R.K. Merathia, J. - (1.) HEARD counsel for the Petitioners and counsel for the State.
(2.) IT is submitted on behalf of the Petitioners that even as per the prosecution case, Petitioner - Ram Prawesh Mistry was doing work of old coins with the victim and he demanded only Rs. 10,000/ - and said that rest 4,90,000/ -, he will pay to the kidnappers; and that Petitioners are in jail from about September 2010; and that they are not involved in any other criminal case. In the circumstances, the Petitioners above named are directed to be released on bail on furnishing bail bond of Rs. 10,000/ - (Ten Thousand) each, with two sureties of the like amount each, to the satisfaction of learned Sessions Judge, Palamau at Daltonganj in connection with S.T. No. 87 of 2011 arising out of Sadar P.S. Case No. 456 of 2010 corresponding to G.R. No. 2059 of 2010 on the conditions that (i) one of the bailors will be close relative of the Petitioners, (ii) the other bailor should have landed property within the jurisdiction of the court, and (iii) the Petitioners will attend the court concerned regularly.;