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Judgment
Ambuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with S.T. No. 28 of 2024 arising out of Nimdih P.S. Case No. 46 of 2023 corresponding to G.R. No. 489 of 2023 for the offences registered under sections 341/323/307/326 of the Indian Penal Code, pending in the court of learned Additional Sessions Judge, Chandil.
The petitioner is said to have given a single Farsa blow on the injured, due to which, he sustained injury.
It was submitted that the petitioner is in custody for about a year.
Learned A.P.P has opposed the prayer for bail and submitted that opinion regarding the nature of injury has been kept reserved.
Considering the fact that the petitioner in custody for about a year, petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge, Chandil in connection with S.T. No. 28 of 2024 arising out of Nimdih P.S. Case No. 46 of 2023 corresponding to G.R. No. 489 of 2023.