Prashant Kumar, J. - (1.) BAIL application filed by petitioner Pankaj Marandi @ Sidheshwar Marandi is moved by Sri S. Thakur and opposed by Sri K. Shankar, learned Additional P.P. Informant specifically stated that his son deceased was killed by some un -known persons. However, he implicated three persons including this petitioner because they have previous enmity with the deceased. Eye witness of the occurrence had stated that Bhuneshwar fired on the deceased. Petitioner is in custody from 8.12.2011.
(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 S.D.J.M., Bokaro in connection with Harla P.S. Case No. 65 of 2011 (G.R. No. 1599 of 2011).;