- (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 Sections 379 and 411 of the Indian Penal Code. It is submitted by learned counsel for the petitioner that instant case has been lodged for committing theft of 2100 meters electric wire. F.I.R. has been lodged against unknown and subsequently, during investigation one accused namely Shambhu Prasad Mehta was arrested and on his confessional statement about 30 Kg. of Aluminum electric wires were recovered from his poultry form. He disclosed that theft of wire was committed by Santosh Kumar Mehta(this petitioner). It is further submitted by learned counsel for the petitioner that since the petitioner was named by coaccused Shambhu Prasad Mehta and he is in custody since 23.04.2010 and Shambhu Prasad Mehta, from his confession, electric wires were recovered, has been granted bail by a Bench of this Court vide order dated 03.12.2010 in B. A. No. 4871 of 2010 and as such, he may be enlarged on bail.Learned counsel for the State opposed the prayer for bail. 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, Hazaribag in connection with Barhi(Padma) P. S. Case No. 104 of 2010 corresponding to G. R. Case No. 1183 of 2010, subject to the condition that one of the bailers should be the local residents having property within the jurisdiction of the court.;