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Judgment
2/04.08.2026 Heard learned counsels for petitioners and for State.
The petitioners are apprehending their arrest in connection with Godda (M) PS Case No.79 of 2026, for offence registered under section 109, 76, 303(2), 352, 351(2), 126(2), 127(2), 115(2) and 3(5) of BNS, 2023, pending in court of learned Chief Judicial Magistrate, at Godda.
Learned counsel for petitioners submits that that the petitioners and the informant are neighbours and free-fight has occurred while soil was being filled up by the petitioners outside their house and said soil spilled over in front of the gate of the informant. He submits that there are case and counter case between the parties. He also submits that same allegations are made in both the FIRs. He also submits that the injury has also been manufactured as the nature of the injury is not disclosed and only grievous has been opined by the doctor.
Learned State counsel opposes prayer and submits that allegations are there of assault.
Considering that there are case and counter case between the parties and both the sides are neighbours and altercation took place while soil was being filled up by the petitioners outside their house and said soil spilled over in front of the gate of the informant and the same allegations are made in both the FIRs and the petitioners are having no criminal antecedent as disclosed in paragraph no.11 of the petition, I am inclined to grant anticipatory bail to petitioners.
Accordingly, petitioners, above named, are hereby directed to surrender before learned court within three weeks from today, and in event of their surrender/arrest, petitioners, above named, shall be released on bail, on furnishing bail bond of Rs.25,000/-(Rupees Twenty Five Thousand) each, with two sureties of like amount each, to satisfaction of learned Chief Judicial Magistrate, at Godda, in connection with Godda (M) PS Case No.79 of 2026, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023.