JAYA ROY, J. - (1.) HEARD the counsel for the petitioner and the counsel for the State.
(2.) The petitioner is accused in this case registered under Sections 272, 273, 290 of the I.P.C. and 47(a) of the Excise Act, pending in the court of Chief Judicial Magistrate, Seraikella -Kharswan. Counsel for the petitioner has submitted that there is no specific allegation against him and the persons who were arrested at the spot has mentioned the name of the petitioner. It is also contended that neither the petitioner was present there nor anything was recovered from the house of the petitioner.
(3.) COUNSEL for the State has opposed but not disputed the submissions made by the counsel for the petitioner. Considering the aforesaid submissions, the petitioner is directed to surrender before the trial court within a period of one month from the date of this order (01.09.2012). If the petitioner surrenders within the said period, the court below/ trial court is directed to release the petitioner namely Manoj Jaiswal @ Manoj on bail, on furnishing bail bond of Rs.10,000/ -(Ten Thousand), with two sureties of the like amount each, to the satisfaction of the court below/Chief Judicial Magistrate, Seraikella Kharswan, in connection with Adityapur P.S. Case No.95 of 2012, corresponding to G.R. No.348 of 2012, subject to the conditions that one of the bailors will be local resident having immovable property within the jurisdiction of the district concerned and subject to the conditions laid down under Section 438(2) Cr.P.C.;