Narendra Nath Tiwari, J. - (1.) THE Petitioner is an accused in the case registered for the offence under Section 395 of the Indian Penal Code.
(2.) LEARNED Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in the case only on the basis of confessional statement of co -accused -Kanhaiya Singh; nothing incriminating has been recovered from his possession; Petitioner has got no criminal antecedent; co -accused -Kanhaiya Singh has been granted bail by this Court and Sanjay Chandravanshi and Mahfooz Khan have been granted bail by learned court below, as has been stated in paragraphs -10 and 11 of this application; he is in custody since October, 2010; Petitioner is a local permanent resident; there is no chance of his absconding. Learned APP opposed the prayer for bail of the Petitioner, but has not disputed the contention made by the 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 Rail Judicial Magistrate, Daltonganj in connection with Daltonganj Rail P.S. case No. 32 of 2009, corresponding to G.R. Case No. 2024 of 2009.;