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Judgment
Heard learned counsel for the petitioner and learned counsel for the State assisted by Mr. Sanjay Prasad, learned counsel appearing on behalf of the informant.
The present application has been filed for grant of regular bail to the petitioner in connection with Complaint Case No.1285 of 2019, registered under Sections 323, 387 and 34 of the Indian Penal Code and under Section 27 of the Arms Act.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 21.10.2020. The investigation is complete and the petitioner is ready to co-operate with the trial. It has further been submitted that the petitioner has falsely been implicated in this case as there is land dispute between the parties.
On the other hand, counsel for the State assisted by Mr. Sanjay Prasad, learned counsel appearing on behalf of the informant, has opposed the prayer for bail and have submitted that there is direct allegation against this petitioner for demanding "Rangdari".
Considering the facts of this case, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate 1st Class, Ranchi in connection with Complaint Case No.1285 of 2019, subject to condition that the petitioner will appears before the concerned police station once in a month and he will submit self-attested photocopy of his Aadhar Card and also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.