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Judgment
6 paragraphs · 203 wordsAmbuj Nath, J
Heard the parties.
Petitioners have been made accused in connection with Manjhari P.S. Case No. 30/2023 for the offences registered under section 379 and 411 of the Indian Penal Code, pending in the court of learned S.D.J.M. (Sadar) at Chaibasa.
On 06.07.2023, Manjhari Police apprehended three persons from a place near Lankasai Tola Pond. On search, large number of stolen batteries were recovered from their possession. The apprehended accused persons spelt out the name of these petitioners that they were also present at the place of occurrence and fled away on seeing the police party. It was submitted that similarly situated co-accused persons have been granted bail by this court earlier. It was further submitted that apart from the confession of the co-accused, there is no other material against the petitioners on record.
Mr. Sudhir Kumar Mahto, learned A.P.P has opposed the prayer for bail.
Considering the aforesaid facts, petitioners, above named, are directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) each, with two sureties of the like amount each, to the satisfaction of learned S.D.J.M. (Sadar) at Chaibasa in connection with Manjhari P.S. Case No. 30/2023.