- (1.) THE petitioner is an accused in the case registered for the offence under sections 147, 148, 149, 341, 323, 386, 307, 448, 427 of the Indian Penal Code and section 27 of the Arms Act.
(2.) LEARNED counsel for the petitioner submitted that the petitioner has been falsely implicated in the case; there was dispute in course of immersion of Ganesh Puja idol; the allegation is that the members of the mob damaged the petitioner's shop and also assaulted him and he has sustained grievous injury; F.I.R. Is against about 11 persons; there is no specific allegation of any overt act against the petitioner; 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. 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, Saraikella-Kharsawan in connection with Adityapur P.S. case no.267 of 2010, corresponding to G.R. no.749 of 2010.;