H.C.MISHRA - (1.) THE petitioner has been made accused for the offence under Section 395 of the Indian Penal Code, in connection with Garhwa P.S. Case No. 1 of 1992 corresponding to G.R. No. 22 of 1992.
(2.) The case relates to dacoity and the impugned order shows that another co -accused has been acquitted after trial. In the facts of the case, I am inclined to enlarge the petitioner, Jilani Mian, on bail. Accordingly, the petitioner, named above, 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 Additional Sessions Judge -II, Garhwa, in connection with Garhwa P.S. Case No. 1 of 1992 corresponding to G.R. No. 22 of 1992.;