- (1.) THE petitioner is an accused in the case registered under Sections 124A of the Indian Penal Code and Section 17(i)(ii) of the C.L.A. Act.
(2.) LEARNED counsel appearing on behalf of the petitioner submitted that this is a case of misuse of bail; petitioner was granted bail by order dated 26.3.2003 by this Court; since thereafter the petitioner had been attending the case regularly till 16.9.2009; however, since the petitioner could not appear on 16.9.2009 and some dates earlier, his bail bond was cancelled; he is in custody since 5.2.2011; learned counsel submitted that he has instruction to submit that the petitioner shall physically appear in the case on all the dates and he shall not misuse the privilege of bail. Learned A.P.P. opposed the petitioner's prayer for bail, but has not disputed the said contentions of learned counsel for the petitioner. Regard being had to the facts and circumstances of the case, the petitioner, above named, 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 District Judge, F.T.C.-IIIrd, Chatra in connection with S.T. No.79 of 2005 arising out of Piparwar P.S. Case No. 119 of 2002, corresponding to G.R. No.715 of 2002 with the conditions that the bailers must be the family members of the petitioner and that the petitioner shall physically appear in the court below on all the dates in the case.;