SHREE CHANDRASHEKHAR,J. - (1.) Heard the learned counsels appearing for the parties and perused the documents on record. In B.A. No. 5372 of 2017, Mr. Ravi Prakash, the learned counsel appears for the petitioner. In B.A. No. 5596 of 2017, Mr. B. M. Tripaty, the learned Senior counsel assisted by Mr. Naveen Kumar Jaiswal, the learned counsel appear for the petitioner. In B.A. No. 5642 of 2017, Mr. Anupam Anand, the learned counsel appears for the petitioner. In B.A. No. 5683 of 2017, Mr. R. S. Mazumdar, the learned Senior counsel assisted by Mr. Nishant Kumar Roy, the learned counsel appear for the petitioners. And, in B.A. No. 5880 of 2017, Mr. S. K. Upadhyay, the learned counsel appears for the petitioner. All these bail applications arise out of Sadar P.S. Case No. 272 of 2017 which was registered on 03.06.2017 for offences under Sections 147/148/149/323/324/307/427/295/120B I.P.C. and now, chargesheet has been filed against these six accused persons for committing the aforesaid offences.
(2.) The learned A.P.Ps, referring to various paragraphs in the casediary, have opposed the prayer for grant of bail, submitting that one 5 year old girl child has suffered grievous head injury.
(3.) The allegations in the written report of one Ramdhan Sahu disclose that 37 named accused persons with 300 350 unknown persons attacked the Barat party, in which 8 persons have suffered injuries; one Somya Kumari aged about 5 years has suffered grievous injury. The injured were admitted in RIMS and MEDICA, Ranchi. It is stated that another First Information Report being Sadar P.S. Case No. 273 of 2017 was lodged on 03.06.2017 for offences under sections 147, 148,149,295,427,504 and 354 I.P.C. In this First Information Report 42 persons have been named along with 4050 unknown persons who tried to inflame communal disharmony by forming an unlawful assembly. Allegation against one person is that he shared one objectionable picture on the facebook. It is stated that there was case and countercase between people of two communities. The incident, thus, appears to have been admitted. In the instant case there is allegation of destruction of properties and religious places also. Petitioner in B.A. No. 5372 of 2017 claims that he is a businessman. Petitioner in B.A. No. 5596 of 2017 is Chief Drought's Man under C.M.P.D.I. Petitioner no. 1 in B.A. No. 5683 of 2017 is a student of Bachelor of Arts (Urdu) and petitioner no.2 is a young person aged about 25 years having Cardiac problem. All the petitioners are in judicial custody since 04.06.2017. It is contended that there is no specific overt act attributed to any of the petitioners.;