D.N. Upadhyay - (1.) THE petitioners are accused in a case registered under Sections 420/414/34 of the Indian Penal Code. It is alleged in the F.I.R. that these petitioners were indulged in trade of adulterated diesel. During raid K.Oil and chemicals have been seized from the premises belonging to these petitioners.
(2.) IT is submitted that the petitioners have already remained in custody for more than four months and report from the F.S.L. is still awaited. Counsel for the State has opposed the prayer. Considering the facts and circumstances as well as detention of the petitioners in jail custody, they directed to be released on bail on furnishing bail bond of Rs. 10,000/ - (Ten thousand) each with two sureties of like amount each to the satisfaction of the Chief Judicial Magistrate, Dhanbad in connection with Dhanbad/Dhansar P.S. Case No. 774 of 2012, corresponding to G.R. No. 3026 of 2012. ;