SAMRESH KUMAR DEO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard both the counsels.

(2.) The petitioners are apprehending their arrest for the offence punishable under Sec. 147, 148, 149, 341, 323, 342, 353, 504, 506 of the Indian Penal Code.

(3.) The learned counsel for the petitioners submits that the allegation is against as many as 600-700 persons and there is no specific allegation against any of the accused. The learned counsel further submits that more than one FIR has been filed for the same offence. The learned counsel further submits that the co-accused, namely, Santosh Choudhary @ Santosh Choudhry in ABA No. 3652 of 2023 and Jagdish Rawani in ABA No. 8072 of 2023 have been granted anticipatory bail by this Court vide orders dtd. 30/6/2023 and 17/10/2023 respectively, therefore, he seeks parity. Hence, the petitioners may be granted privilege of anticipatory bail. Learned counsel for the State opposes the anticipatory bail application of the petitioners but does not dispute the cited bail orders.