Jaya Roy, J. - (1.) HEARD learned counsel for the petitioner and learned counsel for the State. The petitioner is an accused in a case for the offence registered under Sections 498 -A, 307, 323, 341 /34 of the Indian Penal Code.
(2.) LEARNED counsel for the petitioner has submitted that the petitioner is the father -in -law of the victim and there is no specific allegation any assault made to the informant, only allegation is that he was also sitting on the van. He has also submitted that the petitioner is aged about 68 years. It is further contented that the petitioner is in custody from 11.12.2012 i.e. more than one month. Learned counsel for the State has opposed but he has not disputed the aforesaid submissions made by the counsel for the petitioner. Considering the submissions made by both the parties and considering the period of custody of the petitioner i.e. more than one and half month and also considering the fact that the petitioner is the father -in -law of the deceased and he is aged about 68 years, the petitioner, abovenamed, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/ - (Rs. Ten thousands) with two sure -ties of like amount each to the satisfaction of Chief Judicial Magistrate, Ranchi in connection with Chanho PS. Case No. 102 of 2012 corresponding to G.R. No. 5700 of 2012, subject to the condition that the petitioner will remain physically present before the trial Court at least once in a month on the date fixed for trial till the conclusion of the trial and one of the bailors will be local resident/relative having immovable property within the jurisdiction of the District concern.;