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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
Referring to order dated 07.07.2017 passed in B.A. No. 5421 of 2017, the learned counsel for the petitioner submits that the petitioner, who is in judicial custody since 02.05.2017, deserves grant of bail.
The learned A.P.P opposing the prayer for grant of bail submits that the petitioner alongwith co-accused-Ratan Das has assaulted the informant with iron rod on his head.
In view of the order granting bail to co-accused-Sushil Bauri and having regard to the facts and circumstances of the case, the petitioner-above named, namely, Rocky Ray @ Rocky Kumar Ray 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 Additional Sessions Judge-XIII, Dhanbad in connection with Katrasa (East Basuria O.P.) P.S. Case No. 306 of 2016 corresponding to G.R. No. 5153 of 2016 (S.T No. 179 of 2017 ), on the following conditions:
(i) One of the bailors shall be a close relative of the petitioner, (ii) he shall appear before the trial Court regularly, (iii) he shall not change his place of residence without prior permission of the Court, and (iv) he shall deposit Rs. 15,000/- in the trial Court which shall be paid to the informant-Raju Kumar. 5. The instant application is allowed. Let a copy of this order be transmitted to the trial Court through FAX.