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Judgment
6 paragraphs · 148 wordsGautam Kumar Choudhary, J
Heard both the sides.
The petitioner- Md. Ismail Ansari is in custody since 14.11.2022 in connection with Lalmatia P.S. Case No. 32 of 2022 for the offence registered under Sections 447, 323, 325, 379, 307, 353, 34 of the I.P.C. pending in the Court of learned Judicial Magistrate, 1st Class, Godda.
It is submitted by the learned counsel on behalf of petitioner that injury is simple in nature and nothing has been seized from this petitioner and only allegation is that he had pelted stone on the informant. It is further submitted that similarly situated co-accused have been granted bail.
Learned A.P.P. opposed the prayer for bail.
Under the circumstances, the above named petitioner is directed to be released on bail on furnishing bail bond of Rs.25,000/-(Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the Court below.