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Judgment
Dhrub Narayan Upadhyay, J.—Heard the learned counsel for the petitioner and the learned counsel for the State. It reveals that the accused persons forcibly cut away mustard crops belonging to the informant. When they raised objection, accused persons caused injuries on their persons by means of lathi, tangi. In the incident, three persons sustained injuries out of whom two have sustained grievous injuries.
It is submitted that the injury report has been managed by the doctor, as the description of injury does not suggest to be grievous in nature. No specific allegation is made against any of the accused.
Learned counsel for the State has opposed the prayer and submitted that the witnesses examined have supported the prosecution case and the doctor have found injuries on three persons.
Considering manner of occurrence and the allegation levelled, I do not feel inclined to grant anticipatory bail to the petitioners in connection with Mohammadganj PS case No. 5 of 2012 pending in the Court of learned SDJM, Daltonganj (Palamau). Accordingly, prayer is rejected and this application is dismissed.
In the meantime, till the next date of listing, the petitioner shall not be arrested in connection with complaint case No. 869 of 2011 pending in the Court of learned Judicial Magistrate, 1st Class, Giridih. However, if the petitioners surrender before the learned Court below within a period of four weeks from today and pray for, regular bail, their bail petition shall be considered and disposed of in accordance with law on the day of surrender itself without being prejudiced with this order.