- (1.) THE petitioner is an accused in the case registered for the offence under sections 392 and 411 of the Indian Penal Code.
(2.) LEARNED counsel for the petitioner submitted that the petitioner has been falsely implicated in the case; nothing incriminating has been recovered from his possession; the alleged recovery of currency notes is wholly false and baseless; there is no specific identification in the currency notes or other articles; there is no other cogent material against the petitioner; 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 after going through the case diary, 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, Deoghar in connection with Sarwan P.S. case no.145 of 2010, corresponding to G.R. Case no.1691 of 2010.;