LAWS(JHAR)-2017-8-81

GULAB CHANDRA PRASAD Vs. STATE OF JHARKHAND

Decided On August 01, 2017
Gulab Chandra Prasad Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Apprehending his arrest, the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Barkatha P.S. Case No. 107 of 2017 (G.R. No. 1653 of 2017) registered under Section 295A of the Indian Penal Code.

(2.) Heard the parties.

(3.) Learned counsel for the petitioner submits that the allegation against the petitioner is that he and the co-accused are the admins of WhatsApp Group namely, Law Firm. The informant has alleged that a message was deliberately sent to the groups by the co-accused Birju Ravidas, to spread religious frenzy and the petitioner and other co-accused, who are the admins of the group, did response to that message. It is submitted that because of ignorance and being a rustic person, the petitioner has not reacted to the message of the coaccused-Birju Ravidas. The petitioner is innocent. Therefore, the petitioner may be given the privilege of anticipatory bail.