Narendra Nath Tiwari, J. - (1.) THE Petitioner is an accused in the case registered for the offence under Section 364A of the Indian Penal Code.
(2.) LEARNED Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in the case due to previous enmity; the informant is the accused in a case earlier instituted by the father of co -accused -Alok Kumar Gupta and Vikash Sah; said co -accused -Alok Kumar Gupta @ Chunnu with almost similar allegation has been granted bail by this Court in B.A. No. 7841 of 2010; other co -accused -Roshan Gupta and Vikash Sah have also been granted bail by this Court in B.A. Nos. 5727 of 2010 and 6875 of 2010 respectively; Petitioner is in custody since June, 2010. Learned APP opposed the prayer for bail of the Petitioner and submitted that the Petitioner is a resident of Chhattisgarh and there is likelihood of his absconding, if he is released on bail. However, after going through the case diary and other records, he has not disputed the other contentions of learned Counsel for the Petitioner.
(3.) REGARD being had to the facts and circumstances of the case, the above named Petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/ - (ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Garhwa in connection with Bhandaria P.S. case No. 22 of 2010, corresponding to G.R. No. 650 of 2010 with the condition that the bailors on behalf of the Petitioner must be the local permanent residents of the place within the territorial jurisdiction of learned court below and that the Petitioner shall physically appear on all the dates in the case as and when his personal appearance is required in the court below.;