BAJRANG PAHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest the petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Kanke P.S. Case No.39 of 2017 (G.R. No.1622 of 2017) registered under Sections 323 /341 /324 /307 /379 /392/ 427/ 435/ 436/ 386/387/ 447/ 120B/ 448/ 452 /34 of the Indian Penal Code.

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

(3.) Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner along with co- accused persons after forming an unlawful assembly armed with deadly weapons, in furtherance of the common intention of assembly, assaulted the informant with deadly weapons and left him thinking that he is dead. Thereafter, they set fire to the machinery of the company namely Hindkush Construction Private Limited, Manatu. After that they looted Rs.6,00,000/- cash kept in one of the room of the company and locked the three of the employees of the said company in the room from outside and set the room on fire. The three employees locked in the room sustained burn injuries and somehow managed to escape from there by breaking the Tin roof of the room. It is further submitted that the allegations against the petitioner are all false. The informant has falsely implicated the petitioner to grab his property. The petitioner is a poor person and be given the privilege of anticipatory bail.