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Judgment
12 paragraphs · 250 wordsRatnaker Bhengra, J
IA No. 3072 of 2024
The present interlocutory application has been filed for grant of provisional bail to the petitioner who is in custody since 27.12.2023.
The learned counsel for the petitioner submits that petitioner's wife is pregnant carrying pregnancy of more than 30 weeks and she is at the mature stage for delivering her child and there is no one in the house to take care of her, therefore, provisional bail may be granted to the petitioner for making necessary arrangement for secure delivery of child.
The learned counsel for the State has tendered a copy of the communication dated 04.04.2024 wherein the officer-in-charge of Pundag OP has confirmed the present situation of the wife of the petitioner.
Taken on record.
In view of above, I am inclined to release the petitioner, named above, on provisional bail from today till 1st May, 2024, on executing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Ranchi, in connection with Jagarnathpur (Pundag) P.S. Case No. 588 of 2023.
The learned counsel for the petitioner is directed to file surrender certificate in this Court by the next date of hearing.
Put up this case on 03.05.2024.
IA No. 3072 of 2024 is allowed and disposed of.
The learned counsel for the State is directed to file counter- affidavit.
Let this order be sent to the learned jurisdictional Court through FAX.