- (1.) THE petitioner is an accused in the case registered for the offence under sections 406 and 420/34 of the Indian Penal Code .
(2.) LEARNED counsel for the petitioner submitted that the petitioner has been falsely implicated in the case; he is an Assistant Engineer; the work allotted to him was completed by him and the amount- which could not be spent -has been returned; no offence of mis-appropriation of the Government amount is made out against the petitioner; he is permanent Government employee and has permanent hearth and home at Hazaribagh; he is in custody since December,2010; 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, Hazaribagh in connection with Ramgarh P.S. case no.354 of 2009, corresponding to G.R. case no.4714 of 2009.;