PRAKASH CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the State and learned counsel for the informant.

(2.) Having regard to the facts and circumstances and considering the submission made on behalf of the parties and also considering the general and non-specific allegation against the appellant coupled with non-corroborative injury report and considering the probability of false accusation, the appellant is directed to be released on bail on furnishing bail bond of Rs.20,000.00 (twenty thousand) with two sureties of the like amount each to the satisfaction of learned Additional District and Sessions Judge-1st-cum-Special Judge (SC/ST) Act, Jamui in connection with Lachhuar P.S. Case No. 28 of 2022, subject to the conditions mentioned in Sec. 437(3) of the Cr.P.C. and the following conditions: