Narendra Nath Tiwari, J. - (1.) THE Petitioner is an accused in the case registered under Section 394 of the Indian Penal Code, subsequently added Sections 395 and 412 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 on the basis of confessional statement of co -accused; nothing incriminating has been recovered from his possession; the allegation is that flaps of notes were recovered; the same have no specific identification; there is no other cogent material against the Petitioner; Petitioner has no criminal antecedent; he is in custody since July, 2010. Learned A.P.P. opposed the Petitioner's prayer for bail and submitted that the Petitioner has also confessed his guilt before the Police; however, 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 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. -I, Bermo at Tenughat in connection with S.T. No. 403 of 2010 arising out of Nawadih P.S. Case No. 45 of 2007, corresponding to G.R. No. 352 of 2007.;