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Judgment
7 paragraphs · 242 wordsAmbuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with Hunterganj P.S. Case No. 80/2018 corresponding to G.R. No. 739/2018 for the offences registered under sections 302 and 34 of the Indian Penal Code and section 27 of Arms Act, pending in the court of Sri Kamal Ranjan, learned Judicial Magistrate, 1st Class, Chatra.
On 06.05.2018, father of the Informant namely Saryu Yadav was shot dead by unknown persons near Nankajore Aahar. Suspicion has been raised against the petitioner and co-accused persons that due to the land dispute, they had threatened the deceased of dire consequences three days prior to the occurrence and they must have shot dead the deceased.
From perusal of the impugned order, it transpires that apart from suspicion, there is no material against the petitioner on record.
Learned A.P.P has opposed the prayer for bail and submitted that the petitioner was absconding for five years.
Considering the fact that the petitioner has been made accused in this case only on the basis of suspicion, I am inclined to release the petitioner on bail. Accordingly, petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of Sri Kamal Ranjan, learned Judicial Magistrate, 1st Class, Chatra in connection with Hunterganj P.S. Case No. 80/2018 corresponding to G.R. No. 739/2018.