SANTOSH KUMAR SETH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending their arrest in connection with Baghmara P.S. Case No.55 of 2022 instituted under Ss. 323, 341, 353, 504, 506, 34 of the Indian Penal Code, the petitioners have moved this Court for grant of privileges of anticipatory bail. Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioners used criminal force against the public servant- police personnel, manhandled the informant and snatched his batch from his shoulder and deterred him from discharging his duty. It is submitted that the allegation against the petitioners is false. It is further submitted that the petitioner No.1 is the nephew of Dinesh Ram and because of dispute between the petitioners and Dinesh Ram a proceeding under Sec. 144 Cr.P.C. was initiated vide M.P. Case No.1040 of 2020 in the court of Sub Divisional Officer, Dhanbad in which police has submitted a report that the members of the second party are in possession of the land bearing Mauza No.101 (Harna), Khata No.07, Plot No.940. It is next submitted that the genesis of the occurrence is a petty dispute between the petitioners and Dinesh Prasad Seth. It is also submitted that no injury has been caused to anybody. It is further submitted that the petitioners undertake that they will not go to or over the land bearing Mauza No.101 (Harna), Khata No.07, Plot No.940 during the pendency of the case. It is lastly submitted that the petitioners undertake to co-operate with the investigation of the case. Hence, it is submitted that the petitioners be given the privileges of anticipatory bail.

(3.) Learned Addl.P.P appearing for the State being assisted by the learned counsel for the informant opposes the prayer for anticipatory bail of the petitioners.