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Judgment
7 paragraphs · 214 wordsAmbuj Nath
Heard the parties.
2. Petitioner has been made accused in connection with Hariharpur P.S. Case No. 54 of 2024 corresponding to G.R. No. 1847 of 2024 for the offences registered under section 309(4) of the Bharatiya Nyaya Sanhita, 2023 and section 27 of Arms Act, pending in the court of Miss Apekchha, learned Judicial Magistrate, 1st Class, Dhanbad.
On 29.07.2024, Informant was robbed by two persons at a place near Pappu pond. Robbers looted Rs. 1,000/- from him.
4. It was submitted that the petitioner is neither named in the FIR, nor he was put on T.I. Parade. It was further submitted that nothing incriminating was recovered from the possession of the petitioner.
5. Mr. Azeemuddin, learned A.P.P has opposed the prayer for bail, but does not dispute the aforesaid facts.
In view of the submission made above, I am inclined to enlarge the petitioner on bail. Accordingly, the 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 Miss Apekchha, learned Judicial Magistrate, 1st Class, Dhanbad in connection with Hariharpur P.S. Case No. 54 of 2024 corresponding to G.R. No. 1847 of 2024.