KUMIYA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This is an application for grant of regular bail to the petitioner for the offence under Section 341/323/324/325/307/504/34 of the Indian Penal Code and later on Section 302 of the Indian Penal Code is added. It is submitted by learned counsel for the petitioner that as per the F.I.R., the allegation of assault on the deceased is by the main accused Prakash Mahato and subsequently the informant and his mother were assaulted by Manoj Mahto and Prakash Mahato. The allegation against this petitioner is that she is mother of the accused and she has assaulted the informant and another by throwing bricks and lathi. It is further submitted by learned counsel for the petitioner that informant and other received simple injury and petitioner is an old lady aged about 60 years and she is in custody since 20.06.2010 and as such, she may be enlarged on bail. Learned counsel for the informant opposed the prayer for bail.

(3.) In the facts and circumstances of the case, petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs. 10,000/( Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Deoghar in connection with Mohanpur P. S. Case No. 147 of 2010 corresponding to G. R. No. 606 of 2010, subject to the condition that one of the bailers should be the local residents having property within the jurisdiction of the court.