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Judgment
The bail application has been heard through video conferencing as well as through telephonic conversation which were well connected and audible to all.
A defect in paragraph no.3 of the petition is pointed out by the learned counsel for the petitioner that title of the informant is Sahu which is missing in the said paragraph which may be considered.
Prayer is taken into consideration and accorded.
The petitioners are in custody in connection with Bano P.S. case no. 27 of 2019 corresponding to G.R. Case No. 301 of 2019 for the offence under sections 147/148/149/285/436/387/120B IPC & 27 Arms Act.
Learned counsel for the petitioners has submitted that three co-accused persons, namely, Navendra Singh, Soma Lugun and Manohar Burh, having similar allegation, have been granted bail vide B.A. No. 8844 of 2019, B.A. No. 8796 of 2019 and B.A. No. 8626 of 2019 respectively and, therefore, he prayed to release the petitioners on bail.
Learned counsel for the state opposed the prayer for bail and submitted that petitioners have criminal antecedents which shows that they are regularly involved in such type of cases. Therefore, they do not deserve the privilege of bail.
Having heard counsels for the parties, having gone through the records on hand and in the facts and circumstances of the case, I am inclined to release the petitioners, named above, on bail on furnishing bail bond of Rs. 20,000/ (Rupees Twenty Thousand)each with two sureties of the like amount each to the satisfaction of the learned Sessions Judge, Simdega in connection with Bano P.S. Case No. 27 of 2019 corresponding to G.R. Case No. 301 of 2019 subject to the condition that the petitioner shall report to the Police Station having jurisdiction where they reside every second Saturday of the month between 10 a.m. to 12 p.m. and they shall also attend each and every date during trial unless it is dispensed with by the learned court below.