AI Structured Summary
Not yet generated for this judgment
Judgment
Heard 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 Katkamdag P.S. Case No. 144 of 2020 registered under sections 147, 148, 149, 341, 323,
307, 354, 379, 504, 506 of the Indian Penal Code.
Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners were the member of the unlawful assembly
being armed with deadly weapon attempted to murder the informant. It is submitted that the allegation against the petitioners is false. It is next
submitted that the independent witnesses whose statement appears in para 43-46 of the case diary, have stated that the informant fell down during the
scuffle and sustained injuries and the injuries were not caused by assault. It is further submitted that the petitioners undertake that they will not annoy
or disturb the informant or any of his 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 08.11.2020 as mentioned in paragraph 7 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 Sub-Divisional Judicial Magistrate, Hazaribag in
connection with Katkamdag P.S. Case No. 144 of 2020 with the condition that they will co-operate with the trial of the case and will not annoy or
disturb the informant or any of his family members in any manner during the pendency of the trial. .