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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
Contending that, in fact, the informant was summoned to depose in the court on 07.01.2017, however, on the basis of his statement that on 20.05.2016 the petitioner threatened him with dire consequences when he allegedly appeared in the case to give his evidence, a First Information Report vide Gumla P.S. Case No.17 of 2017 has been registered for offences under section 385/506 I.P.C . and section 17 of C.L.A. Act, the learned counsel for the petitioner submits that apparently, the petitioner has been made accused in the aforesaid case on false statement of the informant. It is stated that the informant himself is an accused in a case registered under section 302 I.P.C . The petitioner is in judicial custody since 06.02.2017.
Mr. Rajneesh Vardhan, the learned APP opposed the prayer for bail.
Having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the Learned Chief Judicial Magistrate, Gumla in connection with Gumla P.S. Case No.17 of 2017, corresponding to G.R. No.30 of 2017
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through ''Fax''.