- (1.) THE petitioner is an accused in the case registered for the offence under sections 147, 148, 149, 302, 324, 342, 452 of the Indian Penal Code and section 27 of the Arms Act.
(2.) LEARNED counsel for the petitioner submitted that this is a case of misuse of bail; the petitioner was earlier granted bail by this Court on 28.8.1996 and thereafter he had continuously appeared in the court below till 2001, but for not appearing in the case on one day, his bail bond was cancelled; thereafter he was taken in custody in another case and could not appear in the instant case; subsequently, he was remanded in the instant case on 6.7.2010 and since then he is in custody; it has been submitted that he has instruction to undertake that the petitioner shall appear physically in the court below in the case on all the dates. Learned APP opposed the prayer for bail of the petitioner and submitted that this is a case of misuse of privilege of bail for long time. However, he has not disputed the other contentions of 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 Additional Sessions Judge, F.T.C.-II, Garhwa in connection with S.T. no.268 of 1997, arising out of Meral P.S. case no.73 of 1995, corresponding to G.R. Case no.654 of 1995 with the condition that the petitioner shall physically appear in the case on all the date in the court below.;