SOHWA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This bail application under Sec. 438 Cr.P.C. has been preferred by the petitioners apprehending their arrest in connection with Simariya P.S. Case No.139/2023, for the offences registered under Ss. 147/ 149/ 342/ 325/ 504/ 506 IPC and Sec. 3/ 4/ 5 of Prevention of Witch Practices Act. The case is pending in the Court of learned Additional Chief Judicial Magistrate, Chatra.

(3.) Submission has been made by learned counsel for the petitioners that except Ss. of The Prevention of Witch (DAAIN) Practices Act, 2001, Jharkhand, other Ss. of IPC are bailable in nature. As far as allegation under the provisions of The Prevention of Witch (DAAIN) Practices Act, 2001, Jharkhand, is concerned, submission has been made that F.I.R. has been belatedly lodged which itself speaks about the genuineness of allegation leveled against the petitioners. Further, submission has been made that both the petitioners are female.