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 Sections 392 of the Indian Penal Code and thereafter, Section 411 of the Indian Penal Code is also added.
(2.) COUNSEL appearing for the petitioner has submitted that the name of the petitioner has come only on the basis of confessional statement of the co -accused. It is further submitted that the looted motorcycle has been recovered from the possession of Bandhan Tirkey. It is further submitted that the said Bandhan Tirkey alias Bandhana Tirkey has already been granted bail by another Bench of this Court in B.A. No. 5654 of 2012 vide order dated 01.09.2012. It is also contended that the petitioner is in custody since 30th September, 2012 i.e. more than six months. Counsel appearing for the State has opposed but not disputed the aforesaid contentions made by the counsel appearing for the petitioner. Considering the submissions made by both the parties and considering the period of custody of the petitioner, 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 Shri R. Ranjan, Judicial Magistrate, 1st Class, Lohardaga in connection with Bhandra P.S. Case No. 61 of 2011 corresponding to GR. No. 557 of 2011 subject to the condition that one of the bailors will be local resident having immovable property within the jurisdiction of the district concerned.;