ds uketn vfHk;qDr&1- fgjk jke] firk cq/ku egjk ,oa vU; 03 dqy&04 vfHk;qDrksa ds fo:)
ntZ fd;k x;k gSA bl dkaM esa vuqla/kkuksijkar /kkjk&[email protected]@[email protected]@34 Hkk0n0fo0 ds
vUrxZr lHkh vfHk;qDrksa ds fo:) vkjksi i= la0&[email protected]] fnukad&08-01-2015 lefiZr fd;k
x;k gSA
2- MaMbZ Fkkuk dkaM la0&[email protected]] fnukad&17-07-2015] /kkjk&[email protected]@[email protected] Hkk0n0fo0
oknh egsUnz lko] firk Lo0 nq[kh lko ds fyf[kr vkosnu ds vk/kkj ij fo:) izkFkfedh ds
uketn vfHk;qDr&1- fgjk jke] firk cq/ku jke ,oa vU; 02 dqy&03 vfHk;qDrksa ds fo:) ntZ
fd;k x;k gSA bl dkaM esa vuqla/kkuksijkar /kkjk&[email protected]@[email protected] Hkk0n0fo0 ds vUrxZr
vkjksi i= la0&[email protected]] fnukad&16-09-2015 lefiZr fd;k x;k gSA
3- MaMbZ Fkkuk dkaM la0&[email protected]] fnukad&16-01-2016] /kkjk&[email protected] [email protected] [email protected] [email protected]
[email protected]@34 Hkk0n0fo0 oknh fot; lko] firk egsUnz lko ds fyf[kr vkosnu ds vk/kkj ij
fo:) izkFkfedh ds uketn vfHk;qDr&1- fgjk jke] firk cq/ku jke ,oa vU; 05 dqy&06
vfHk;qDrksa ds fo:) ntZ fd;k x;k gSA bl dkaM esa vuqla/kkuksijkar /kkjk&504 Hkk0n0fo0 ds
vUrxZr vafre izfrosnu vlaKs; la0&[email protected]] fnukad&05-02-2016 lefiZr fd;k x;k gSA
4- MaMbZ Fkkuk dkaM la0&[email protected]] fnukad&13-05-2018] /kkjk&[email protected] [email protected] [email protected] [email protected]
[email protected] [email protected] 506 Hkk0n0fo0 ,oa 27 vkElZ ,DV oknh egsUnz lko] firk Lo0 nq[kh lko ds }kjk
U;k;ky; esa nk;j ifjokn i= la0&[email protected] ds vk/kkj ij fo:) izkFkfedh ds uketn
vfHk;qDr&1- dsnkj lko] firk yylq lko ,oa vU; 11 dqy&12 vfHk;qDrksa ds fo:) ntZ fd;k
x;k gSA bl dkaM esa vuqla/kkuksijkar /kkjk&[email protected]@34 Hkk0n0fo0 ds vUrxZr vkjksi i=
la0&[email protected]] fnukad&31-03-2019 lefiZr fd;k x;k gSA
Thus, both the parties are at litigating terms and eight criminal cases have
been lodged against each other. Thus, it appears that the case is malicious in nature.
It is trite that if the malicious prosecution is there, the bar of Section 18 of the
SC/ST (PoA) Act is not applicable.
From perusal of record, it appears that both the parties are lodging cases
against each other and it is a specific finding of the police that due to land dispute
false cases are being lodged against each other.
In view of above discussion and finding, I am inclined to grant the
privilege of anticipatory bail to the appellants. Accordingly, the appellants are
directed to surrender in the court below within four weeks from the date of receipt/
production of the copy of this order and in the event of their arrest or surrender,
they shall be enlarged on bail, on their furnishing bail bond of Rs.10,000/- (Ten
Thousand) each with two sureties of the like amount each, to the satisfaction of
learned Spl. Judge- cum- Addl. Sessions Judge-I, Garhwa in connection with
Dandai P.S. Case No.108 of 2019 on the conditions as laid down under Section
438(2) Cr.P.C., subject to condition that the appellants will submit self-attested
photocopy of their Aadhar Card and also submit their mobile number before the
learned court below which they will always keep active and will not change it
during pendency of this case without prior permission of the court.
Accordingly, instant criminal appeal is allowed.
(Rajesh Kumar, J.)
Shahid/
