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Judgment
Heard the parties through video conferencing. Learned counsel for the petitioners personally undertakes to remove the defects as pointed out by the
stamp reporter within two weeks after the lockdown period is over.
In view of the personal undertaking of the learned counsel for the petitioners, the defects pointed out by the stamp reporter are ignored for the
present.
The petitioners have moved this Court for grant of bail in connection with Bagodar P.S. Case No.153 of 2020 registered under sections
448/341/323/353/504/506/34 of the Indian Penal Code.
The learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners were engaged in illegal construction
work over the National Highway land and they abused and threatened the personnel of National Highway Authority of India though they have
received full compensation. It is further submitted that the allegations against the petitioners are all false. It is next submitted that the petitioners have
been in custody since 03.09.2020 as has been mentioned in paragraph no. 1 of the bail application. It is lastly submitted that the petitioners undertake
to cooperate with the trial of the case and also undertake that they will not go over or near the place of occurrence nor they will cause any hindrance
in construction of the road by the National Highway Authority of India during the pendency of the case. Hence, it is submitted that the petitioners be
admitted to bail.
The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to
enlarge the above named petitioners on bail. Accordingly, the petitioners are directed to be released on bail on furnishing bail bond of Rs. 25,000/-
(Rupees Twenty Five Thousand) each with two sureties of the like amount each to the satisfaction of learned J.M. 1st Class, Giridih, in connection
with Bagodar P.S. Case No.153 of 2020 with the condition that the petitioners will cooperate with the trial of the case with further condition that they
will not go over or near the place of occurrence nor they will cause any hindrance in construction of the road by the National Highway Authority of
India during the pendency of the case.