- (1.) THE petitioner is in custody in connection with the case registered under Sections 364(A)/120(B) IPC.
(2.) LEARNED counsel for the petitioner submitted that the petitioner has been falsely implicated in this case; the only allegation against him is that he was only present; there is no specific allegation of any overt against him; the victim has not identified him; he is in custody since March 2010; he is a local permanent resident and there is no chance of his absconding. Learned A.P.P opposed the petitioner's prayer for bail and submitted that there is allegation that he was the master-mind behind the scene. However, he has not disputed the other factual contentions submitted by learned counsel for the petitioner. Considering the facts and circumstances of the case, the above named petitioner is directed to be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the C.J.M, Ranchi in connection with Lapung P. S. Case No. 10/10, corresponding to G. R. No. 947/10, subject to the conditions that the bailers must be his family members and that he shall physically appear in the Court below on all the dates as and when his personal appearance is required in the case.;