DEEPAK PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Apprehending his arrest in connection with Bankmore (Bhuli O.P.) P.S. Case No.314 of 2017 corresponding to G.R. No.4466 of 2017 instituted under Sections 341, 323, 326, 452, 307, 354, 379, 279, 336, 337, 504, 506 and 34 of the Indian Penal Code, the petitioner has moved this Court for grant of privileges of anticipatory bail.

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

(3.) Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner along with co-accused persons assaulted the father of the informant and caused grievous injury to him and also injured five members of the informant's party. It is submitted that the allegation against the petitioner is false. It is next submitted that co-accused persons with similar allegations, have already been given the privileges of anticipatory bail by a co-ordinate Bench of this Court vide order dated 16.08.2018 passed in A.B.A. No.1434 of 2018. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation of the case and to pay ad interim victim compensation of Rs.10,000/-(Rupees ten thousand) without prejudice to his defence in this case in favour of the opposite party No.2 namely- Hanuman Singh. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.