Narendra Nath Tiwari, J. - (1.) THE petitioner is an accused in the case registered under Sections 302 and 120B of the Indian Penal Code and Section 27 of the Arms Act.
(2.) LEARNED counsel for the petitioner submitted that the petitioner has been falsely implicated in the case; the petitioner is not named in the first information report; the only material against the petitioner is confessional statement of some of the co -accused and his own confessional statement before the police; his confessional statement is not free from doubt, as the petitioner was in police custody; no precaution was taken as provided under Section 164(2) Cr.P.C.; no certificate has been attached by the Magistrate as required under the law; the petitioner is a local permanent resident; there is no chance of his absconding. Learned A.P.P. opposed the petitioner's prayer forbail and submitted that the petitioner, apart from his confessional statement, has criminal antecedent. However, he has not disputed the said contentions of learned Counsel for the petitioner.
(3.) REGARD being had to the facts and circumstances of the case, the petitioner, abovenamed, 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 Additional Judicial Commissioner, F.T.C.X, Ranchi in connection with S.T. no.768 of 2009, arising out of Doranda P.S. Case no.255 of 2009, corresponding to G.R. no.2731 of 2009, with the condition that the bailors must be the family members and that the petitioner shall appear physically on all the dates in the case in the court below.;