AMBUJ SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are accused in case registered under Sections 224, 225, 506, 353 and 34 of the Indian Penal Code.

(2.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the present case and have committed no offence as alleged. The petitioners have not fled away from the "Hajat" of the Excise Department as has been alleged. The petitioners did not know about their implication in the present case and as such there is no question of their fleeing away from the "Hajat". There was neither any resistance on the part of the petitioners nor any criminal force was used to deter the public servant from discharging their official duty. Both the petitioners are farmers having no criminal antecedent, as has been stated in paragraph no.15 of the bail application. The petitioners are languishing in judicial custody since 21st December, 2018 and at least considering the length of their judicial custody, they may be given the privilege of regular bail.

(3.) Learned APP opposes the petitioners' prayer for bail.