- (1.) THE petitioner is accused for the offence under Sections 147, 148, 149, 341, 323, 307, 427 and 504 of the Indian Penal Code. Heard learned counsel for the petitioner and learned counsel for the State.
(2.) IT is explained on behalf of the petitioner that he has been falsely implicated in this case and as a matter of fact, it was a case of free fight between two parties and even otherwise, according to the allegation, though the petitioner is alleged to have been armed with sword, but the injuries on the injured person confirmed that no sharp injury was caused to the person. Rather the injury was found lacerated in nature caused by hard blunt substance and simple in nature.
(3.) LEARNED counsel for the State opposes the prayer for bail. Regard being had to the facts and circumstances of the case, the petitioner above named, is directed to be released on bail on his furnishing bail bond of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the Chief judicial Magistrate, Giridih in connection with Giridih (M) P. S. Case no. 99 of 2008 corresponding to G. R. No. 589 of 2008.;