NAKUL YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State.

(2.) THE petitioners are accused in a case registered under Sections 147/148/ 149/323/324/325/326/307, I.P.C and under Section 27 of the Arms Act.

(3.) CONSIDERING the fact that both the parties have compromised the dispute outside the Court and considering this aspect, only for granting bail, I direct all the petitioners. Namely, Nakul Yadav, Kanti Yadav, Ghana Yadav @ Jhaman Yadav, Prakash Yadav, Bhim Prasad @ Bhim Yadav, Jaldhar Yadav, Ramchandar Bhagat @ Ramchandar Yadav, Gugli Yadav @ Gugliya Yadav, Gopal Yadav, Lal Bihari Yadav, Bechan Yadav @ Bechdev Yadav, Badri Yadav, Bitu Yadav, Rajendra Yadav, Brahmdev Yadav @ Ramdev Yadav, Bilo yadav, Ganeshi Yadav, Bhawesh Yadav @ Bonga Yadav, Sahdev Yadav, Ayodhya Prasad Yadav, Bond Yadav @ Bonga Yadav, Sahdev Yadav, Bikash Yadav, Bhawesh Yadav and Puni Yadav to surrender in the Court below/trial Court within a period of one month from the date of this order i.e.01.09.20l2. If they surrender within the said period the trial Court/Court below is directed to release them on bail on furnishing bail bond of Rs. 10.000/ - (Rs. Ten thousand) each with two sureties of like amount each to the satisfaction of judicial Magistrate. 1st Class Godda in connection with Pathargama (Basantrai) P.S. Case No 179/2011 corresponding to G.R. No. 141/2011. Subject to the condition that both the bailors will be local resident having immovable property within the jurisdiction of the trial Court and subject to the conditions laid down under Section 438(2) of the Cr.P.C.