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Judgment
6 paragraphs · 156 wordsGautam Kumar Choudhary, J
Heard both the sides.
The petitioner- Hopanmai Murmu is in custody since 19.09.2017 in connection with Borio (J) P.S. Case No. 219 of 2017 (S.T. No.343 of 2017) for the offence registered under Sections 302/201 of the I.P.C. pending in the Court of Additional Sessions Judge-I, Sahibganj.
It is submitted by the learned counsel on behalf of petitioner that offence under Section 302 of the I.P.C. will not be made out as per post-mortem report according to which the deceased died due to hanging, at best it will be a case under Section 306 of the I.P.C. for which the petitioner is in custody more than five years.
Learned A.P.P. opposed the prayer for bail.
Under the circumstances, the above named petitioner is directed to be released on bail on furnishing bail bond of Rs.25,000/-(Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the Court below.