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Judgment
6 paragraphs · 349 wordsHeard the parties through video conferencing.
Learned counsel for the petitioners undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the present.
The petitioners have been made accused in connection with Gidhour P.S. Case No. 112 of 2020 registered under sections 147, 148, 149, 448, 323, 324, 307, 427, 342, 504, 506 and 379 of the Indian Penal Code.
Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners being a member of the unlawful assembly attempted to commit murder of the member of the informant party. It is submitted that the allegation against the petitioners is false. It is next submitted that there is land dispute between the parties and for the selfsame occurrence from the side of the petitioners Gidhour P.S. Case No.113 of 2020 has been lodged. It is further submitted that the petitioners undertake that they will not annoy or disturb the informant or any of her family members in any manner during the pendency of the trial. It is then submitted that the petitioners undertake to co-operate with the trial of the case. It is lastly submitted that the petitioners have been in custody since 07.12.2020 as mentioned in paragraph 4 of the bail application. 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 petitioners are directed to be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Chatra in connection with Gidhour P.S. Case No. 112 of 2020 with the condition that they will co-operate with the trial of the case and they will not annoy or disturb the informant or any of her family members in any manner during the pendency of the trial.