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Judgment
19 paragraphs · 353 wordsHeard the parties through Video Conferencing.
Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the
lockdown is over.
In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the
present.
The petitioner has been made accused in connection with Manjhiaon P.S. Case No. 88 of 2020 registered under sections 341, 323, 307, 504, 506/34 of
the Indian Penal Code.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner attempted to commit murder of Dharmendra
Prasad. It is submitted that the allegation against the petitioner is false. It is next submitted that the good sense has prevailed between the parties and
the matter has been settled between the parties outside of the court and the parties have entered into compromise in this respect. Drawing attention of
this Court at page nos.19, which is a copy of the certified copy of the compromise petition filed by the parties in the court of learned Sessions Judge,
Garhwa, learned counsel for the petitioners submits that the parties do not want to proceed the case. It is next submitted that the petitioner undertakes
to cooperate with the trial of the case. It is further submitted that the petitioners have been in custody since 27.10.2020 as mentioned in paragraph 01
of the bail application and co-accused with similar allegations have already been released on bail by this court vide order dated 14.12.2020 passed in
B.A. No. 9654 of 2020, hence it is submitted that the petitioners be released on bail.
Learned Addl. P.P. opposes the prayer for bail.
Considering the facts of this case, the above named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty
five thousand) with two sureties of the like amount each to the satisfaction of learned J.M. 1st Class, Garhwa in connection with Manjhiaon P.S. Case
No. 88 of 2020 with the condition that he will cooperate with the trial of the case.