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Judgment
Narendra Nath Tiwari, J.—Learned Counsel for the Petitioners seeks permission to delete the name of Petitioner No. 3James Soren.
Permission is accorded.
Let the name of Petitioner No. 3 be deleted from the cause title of the application.
The Petitioners are accused in the case registered under Sections 147, 148, 149, 452, 307, 302, 323, 325 and 379 of the Indian Penal Code.
Learned Counsel for the Petitioners submitted that the Petitioners have been falsely implicated in the case; though the Petitioners are named in the first information report; there is no specific allegation against them of any overt act; the allegation is against 11 named persons and 200250 unknown persons; there is general and omnibus allegation against the Petitioners; they are in custody since July, 2010; they are local permanent residents; there is no chance of their absconding.
Learned A.P.P. opposed the Petitioners'' prayer for bail, but after going through the case diary has not disputed the said factual contentions of learned Counsel for the Petitioners.
Regard being had to the facts and circumstances of the case, Petitioner Nos. 1 and 2, above named, are directed to be released on bail on furnishing bail bond of Rs. 10,000/ (rupees ten thousand), each, with two sureties of the like amount, each, to the satisfaction of learned 1st Additional Sessions Judge, Dumka in connection with S.T. No. 12 of 2010, arising out of Kathikund P.S. Case No. 15 of 2009, corresponding to G.R. No. 360 of 2009.