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Judgment
Defects as pointed out by the office are ignored.
Heard Mr. Rajesh Kumar, learned counsel for the petitioners, Ms. Mohua Palit, learned A.P.P. for the State assisted by Mr. Baleshwar Yadav, learned counsel appearing for the informant.
The petitioners have prayed for grant of anticipatory bail, as they are apprehending their arrest in connection with Katkamsandi P. S. Case No. 112 of 2020.
It has been alleged that the accused persons were ploughing the land of the informant which was objected to by the informant at which he, his brother and others were assaulted by the accused persons. The petitioner no. 2 seems to have filed Katkamsandi P. S. Case No. 113 of 2020. The petitioners claim that they have relevant documents with respect to the ownership of the land.
Mr. Baleshwar Yadav, learned counsel appearing for the informant has opposed the prayer for anticipatory bail of the petitioners and has referred to the various photographs appended to the counter affidavit to drive home his point regarding the severity of the injuries suffered by the informant party.
It appears that some of the co-accused persons have already been granted anticipatory bail in A.B.A. No. 6122 of 2020. It further appears that on account of a free fight between the parties both the sides had suffered injuries which led to the institution of a case and counter case. Even otherwise the allegations are general and omnibus in nature and considering the fact that the similarly situated co-accused persons have been granted anticipatory bail by this Court as indicated above, I am inclined to extend the privilege of anticipatory bail to the petitioners. Therefore, the petitioners, named above, are directed to surrender in the court below within a period of four weeks from today and on such 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 Judicial Magistrate, 1 st Class, Hazaribag in connection with Katkamsandi P. S. Case No. 112 of 2020, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
This application stands allowed.