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Judgment
Pradeep Kumar Srivastava, J
Heard learned counsel for the parties.
Apprehending their arrest in connection with Sector-4 P.S. Case No. 47 of 2024, instituted under Sections 341, 323, 325, 307, 506 of the Indian Penal Code, the petitioners have moved to this Court for grant of privilege of anticipatory bail.
As per F.I.R., the allegation is that on 10.04.2024 at about 1:00 P.M., when the informant returned to his house, he saw that accused persons were fighting with his daughter-in-law, and when he tried to save his daughter-in-law, all the accused persons have conjointly assaulted him, due to which he sustained injury on his head and accused persons also threatened him for facing dire consequences.
Learned counsel for the petitioners has submitted that petitioners are innocent and have committed no offence at all rather they have been falsely implicated in this case due to family dispute between the parties. Both the parties are close relative of each other and in sudden scuffle, some exchange of assault took place, no offence under Section 307 of the I.P.C. is attracted in this case. The injury is found simple in nature. Petitioners undertake to co-operate in investigation of the case and also abide by all terms and conditions, as imposed by this Court, in the case of granting anticipatory bail to petitioners. Hence, petitioners may be granted privilege of anticipatory bail.
On the other hand, learned Addl.P.P. appearing for the State has opposed the prayer for anticipatory bail of the petitioners.
Considering the facts and circumstances of this case, the nature of allegation against the petitioners and the materials available on the record, I am inclined to grant privilege of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court within four weeks from today and in the event of their arrest or surrendering, they will be enlarged on bail on furnishing bail bond of Rs.25,000/- (Twenty Five thousand) each with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Bokaro in connection with Sector-4 P.S. Case No. 47 of 2024, with the condition that they will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish their mobile number and photocopy of the Aadhar Card with an undertaking that they will not change their mobile number during the pendency of the case and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.