Prashant Kumar, J. - (1.) BAIL application filed by petitioner Sardhan Sharma @ Rajesh Sharma is moved by Sri R.S. Mazumdar and opposed by Mrs. Niki Sinha, learned Additional P.P. Petitioner not named in the FIR. At paragraph no. 7 of the case diary, it is alleged that during the occurrence, accused persons were taking the name of each others including that of petitioner. Petitioner remanded in this case on 01.02.2012 but up till now, he has not been put on T.I. Parade. It was also alleged that photo copy of owner book of looted Truck recovered from the possession of petitioner but in the FIR, it is not stated that the paper of looted truck was also taken away by the miscreants.
(2.) CONSIDERING the aforesaid facts and circumstance, I allow this application and direct the court below to enlarge the petitioner, above named, 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 Chief Judicial Magistrate, Bermo at Tenughat in connection with Kasmar P.S. Case No. 44 of 2011 ( G.R. No. 806 of 2011).;