- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.
(2.) Petitioner has been made accused for the offence under Sections 395/412 of the Indian Penal Code, in connection with Manjhari P.S. Case no.17 of 2010, corresponding to G.R. No. 214 of 2010, S.T. No.46 of 2011. The case relates to road dacoity in which the dumper was taken away by the culprits.
(3.) Learned counsel for the petitioner submitted that petitioner has been falsely implicated in this case on the basis of the confessional statement of the coaccused who has been granted bail. There is no recovery from the petitioner and petitioner was not put to T.I.P. Learned counsel accordingly prays for bail. The submissions of learned counsel for the petitioner find supports from the impugned order.;