SUDHARSHAN MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the State.

(2.) This is an application for anticipatory bail flied by the petitioner in connection with Ramgarh PS case No. 132 of 2011 for the offence registered under sections 147/148/149/307/323/324/341/342/353/332/333/337/338/379 IPC of the Indian Penal Code.

(3.) It is alleged in the FIR that the accused persons after forming an unlawful assembly created jaam on the road ( NH 23) causing hindrance to traffic. When the police party reached and tried to disperse the mob, members in the mob became furious and violent and they pelted stones .