- (1.) Heard learned counsel for the parties. Petitioners are accused in a case registered under Sections 147, 148, 323, 341 & 307 of the Indian Penal Code.
(2.) It reveals from the F.I.R. that informant, his son and their associates were assaulted by the petitioners and other accused persons, who are named in the F.I.R. It is submitted that sons of the informant are associates of known criminal Murshid Ansari who had assembled at the village and they were terrorising the people. In retaliation Murshid Ansari and his associates were chased by the villagers and they were assaulted by the villagers. In the meantime police also arrived at the place and a case against Murshid Ansari and his associates was also registered as Borio (Jirwabadi) P.S. Case No.193 of 2009 on the statement of Prakash Tigga, A.S.I. The companion of Murshid Ansari were apprehended and from their possession fire arms, ammunitions and bombs etc. were recovered. The petitioners are also named but no specific overt act is alleged against them. Learned counsel for the State opposed the prayer for bail. From perusal of the document placed before me, it appears that Murshid Ansari and his companions were arrested by the police while they had been to village armed with bomb, fire arms etc. They were chased by the villagers and some of them were assaulted in which son of the informant sustained injury. It also reveals from perusal of F.I.R. of Borio (Jirwabadi) P.S. Case No.193 of 2009 that sons of the informant were apprehended with fire arm.
(3.) Considering the aforesaid aspects of the matter coupled with the fact that one of the accused Noushad has been granted regular bail by this Court,, above named petitioners are directed to surrender in the Court below within three weeks from the date of this order and on such surrender or in the event of their arrest they shall be released on bail by the Court below on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Sahibganj in connection with Borio (J) P.S. Case No.194 of 2009 corresponding to G.R. Case No.462 of 2009 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.;