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Judgment
Heard Mr. Prabhas Chandra Jha, learned counsel for the petitioners and Mr. Sanjay Kr. Srivastava, learned A.P.P. for the State.
Defects as pointed out by the office are ignored. The petitioners have prayed for grant of anticipatory bail, as they are apprehending their arrest in
connection with Kenduadih (Gondudih) P.S. Case No. 106 of 2020.
It has been alleged that six months prior to the occurrence there was a talk between the informant who is the Caretaker of Hill Top Rice Company
and the President of Joint Gramin Morcha with respect to giving employment to the villagers. The talks had ended peacefully but subsequently on
08.08.2020 the informant and the Manager of the Company were assaulted by the accused persons.
It appears from a perusal of the First Information Report that general and omnibus allegations have been levelled against all the accused persons. The
dispute appears to be with respect to the attempts made by the accused persons in securing employment in the Company.
Regard being had to the aforesaid facts, the petitioners are directed to surrender before the learned court below within a period of four weeks and on
their surrender, they shall be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) each with two sureties of the like
amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Dhanbad in connection with Kenduadih (Gondudih) P.S. Case No. 106
of 2020, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
This application stands allowed.