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Judgment
Ambuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with Kolebira P.S. Case No. 80 of 2023 for the offences registered under sections 385, 387 and 435 of the Indian Penal Code and section 17 of C.L.A Act, pending in the court of learned Chief Judicial Magistrate, Simdega.
On 22.11.2023 rangdari was demanded from the Informant who is a staff of the Firm engaged in carrying out widening of NH-32. It appears that to enforce the demand of rangdari, accused persons set his Poklane Machine on fire near Nayak Petrol Pump, Kolebira. Rangdari was demanded by the ultras of PLFI.
It was submitted that the petitioner is not named in the FIR. It was further submitted that the petitioner was apprehended and he confessed his guilt. It was finally submitted that apart from confession, there is no other material against the petitioner on the record.
Mr. Achinto Sen, learned A.P.P has opposed the prayer for bail and submitted that the petitioner is accused in as many as four cases.
Considering the fact that apart from confession, there is no other material against the petitioner on the record, 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 learned Chief Judicial Magistrate, Simdega in connection with Kolebira P.S. Case No. 80 of 2023.