- (1.) THE petitioner is an accused in the case registered for the offence under sections 419, 420, 467, 468, 471, 120B of the Indian Penal Code and section 25(1-b)a, and 26 of the Arms Act.
(2.) LEARNED counsel for the petitioner submitted that the petitioner has been falsely implicated in the case; the petitioner along with other several persons was employed as Security Guards in Adityapur Industrial Area and the petitioner was provided fire arms; the allegation against the petitioner is that the license- which has been produced- was fake; petitioner is arms guard; co-accused with similar allegation have been granted bail by this Court, as has been stated in paragraphs-15 and 16 of this application; he is in custody since June,2010. Learned APP opposed the prayer for bail of the petitioner, but 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, Saraikella-Kharsawan in connection with Adityapur P.S. case no.160 of 2010, corresponding to G.R. Case no.444 of 2010.;