- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the State. This is an application for grant of regular bail to the petitioner for the offence under Sections 419/420/468/471/120B of the Indian Penal Code.
(2.) It is submitted by learned counsel for the petitioner that the petitioner's mother is alleged that the petitioner has connection with his wife and fatherinlaw created a false gift deed and trying to grab 2 katthas and 34 square feet land. The land is belonging to her and it is at village Doranda Khata No. 5 Plot no. 35. The petitioner submits that his mother has already sold the said land vide Annexure which is filed with supplementary affidavit to Mohd. Kalam on 29.01.2007 and there is no question of creating any fabricated gift deed. Moreover, it is a civil litigation between the family members. The petitioner is in custody since 27.08.2010.
(3.) Learned counsel for the State opposed the prayer for bail of the petitioner. In the facts and circumstances of the case and since, petitioner is remained in custody for more than four months, he 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 Chief Judicial Magistrate, Ranchi in connection with Doranda P. S. Case No. 144 of 2010 corresponding to G. R. No. 1640 of 2010 subject to the condition that one of the bailers should be the local residents having property within the jurisdiction of the court.;