AI Structured Summary
Not yet generated for this judgment
Judgment
Ambuj Nath, J
Both these bail applications arise out of the same police case. As such, they are being disposed of by this common order.
Heard the parties.
Petitioners have been made accused in connection with Rikhiya P.S. Case No. 224 of 2023 for the offences registered under sections 302/34 of the Indian Penal Code & section 27 of Arms Act, pending in the court of Smt. Manya Tandon, learned Judicial Magistrate, Deoghar.
It is alleged that on 06.12.2023, father of the informant was murdered by unknown persons near Balsara Railway Bridge.
It was submitted that the petitioners are not named in the F.I.R. and their involvement has come on the basis of confession of co-accused persons and they have also confessed their guilt.
It was submitted that co-accused Amit Kumar @ Jai Chandravanshi have been granted bail by a Coordinate Bench of this Court vide B.A. No. 3707 of 2024 and the case of the petitioner stands on similar footing.
Considering the aforesaid facts, petitioners, above named, are directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) each, with two sureties of the like amount each, to the satisfaction of Smt. Manya Tandon, learned Judicial Magistrate, Deoghar in connection with Rikhiya P.S. Case No. 224 of 2023.