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Judgment
Ambuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with S.T. Case No. 555 of 2023 arising out of Chainpur P.S. Case No. 177 of 2023 corresponding to G.R. No. 1667 of 2023 for the offences registered under sections 307/34 and 120-B of the Indian Penal Code and section 27 of Arms Act, pending in the court of learned Additional Sessions Judge-VI cum Special Judge (ACB), Palamau at Daltonganj.
On 08.07.2023, co-accused Raj Soni @ Monu Soni and Mithu Soni had fired upon the Informant causing firearm injury. It is alleged that they had asked the Informant to withdraw the case filed against the petitioner and others and when he refused to do so, occurrence has taken place.
It was submitted that on the date of occurrence, petitioner was in judicial custody. It was further submitted that co-accused Vijay Prasad Soni has been granted bail by this court vide B.A. No. 9362 of 2023 and the case of this petitioner stands on similar footing.
Considering the aforesaid facts, petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-VI cum Special Judge (ACB), Palamau at Daltonganj in connection with S.T. Case No. 555 of 2023 arising out of Chainpur P.S. Case No. 177 of 2023 corresponding to G.R. No. 1667 of 2023.