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Judgment
5 paragraphs · 349 wordsHeard the learned counsel for the parties.
The petitioner is an accused in a case registered for the offences punishable under Sections 147/ 148/ 149/ 448/ 447/ 342/ 436/ 380 of the Indian Penal Code, Section 27 of the Arms Act, Section 17(i) (ii) of the Criminal Law (Amendment) Act and Sections 10/13 of U.A.P Act.
The learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged in the F.I.R. There is an allegation that 20 named and about 80 unknown members of prohibited extremist group entered into the house of the informant, took away all the household articles and thereafter set the house on fire. It is further submitted that no such offence has been committed by the petitioner and his name has been given by the informant out of her own malice and grudge. One of the co?accused persons namely, Binod Paswan @ Baban Paswan, against whom there is allegation of setting the house on fire, has already been enlarged on regular bail by a co?ordinate Bench of this Court vide order dated 20.02.2013 in B.A. No.9663 of 2012. The petitioner is in judicial custody since 14.02.2017 and, therefore, he may be given the privilege of regular bail.
The learned A.P.P. opposes the petitioner''s prayer for bail.
Considering the facts and circumstances of the case, I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner above named is directed to be released on bail on his furnishing bail bond of Rs. 10,000/? (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Chatra in connection with Pratappur P.S. Case No. 59 of 2009, corresponding to G.R. No. 955 of 2009, subject to the condition that the petitioner shall co?operate in the trial and shall be physically present before the trial court as and when his presence is required, failing which the trial court shall be at liberty to pass appropriate order in accordance with law.