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Judgment
7 paragraphs · 265 wordsRajesh Kumar, J
Heard the parties.
The applicant(s), who are accused for the offence under Sections 147, 148, 149, 341, 323, 307 IPC, pray for anticipatory bail expressing apprehension of arrest in connection with Garhwa P.S. Case No.303 of 2023.
Innocence has been claimed and undertaking has been given to co-operate with the Investigating Agency/Trial. It has been submitted that there is case and counter case between the parties. Scuffle has taken place over a piece of land. Both family members have been made accused in one and another case. On the above basis, prayer for anticipatory bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for anticipatory bail of the applicant (s).
Considering the nature of dispute and the reported injury, I am inclined to grant privilege of anticipatory bail to the applicant(s). Accordingly, the applicant(s) above named is/are directed to surrender before the court below within two weeks from today and on his/her/their surrender, the applicant(s) be released on bail on furnishing bail bond of Rs.10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of the learned CJM, Garhwa, in connection with Garhwa P.S. Case No.303 of 2023, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.
Further the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.