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 419/420/467/468/471/120B of the Indian Penal Code.
(2.) COUNSEL appearing for the petitioner has submitted that the allegation against the petitioner is that the petitioner is Pairvikar and he has arranged four bailors amongst which three bailors were found fake persons and papers produced also have been found forged and fabricated. It is also submitted that the petitioner is in custody since 29th January, 2013. Counsel appearing for the State has opposed but not disputed the aforesaid contentions made by the counsel appearing for the petitioner. Considering the facts and circumstances of the case 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 thousand) with two sureties of like amount each to the satisfaction of Chief Judicial Magistrate, Ranchi in connection with Kotwali P. S. Case No. 370 of 2012 corresponding to G. R. No. 1955 of 2012 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 the trial and one of the bailors will be local resident having immovable property within the jurisdiction of the district concerned.;