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Judgment
4 paragraphs · 219 wordsDhrub Narayan Upadhyay, J.—Heard the learned counsel for the petitioners and the learned counsel for the State. Petitioners are accused in connection with Manika PS case No. 61 of 2011 for the offence registered u/s 302/ 201/ 34 of the Indian Penal Code.
It reveals from FIR that father of the informant left home during night to see buffalo towards the field, but he did not return alive. Next morning, dead body of the deceased Ramani Yadav was found lying near the dam. Since, on the preceding day, an altercation between the families of the petitioner and the informant had taken place in which threats were hurled, informant raised suspicion against the accused persons in the alleged murder of the deceased.
It is submitted that accused Ramkesh Yadav has been granted bail vide BA No. 7724 of 2012. No direct evidence is available on record against the petitioners.
Learned counsel for the State has opposed the prayer. Considering above aspects of the matter, both the petitioners above named are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (rupees ten thousand) each with two sureties of the like amount each to the satisfaction of learned CJM, Latehar, in connection with Manika PS case No. 61 of 2011 (GR No. 434 of 2011).