Jaya Roy, J. - (1.) HEARD counsel appearing for the petitioner and counsel appearing for the State. Petitioner is an accused in this case registered under Section 307/324/34 of the Indian Penal Code, Section 27 of the Arms Act and Section 3/4 of the Explosive Substances Act.
(2.) COUNSEL appearing for the petitioner has submitted that the F.I.R. is registered against unknown and the name of petitioner has come only on the confessional statement of the co -accused namely Rinku Yadav. It is further submitted that the other co -accused namely Ram Das Parmanik, who has been identified in T.I.P. as a person throwing bomb upon the informant, has already been granted bail by another Bench of this Court in B.A. No. 8015 of 2011 vide order dated 02.12.2011. Counsel appearing for the State has opposed but accepted that the name of the petitioner has come only on the basis of confessional statement of the co -accused Rinku Yadav except this there is no other material against the present petitioner. Considering the submissions made by both the parties, the petitioner, above named, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/ - (Rs. Ten thousands) with two sureties of like amount each to the satisfaction of Additional Chief Judicial Magistrate, Jamshedpur in connection with Telco (Birsanagar) P.S. Case No. 74 of 2011 corresponding to GR. No. 612 of 2011 subject to the conditions 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 trial and one of the bailors will be local resident having immovable property within the jurisdiction of district concerned.;