- (1.) THE petitioner is an accused in the case registered under Section 414 of the Indian Penal Code, Section 25(1-b)A/26/35 of the Arms Act and Section 17(i)(ii) of the C.L.A. Act.
(2.) LEARNED counsel appearing on behalf of the petitioner submitted that the petitioner has been falsely implicated in this case; there is no theft report; the allegation of recovery of stolen motorcycle is wholly concocted; as a matter of fact, no incriminating article has been recovered from this petitioner; co-accused Pradeep Kumar Mishra, from whose possession arms were recovered, was granted bail by this Court in B.A. No.1099/2011; petitioner is in custody since September, 2010. 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 Chief Judicial Magistrate, Simdega in connection with Simdega P.S. Case No. 99 of 2010, corresponding to G.R. No.298 of 2010.;