TARA CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties. The petitioner is an accused in connection with a case registered under Sections 147/148/149/384/504/506 of the Indian Penal Code.

(2.) IT reveals that the petitioner and his associates had threatened the informant to pay a sum of Rs. 2 Lakh per month as Rangdari. On 31.12.2012, they forcibly entered into the factory premises, caused assault to the informant and took away Rs. 2,500/ - and a golden chain from possession of the informant. They left the place after hurling threat that the informant will have to pay Rangdari as demanded by them.

(3.) COUNSEL for the State as well as the informant have opposed the prayer and submitted that it is quite impossible for them to run factory in that very area because they are being subjected to such incident at different intervals. Considering period of detention of the petitioner in jail custody and other facts and circumstances pointed out above, the petitioner named above is directed to be released on bail on furnishing bail bond of Rs. 10,000/ - (Rupees Ten Thousand), with two sureties of the like amount each to the satisfaction of Judicial Magistrate, 1st Class, Hazaribagh in connection with Giddi P.S. Case No. 02/2013 [G.R. No. 39/2013].