H.C. Mishra, J. - (1.) HEARD learned counsel for the petitioner and the learned counsel for the State. The petitioner has been made accused in Netarhat P.S. Case No. 3 of 2008 corresponding to G.R No. 80 of 2008 for the offence under Sections 147, 148, 149, 353, 307, 121 of the Indian Penal Code, Section 27 of the Arms Act, Sections 3 and 4 of the Explosive Substance Act and Section 17 of the C.L.A Act.
(2.) FROM the F.I.R., it appears that the extremists group had attacked the police camp and there was an encounter between the police party and the extremists group, but it appears that no one was injured from the police side. It also appears that the petitioner has been named in the F.I.R as the extremists were taken the names of each other. In the facts of this case, particularly in view of the fact that there is no injury from the police side, I am inclined to release the petitioner on bail. Accordingly, the petitioner, Chandra Bhushan Yadav @ Bhushan Yadav 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, Latehar, in Netarhat P.S. Case No. 3 of 2008 corresponding to G.R No. 80 of 2008.;