DEEPAK PASWAN AND ORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending their arrest in connection with Jharia P.S. Case No.54 of 2017 corresponding to G.R. No.1050 of 2017 instituted under Sections 341, 323, 325, 354, 504, 506/34 of the Indian Penal Code, the petitioners have moved this Court for grant of privileges of anticipatory bail.

(2.) Heard learned counsel appearing for the petitioners and learned Addl.P.P. appearing for the State assisted by the learned counsel for the informant.

(3.) Learned counsel appearing for the petitioners submitted that the allegation against the petitioners is that on the occasion of Holi, the petitioners along with the co-accused persons tresspassed into the house of the informant and outraged the modesty of the lady members of the house and they broke the hand of Kabutari Devi and also assaulted Soni Devi and Baby Devi. All the injured persons were treated in Patliputra Nursing Home, Dhanbad. It is further submitted that injuries sustained by the injured persons are simple in nature. All the allegations against the petitioners are false. It is lastly submitted that the petitioners are ready and willing to pay ad interim victim compensation of Rs.10,000/-(Rupees ten thousand) each for the victims namely- Kabutari Devi, Baby Devi and Soni Devi without prejudice to their defence in this case. Hence, the petitioners may be given the privileges of anticipatory bail.