Sanjay Kumar Dwivedi, J
1. Heard the learned counsel for the appellant and the learned counsel for the respondent State as well as learned counsel for the respondent no.2.
2. This appeal has been preferred against the order dated 9.8.2024 passed in M.C.A No.361 of 2024, in connection with SC/ST P.S.Case No.4 of
2023 for the offence under sections 341, 323, 325, 324, 307 and 34 IPC and section 3(1)(r) of SC/ST (Prevention of Atrocities) Act pending in the
court of learned Additional District and Sessions Judge-I, Ramgarh.
3. The learned counsel for the appellant submits that the appellant and the informant are co-villagers and the dispute has taken place in Ramnavami
Puja. He submits that now the appellant and the informant has compromised the case and a petition to that effect was filed before the learned court,
however, the learned court has not granted regular bail to the appellant. He submits that the appellant is in custody since 13.07.2024.
4. The learned State counsel submits that it appears that compromise is there between the appellant and the informant.
5. Learned counsel for the informant submits that compromise is taken place. He submits that due to misconception the case has been registered
against the appellant and the appellant and the informant are co-villagers. He submits that informant is also present in the Court in person and the
learned counsel is submitting the same on instruction of the informant.
6. In view of the above and considering that there is compromise between the parties and the appellant is in custody 13.7.2024, I am inclined to grant
regular bail to the appellant.
7. Accordingly, appellant, above named, is directed to be released on regular bail, on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand), with
two sureties of the like amount each, to the satisfaction of the learned Additional District and Sessions Judge-I, Ramgarh in M.C.A No.361 of 2024, in
connection with SC/ST P.S.Case No.4 of 2023.
8. Order dated 9.8.2024 passed in M.C.A No.361 of 2024 is set aside and this appeal is allowed and disposed of.
