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Judgment
Heard learned senior counsel for the petitioners and learned counsel for the State.
The present application has been filed for grant of regular bail to the petitioners in connection with Maheshpur P.S. Case No.101 of 2020, registered under Sections 328, 302 and 34 of the Indian Penal Code.
Learned senior counsel for the petitioners has submitted that the petitioners are in custody since 24.11.2020. The allegation has been made against the wife of the deceased and her family members that the brother of the informant has been killed by giving poison. Further, it has been submitted that cause of death has not been ascertained. In fact, FSL reports also negates poison in the body of the deceased. On the above facts, the prayer for bail has been made.
On the other hand, counsel for the State has opposed the prayer for bail but she could not point out the cause of death.
In the attending facts and circumstances of the case, the petitioners, named above, are directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) each with two sureties of the like amount each to the satisfaction of the learned C.J.M., Pakur in connection with Maheshpur P.S. Case No.101 of 2020, subject to condition that the petitioners will submit self-attested photocopies of their Aadhar Cards and also submit their mobile numbers before the learned court below which they will always keep active and will not change them during pendency of this case without prior permission of the court.