AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 242 wordsAmbuj Nath, J
Heard the parties.
Petitioner is apprehending his arrest in connection with Jama P.S. Case No. 106 of 2023 for the offences registered under sections 341, 323, 325 and 379/34 of the Indian Penal Code, pending in the court of Sri Aditya, learned Judicial Magistrate, 1st Class, Dumka.
It is alleged that on 26.11.2023 at about 11.00 a.m., petitioner came to the house of the Informant and assaulted her by rod. He also snatched her earings.
Mr. Ram Prakash Singh, learned counsel appearing for the petitioner submitted that the Informant had sustained simple injury and as far as the allegation of snatching of earing is concerned, it has been made to make the offence more serious.
Considering the fact that the Informant has sustained simple injury, I am inclined to extend the privilege of anticipatory bail to the petitioner. Accordingly, petitioner, above named, is directed to surrender before the learned court below within two weeks from the date of receipt of a copy of this order and the learned court below on his surrender, shall release him on bail on furnishing bail bonds of Rs. 25,000/- (Rupees twenty-five thousand) with two sureties of the like amount each, to the satisfaction of Sri Aditya, learned Judicial Magistrate, 1st Class, Dumka in connection with Jama P.S. Case No. 106 of 2023, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.