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Judgment
Heard Mrs. Ritu Kumar, learned counsel for the petitioner and Md. Azeemuddin, learned A.P.P. for the State assisted by Mr. Jitendra S. Singh, learned counsel appearing for the informant.
So far as defect no.5 (e) is concerned learned counsel for the petitioner undertakes to remove the same once the situation normalizes. As regards the rest defects are concerned the same are ignored.
The petitioner is an accused in connection with S.T. Case No. 131/2018, arising out of Adityapur P.S. Case No. 91/2016, corresponding to G.R. Case No. 432/2016.
It has been alleged that the petitioner had shot at the informant and had also thrown a bomb at him.
Five witnesses have been examined in course of trial out of which four have been declared hostile.
Mr. Jitendra S. Singh, learned counsel for the informant submits that the petitioner is a hard core criminal and he has also been convicted in cases u/s 302 of the Indian Penal code. It has further been submitted that the petitioner is extending threats from the Jail itself.
However, considering the fact that the petitioner is in custody since 12.07.2016, I am inclined to grant bail to the petitioner. The petitioner is accordingly directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-I, Seraikella in connection with S.T. Case No. 131/2018, arising out of Adityapur P.S. Case No. 91/2016, corresponding to G.R. Case No. 432/2016.