KADIR MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Kadir Mian, Leyakat Ansari and Reyasat Ansari were prosecuted along with Seraj Mian under sec. 188 of the Indian Penal Code (in short, IPC).

(2.) In C.G. No. 04 of 2007 (T.R No. 80 of 2011), Seraj Mian was acquitted on the ground of insufficient evidence, however, other three accused were convicted and sentenced to RI for one month under sec. 188 IPC.

(3.) The Sub Divisional Magistrate, Latehar cancelled the bail-bonds furnished by the petitioners in C.G No. 04 of 2007 (T.R No. 80 of 2011) and this was upheld by the appellate Court. I.A No. 2262 of 2015 filed by the petitioners seeking exemption from surrendering was allowed by this Court vide order dtd. 23/4/2015.