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Judgment
20 paragraphs · 369 wordsHeard the parties through Video Conferencing.
Learned counsel for the petitioners personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the
lockdown is over.
In view of the personal undertaking given by 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 Silli P.S. case no. 51 of 2020 (S.T. no. 295 of 2020) registered under Sections 147, 148,
149, 324, 325, 307, 302 of the Indian Penal Code.
Learned counsel appearing for the petitioners submits that the allegation against the petitioners is that the petitioners along with the co- accused
persons, were members of an unlawful assembly and being armed with deadly weapons in prosecution of common object of the assembly, committed
murder of Sahadeo Mahto and attempted to commit murder of Anima Kumari. It is then submitted by learned counsel for the petitioners that the
allegation against the petitioners is false and both the petitioners are females. It is further submitted by learned counsel for the petitioners that the
specific allegation of assaulting Sahdeo Mahto is upon Lakhi Ram Mahto and the allegation of assaulting Anima Kumari is upon Chandra Shekhar
Mahto. It is further submitted by learned counsel for the petitioner that the petitioners have been in judicial custody since 09.06.2020 as mentioned in
paragraph 1 of the bail application and the petitioners are ready and willing to co-operate with the trial of the case and co-accused with similar
allegations has already been released on bail by this court vide order dated 24.02.2021 passed in BA no. 1663 of 2021, hence, the petitioner may be
released on bail.
Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioners are directed to be released 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
A.J.C. XXII, Ranchi in connection with Silli P.S. case no. 51 of 2020 (S.T. no. 295 of 2020) subject to the condition that the petitioners will co-operate
with the trial of the case.