- (1.) THE petitioner is an accused in the case registered for the offence under sections 395 and 412 of the Indian Penal Code.
(2.) LEARNED counsel for the petitioner submitted that the petitioner has been falsely implicated in the case; even if the entire allegation is taken as it is, no offence as alleged is constituted against the petitioner; the only allegation against the petitioner is that from the looted mobile, a call was made in the petitioner's mobile number; there is no other allegation against the petitioner; nothing incriminating has been recovered from his possession; petitioner has got no criminal antecedent; 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, Garhwa in connection with Ranka P.S. case no.73 of 2010, corresponding to G.R. Case no.1124 of 2010.;