- (1.) THE petitioner is an accused in the case registered under Sections 414 and 34 of the Indian Penal Code and Section 7 of the Essential Commodities Act.
(2.) LEARNED counsel appearing on behalf of the petitioner submitted that the petitioner has been falsely implicated in this case; he is a driver of the truck and the fertilizer was supported by valid papers; however, the same was seized and the petitioner was not with the truck; subsequently, the fertilizer bags were released in favour of purchaser who had valid documents; petitioner is in custody since December, 2010; he is a local permanent resident; there is no chance of his absconding. 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 Chief Judicial Magistrate, Dumka in connection with Jarmundi P.S. Case No. 208 of 2010, corresponding to G.R. No.1543 of 2010.;