Dhrub Narayan Upadhyay, J. - (1.) HEARD the learned counsel for the petitioner and the learned counsel for the State. Petitioner is accused in connection with Ranka PS case No. 76 of 2007 for the offence registered under Sections 341/302/307/324/34 of the Indian Penal Code, Section 27 of the Arms Act and Section 17 of the CLA Act.
(2.) IT is alleged in the FIR that indiscriminate firing by members of MCC extremists was caused; as a result, passengers travelling in the bus driven by the informant had sustained injuries on their persons. Later on, due to firing, drivers of other vehicles had also sustained injuries and one of the driver died. It is submitted that the petitioner has been remanded in this case on 24.11.2010. Save and except the witnesses over -heard names of accused persons, including the name of the present petitioner, there is nothing in the entire case diary to connect her with the offence alleged. Other accused persons having similar allegations have been granted bail by this Hon'ble Court as mentioned in paragraph 11 of the bail application.
(3.) LEARNED counsel for the State has opposed the prayer. Since other co -accused having similar allegations are enjoying privilege of bail, the petitioner above named 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 Sessions Judge -1 Garhwa, in connection with S.T. No. 155 of 2011.;