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Judgment
4 paragraphs · 148 wordsHeard learned counsel for the petitioner and learned counsel appearing for the State.
Defects, as pointed out by the office, are ignored. The petitioner is an accused in connection with Khunti P.S. Case No. 98 of 2018 (G.R.No. 238 of 2018), registered for the offences punishable under section 147, 148, 149, 341, 342, 323, 324, 307, 353, 452, 379, 364, 290, 120B of the Indian Penal Code.
The prayer for bail of the petitioner was earlier rejected in B.A. No. 4289 of 2019. It appears that the petitioner is in custody since 09.10.2018.
Regard being had to the above, the above named petitioner is directed to be released on bail, on furnishing bail bond of Rs. 10,000 (ten thousand) with two sureties of the like amount each to the satisfaction of learned C.J.M., Khunti, in connection with Khunti P.S. Case No. 98 of 2018 (G.R.No. 238 of 2018).