A Jharkhand Court recently comprising of a bench of Chief Judicial Magistrate Sanjay Kumar Singh refused to grant bail to two accused of assaulting and forcing man suffering from bipolar disorder to lick own spit, chant ‘Jai Shri Ram’ at BJP protest site.
Fact of the case
During a BJP programme, on seeing the victim walking in a Pathan Suit, the accused pointed the same out and encouraged everyone to beat him up.
It was alleged that the mob dragged the victim, beat him up, made him lick his spit and chant Jai Shri Ram.
According to a report, the victim was accused of abusing BJP leaders including Prime Minister Narendra Modi.
An FIR was registered against them for the said incident. The present petition was filed seeking bail in the same case.
Contention of the Parties
The complainant had stated that the victim was mentally ill and was being treated at the Central Institute of Psychiatry (CPI) in Ranchi for the last 8-10 years.
Courts Observation & Judgment
The bench taking note of the facts of the Case and contention of the Parties disposed of the bail plea filed by the two accused persons.
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