MANIK CHANDRA DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the State. It reveals from far beyond that the informant and other police officials were misled by the petitioner and his associates on the pretext of giving information with regard to the activities of MCC extremists. They were taken to a place where MCC extremists were in ambush who opened fire causing injuries to ASI Om Prakash Jha. The informant also sustained injuries on his shoulder.

(2.) IT is submitted that the petitioner is handicapped and he is Informer of the police. As a matter of fact, he was not acquainted with the actual activities of the extremists and therefore the informant and the deceased were trapped.

(3.) THERE is direct allegation that the petitioner made the informant and the deceased to come to a place where members of the MCC extremists were present. Considering above aspects of the matter, I do not feel inclined to grant anticipatory bail to the petitioner in connection with Tundi PS case No. 58 of 2009 pending in the Court of learned CJM, Dhanbad. Accordingly, prayer is rejected and this application is dismissed.