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Judgment
Heard learned counsel for the petitioner and learned counsel appearing for the State.
Defects, as pointed out by the office, are ignored. The petitioner is an accused in connection with Barkagaon P.S. Case No. 164 of 2019 (G.R. No. 155 of 2019 & S.T. No. 437 of 2019), registered for the offences punishable under section 326 an d307 of the Indian Penal Code and under section 27 of the Arms Act.
The prayer for bail of the petitioner was earlier rejected at that stage. The petitioner is in custody since 22.09.2019 and the allegations against the petitioner was of firing at the left knee of the informant.
Regard being had to the period of custody undergone by the petitioner and the observations made earlier, the above named petitioner is directed to be released on bail, on furnishing bail bond of Rs. 10,000 (ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-IV, Hazaribagh, in connection with Barkagaon P.S. Case No. 164 of 2019 (G.R. No. 155 of 2019 & S.T. No. 437 of 2019).