Amitav K. Gupta, J. - (1.) HEARD learned counsel for the petitioner and learned counsel for the State. The petitioner is apprehending his arrest in connection with the case registered under Sections 420, 406, 384, 120B of the Indian Penal Code.
(2.) LEARNED counsel for the petitioner has submitted that as per the allegation, it is evident that the complainant had bought a commercial vehicle TATA ACE -EX from the accused No. 1 and the same was financed by accused No. 2; that the petitioner has been made an accused as he happens to be the employee of the accused No. 1. It is further submitted that on similar allegation co -accused Nos. 1 and 2 have been granted bail in A.B.A. No. 2847 of 2013 along with A.B.A. No. 2866 of 2013 by this Hon'ble Court and the case of the present petitioner stands on similar footing. Learned counsel for the State has not controverted the submission advanced by the learned counsel for the petitioner. Considering the fact and circumstances of the case, petitioner is directed to surrender in the Court below within 15 days from the date of this order and in the event of her arrest or surrender, the Court below shall grant bail to the above named petitioner on furnishing bail bond of Rs. 10,000/ - (Ten Thousand) with two sureties of the like amount each to the satisfaction of learned SDJM, Pakur in connection with Amrapara P.S. case No. 21 of 2013, corresponding to G.R. No. 361 of 2013, subject to the condition as laid down under Section 438(2) of the Cr.P.C.;