- (1.) THE petitioner is an accused in the case registered under Sections 419/420/406/467/468/471/120B/34 of the Indian Penal Code.
(2.) LEARNED counsel appearing on behalf of the petitioner submitted that the petitioner has been falsely implicated in this case; the petitioner was working as a Peon; there was no occasion for him to dupe the informant and any other person; co-accused Ananya Chatterjee, with almost similar allegation, has been granted bail by this Court in B.A. No. 8223/2010; petitioner is a local permanent resident; there is no chance of his absconding. Learned A.P.P. opposed the petitioner's prayer for bail, but has not disputed the said contentions of learned counsel for the petitioner. Regard being had to the facts and circumstances of the case, the 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 Judicial Magistrate, Ranchi in connection with Doranda/Argora P.S. Case No. 279 of 2010, corresponding to G.R. No.3484 of 2010.;