- (1.) THE petitioners are accused in the case registered under Sections 302/201 of the Indian Penal Code.
(2.) LEARNED counsel appearing on behalf of the petitioners submitted that the petitioners have been falsely implicated in this case; there is no specific allegation of overt act against the petitioners constituting the alleged offence; the allegation is that the petitioners had called the deceased along with Jitan Oraon, as instructed by village panchayat; co-accused Jitan Oraon has been granted bail by this Court in B.A. No.378/2009; petitioners are local permanent residents; 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, above named, 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, Garhwa in connection with Nagar Untari P.S. Case No. 149 of 2007, corresponding to G.R. No.803 of 2007.;