P.P. Bhatt, J. - (1.) THE present petition has been filed under Sections 439 and 440 of the Code of Criminal Procedure seeking for grant of bail to the applicant in connection with Sadar P.S. Case No. 817/2012, corresponding to G.R. Case No. 4147 of 2012, for the alleged offence under Sections 399 and 402 of the Indian Penal Code and under Sections 25(1 -B)A 26/35 of the Arms Act, which is now pending in the court of learned Chief Judicial Magistrate, Hazaribagh. Heard the learned counsel for the petitioner as well as the learned counsel for the State and perused the FIR and other papers, annexed to the application.
(2.) IT appears that the investigation is over and chargesheet has been submitted and therefore there is no possibility for tampering with the evidence of this case, if the petitioner is released on bail. It also appears that the petitioner is a student and he has no criminal antecedent. Moreover the petitioner is also having root in the State of Jharkhand and also having responsibility towards the family and therefore his presence can be secured at the time of trial by imposing appropriate condition. Having regards to the facts and circumstances of the present case, the petitioner, namely, Mannu Paswan is directed to be released on executing bail bonds of Rs. 10,000/ - (Rs. ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Hazaribagh in connection with Sadar P.S. Case No. 817/2012, corresponding to G.R. Case No. 4147 of 2012, subject to the following conditions 1. that the applicant shall attend in accordance with the conditions of the bond executed under this chapter, 2. that the applicant shall not commit an offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected, 3. that the applicant shall not directly or indirectly make any inducement threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer or tamper with the evidence,
(3.) THAT the applicant shall not leave India without the previous permission of the Court, and;