R.K. Merathia, J. - (1.) IT is submitted that similarly situated coaccused Badru Mian has been released on bail on 13/01/2011 vide B.A. No. 8460 of 2010; and that the Petitioner is to appear in the examination of Assistant Teacher, scheduled to be held on 29th may 2011.
(2.) IN this view of the matter, the Petitioner, named above, is directed to be released on bail on furnishing bail bonds of Rs. 10,000/ - (ten thousand) with two sureties of the like amount each to the satisfaction of the District & Sessions Judge, Chatra in connection with N.D.P.S. Case No.07/2009 (A) arising out of Simaria (Law along) P.S. Case No. 21/2009, corresponding to G.R. No. 121 of 2009, subject to the conditions that one of the bailers will be his close relative and the other should have landed property within the local jurisdiction of the Court and he will attend the court concerned on each and every date of trial, failing which his bail bond shall be cancelled and the Petitioner will deposit a sum of Rs. 5000/ - (five thousand) without any prejudice subject to decision of this case.;