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Judgment
13 paragraphs · 262 wordsHeard learned counsel for the petitioner and learned counsel for the State assisted by Mr. Shadab Eqbal learned counsel appearing on behalf of the
informant.
The present application has been filed for grant of regular bail to the petitioner in connection with Bokaro Sector VI P.S. Case No.33 of 2017
corresponding to G.R. No.1554 of 2017 (S) registered for the offence under Sections 420, 406, 120(B) and 34 of the Indian Penal Code.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 29.02.2020. As per the allegation, there was an agreement
between the parties for transfer of land along with an unfinished house. There was bank loan on the said property. It has been submitted that the
dispute is civil in nature and on that basis, prayer for bail has been made.
Counsel for the State assisted by counsel for the informant has opposed the prayer for bail and submitted that in Anticipatory Bail Application being
A.B.A. No.954 of 2019 which was earlier rejected by this Court, there was settlement between the parties but this petitioner has paid only
Rs.3,00,000/- and rest of the amount has not been paid till date.
Considering the nature of allegation and period of custody, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of
Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate Ist Class, Bokaro in
connection with Bokaro Sector VI P.S. Case No.33 of 2017 corresponding to G.R. No.1554 of 2017 (S).