- (1.) THE petitioner is an accused in the case registered under Section 406 of the Indian Penal Code.
(2.) LEARNED counsel for the petitioner submitted that the petitioner has been falsely implicated in the case due to ulterior mala fide motive; the petitioner is daily wage earner; it has been alleged that the petitioner was given Rs.50,000/ to deposit in Commercial Branch of State Bank of India, but he did not deposit the same; it has been further alleged that the said amount was withdrawn from the Main Branch of State Bank of India, but the document, relating to withdrawal of the amount from the bank, has not been produced before the investigating agency till date; the petitioner has no criminal antecedent; he is in custody since June, 2010; he is local permanent resident; there is no chance of his absconding. 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, abovenamed, 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 Sub Divisional Judicial Magistrate, Dumka in connection with Dumka (Town) P.S. Case no.129 of 2008, corresponding to G.R. no.581 of 2008.;