- (1.) THE petitioner is an accused in the case registered under Sections 302/201/120B 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 named on suspicion; there is no cogent material against the petitioner; nothing incriminating has been recovered from his possession; he has no criminal antecedent; he is in custody since April, 2010; he is a local permanent resident; there is no chance of his absconding; co-accused Bikki Bari, with almost similar allegation, has been granted bail by this Court in B.A. No.9506/2010. 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 Additional Sessions Judge, F.T.C.-II, Seraikella in connection with S.T. No.94 of 2010 arising out of Kharsawan Amada (O.P.) P.S. Case No. 16 of 2010, corresponding to G.R. No.311 of 2010.;