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Judgment
H.C. Mishra, J.—Heard learned Counsel for the Petitioners and learned A. P. P. for the State.
The Petitioners are apprehending his arrest in connection with Dhalbhumgarh P. S. Case No. 53 of 2010 for the offences alleged under Sections 302/201 of the I.P.C. which was instituted on the basis of written information given by the informant - Shailendra Nath Hembram that his daughter was missing and on the next day her dead body was found. In the F.I.R., the informant has raised suspicion against these Petitioners and one Barsa Hansda to have committed the murder.
Learned Counsel for the Petitioners submits that the co-accused Barsa Hansda against whom also there is similar allegation, has been granted anticipatory bail by this Court by order dated 5.4.2011 in A.B.A. No. 631 of 2011 and prays for grant of anticipatory bail.
Learned A.P.P. opposed the prayer for anticipatory bail, but fairly accepted the fact that the co-accused has been granted anticipatory bail.
In the facts and circumstances of this case, I am inclined to grant anticipatory bail to the Petitioners. Accordingly, it is directed that in the event of arrest/surrender of Dhani Ram Mardi and Ram Mardi, they shall 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 Additional Chief Judicial Magistrate, Ghatshila in connection with Dhalbhumgarh P. S. Case No. 53 of 2010 corresponding to G. R. No. 452 of 2010 , subject to the conditions as laid down u/s 438(2) of the Code of Criminal Procedure.