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Judgment
Heard learned counsels for the appellants Amanat Ansari, Mukhtar Ansari and Roz Mohhamd @ Roz Mohammad Ansari as well as learned counsels for the State on the Interlocutory Applications filed by the respective appellants for granting bail, during the pendency of this appeal.
Appellants along with other accused persons have been convicted and sentenced for the offence under Sections 302 / 149 IPC and also for other offences.
Impugned judgment shows that there is omnibus allegation against these appellants. 4. In the facts of this case, we are inclined to release the appellants on bail. Accordingly, the appellants Amanat Ansari, Mukhtar Ansari and Roz Mohhamd @ Roz Mohammad Ansari are directed to be released on bail, during the pendency of this appeal, on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Addl. Sessions Judge-IV, Garhwa, in connection with S.T. Case No. 289 of 2011 + S.T. Case No. 162 of 2012.
These Interlocutory Applications accordingly, stand allowed.