- (1.) THE petitioners are accused in the case registered under Sections 414, 120B and 34 of the Indian Penal Code, Section 33 of the Indian Forest Act, Section 30(ii) of Coal Mines Act and Section 4(1A) of the Mines & Mineral (Development & Regulation) Act.
(2.) LEARNED counsel for the petitioners submitted that the petitioners have been falsely implicated in the case on the basis of the statement of coaccused Prem Nath Mahto, who was intercepted by the police; nothing incriminating has been recovered from the petitioners' possession; there is no criminal antecedent against the petitioners; they are in custody since December, 2010; they are local villagers; there is no chance of their absconding. Learned A.P.P. opposed the petitioners' prayer for bail, but has not disputed the said contentions of learned counsel for the petitioners. Regard being had to the facts and circumstances of the case, the petitioners, abovenamed, are directed to be released on bail on furnishing bail bond of Rs.10,000/ (rupees ten thousand), each, with two sureties of the like amount, each, to the satisfaction of learned Chief Judicial Magistrate, Hazaribagh in connection with Giddi P.S. Case no.82 of 2010, corresponding to G.R. no.2315 of 2010.;