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Judgment
Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State.
The petitioner, who is accused for the offence under Sections 341, 323, 386, 307, 504 and 506/34 of the Indian Penal Code, prays for anticipatory bail
expressing apprehension of his arrest in connection with Sukhdeonagar P.S. Case No. 136 of 2018 (dated 26.03.2018) corresponding to G.R. No.
1789 of 2018, pending in the court of Sri A. Prasad, learned Judicial Magistrate, 1st Class, Ranchi.
Learned counsel for the petitioner has submitted that the specific allegation of pouring hot oil is not against the petitioner and there is a case and
counter case between the parties. Learned counsel for the petitioner has further submitted that the petitioner has no criminal antecedent.
Learned counsel for the State Mr. Mukesh Kumar has opposed the prayer for bail and submitted that the injury found on the body of victim is
mentioned in the impugned order which has been caused by hot liquid but has fairly submitted that there is no specific allegation against the petitioner.
Be that as it may, since there is no specific allegation against the petitioner Situ Kumar Yadav @ Ravi Kumar Yadav, he is directed to surrender
before the court below within three weeks from today, and in the event of his arrest or surrender, he shall be released on anticipatory bail on
furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Sri A. Prasad, learned Judicial
Magistrate, 1st Class, Ranchi, in connection with Sukhdeonagar P.S. Case No. 136 of 2018 (dated 26.03.2018) corresponding to G.R. No. 1789 of
2018 subject to the conditions as laid down under Section 438(2) Cr.P.C. and with a condition that the petitioner will appear before the trial court on
each and every date till conclusion of the trial failing which learned trial court is at liberty to cancel the bail bond of the petitioner and take him in
custody.Â