- (1.) THE petitioner is an accused in the case registered under Sections 302/34 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 as he happens to be the father-in-law of the deceased; the only allegation is that he used to instigate his son for second marriage; there is no allegation of any overt act against the petitioner; he is an old man; the petitioner is in custody since July, 2010; he is a local permanent resident; there is no chance of his absconding. Learned A.P.P. opposed the petitioner's prayer for bail, but after going through the case diary, 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, 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 Chief Judicial Magistrate, Dumka in connection with Jama P.S. Case No.85 of 2010, corresponding to G.R. No.802 of 2010.;