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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record. The petitioners have been made accused in Naudiha Bazar P.S. Case No. 36 of 2016 corresponding to G.R. No. 1355 of 2016 (S.T. No. 375 of 2016), registered for offences under Sections 302/201/34 IPC .
It is alleged that these petitioners were last seen together in the company of the deceased. On this, the learned counsel for the petitioners submits that in the written report itself it is mentioned that the petitioners had informed the informant that they left her husband at Deonar and they came back. The dead body was first seen by the Chowkidar who had informed the Officer-in-Charge. Charge?sheet has already been submitted. The petitioner nos. 1 and 2 are in judicial custody since 30.08.2016 and the petitioner no. 3 since 18.10.2016.
The learned APP opposing the prayer for grant of bail submits that there is extra-judicial confession by the petitioners to the witnesses.
Having regard to the facts and circumstances of the case, the petitioners, above named, are directed to be released on bail on furnishing bail bond of Rs.10,000/? (Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of the learned Sessions Judge, Palamau at Daltonganj in connection with Naudiha Bazar P.S. Case No. 36 of 2016 corresponding to G.R. No. 1355 of 2016 (S.T. No. 375 of 2016), with the condition that they shall remain physically present on each and every date during the trial, except for special circumstances and they shall not change their place of residence without permission of the Court.
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through ''Fax''.