AMIT DEY @ NEPALI DEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.

(2.) The petitioners are accused in Gomia P.S. case no.58 of 2013 registered under sections 147, 148, 149, 332, 333, 353, 323,307 of the Indian Penal Code.

(3.) Learned counsel appearing for the petitioners submits that it is the case of the prosecution that members of the mob to which these two petitioners were also the party attacked police personnel whereby four police personnel sustained injury but those injuries are simple in nature except one injury. Considering all these aspects of the matter, other persons, who were members of the mob have been admitted to bail by the Sessions Judge whereas prayer for bail of these two petitioners were rejected only on account of the fact that they have been alleged to have tried to strangulate the informant though no such injury has been noted by the Doctor and that the petitioners are in custody since June, 2013.