Jaya Roy, J. - (1.) HEARD the counsel for petitioner and counsel for the State. The petitioner is an accused in this case registered under Sections 143, 427, 435 of the I.P.C. and Section 17 of the C.L.A. Act, pending in the Court of Chief Judicial Magistrate, Garhwa.
(2.) THE counsel for the petitioner submits that all the three Sections i.e. Sections 143, 427, 435 of the I.P.C. are bailable and the petitioner is in custody from 8.6.2012 i.e. more than 10 months. Counsel for the State opposed but not disputed the aforesaid submissions made by the counsel for the petitioner. Considering the facts and circumstances of the case and also considering the period of custody, the petitioner, namely Upendra Ram 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 the Court below/Chief Judicial Magistrate, Garhwa, in connection with Chiniya P.S. Case No. 25 of 2011, corresponding to G.R. No. 2046 of 2011, subject to the condition that one of the bailor will be local resident having immovable property within the jurisdiction of the district concerned.;