P.P. Bhatt, J. - (1.) THE present bail application is filed under Sections 439 and 440 of the Code of Criminal Procedure seeking bail in connection with Katras P. S. Case No. 37 of 2013 (G.R. No. 690 of 2013) for the alleged offence punishable under Sections 457, 380 and 411 of the Indian Penal Code, pending in the Court of learned Judicial Magistrate, Dhanbad. Heard the learned counsel for the petitioner as well as learned APP appearing on behalf of the State and perused the F.I.R. and other papers annexed to the application.
(2.) LEARNED counsel for the petitioner submitted that similarly situated co -accused, Rohit Kumar Burman and Anurag Kumar Verma have been granted bail by a Bench of this Court in BA Nos. 5008 and 5182 of 2013 vide orders dated 6.6.2013 and 28.6.2013 respectively. The learned A.P.P. while opposing the prayer for bail of the petitioner, submitted that the stolen articles have been recovered from the possession of the petitioner and therefore, looking to the seriousness of the crime, the petitioner may not be enlarged on bail. Having regard to the facts and circumstances of the present case more particularly, in view of the fact that the co -accused have been granted bail by a Bench of this Court, the petitioner, above -named, is directed to be enlarged on bail, on furnishing bail bond of Rs. 10,000/ - (rupees ten thousand) with two sureties of like amount each to the satisfaction of learned J.M., Dhanbad in connection with Katras P.S. Case No. 37 of 2013 (G.R. No. 690 of 2013) subject to the following conditions: 1. that applicant shall attend in accordance with the conditions of the bond executed under this chapter, 2. that the applicant shall make himself available for interrogation by a police officer as and when required, 3. that 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 me Court or any police officer or tamper with the evidence,
(3.) THAT applicant shall not leave India without the previous permission of the Court, and;