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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
Heard the learned counsels appearing for the parties and perused the documents on record.
On an allegation that the accused persons assaulted the deceased with lathi and fist due to which he died, the petitioner has been made accused in Arki P.S. Case No. 08 of 2017, registered for the offences under Sections 147/148/149/323/307/302 I.P.C . Petitioner is in custody since 16.02.2017. The post-mortem report finds no external injury on the person of the deceased. Cause of death is eardiorespiratory arrest provocated by nemogenic shock, asphyxia, vasovagal effect APOPLEXY.
The learned A.P.P. has opposed the prayer for grant of bail.
The learned A.P.P. opposed the prayer for grant of 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, Khunti in connection with Arki P.S. Case No. 08 of 2017 corresponding to G.R. No. 60 of 2017.
This application is allowed. Let a copy of this order be sent to the trial Court through FAX.