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Judgment
7 paragraphs · 254 wordsSanjay Kumar Dwivedi, J
Heard learned counsels for petitioners and for State.
The petitioners are apprehending their arrest in connection with Madhupur P.S. Case No.151 of 2025, for offence registered under section 191(2), 193(3), 190, 126(2), 115(2), 117(2), 118(1), 109(1), 74, 333 and 352 of BNS, 2023 pending in court of learned ACJM, Madhupur, Deoghar.
Learned counsel for petitioners submits that there are case and counter case between the parties and both the sides have received the injuries. He next submits that in the counter case filed by the petitioners, the coaccused persons have been granted anticipatory bail in ABA No.7223 of 2025.
Learned State counsel opposes prayer and submits that allegations are there of assault.
Considering that there are case and counter case between the parties and both the sides have received the injuries and in the counter case filed by the petitioners, the coaccused persons have been granted anticipatory bail in ABA No.7223 of 2025, I am inclined to grant anticipatory bail to petitioners.
Accordingly, petitioners, above named, are hereby directed to surrender before learned court within four weeks from today, and in event of their surrender/arrest, petitioners, above named, shall be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) each, with two sureties of like amount each, to satisfaction of learned ACJM, Madhupur, Deoghar, in connection with Madhupur P.S. Case No.151 of 2025, subject to the conditions as laid down under section 482(2) of Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023...