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Judgment
Heard the learned counsel appearing for the parties and perused the documents on record.
On an allegation that his son impersonated himself as the one who was selected for appointment to the post of Peon in the Civil Court, Jamtara and he accompanied him on 12.04.2017 when his son had gone to the Civil Court, Jamtara for producing original educational certificates, the petitioner has been made an accused in Jamtara P.S. Case No. 51 of 2017 corresponding to G.R. No. 363 of 2017 registered under Sections 419, 420, 467, 468, 471/34 I.P.C . He is in judicial custody since 12.04.2017. A charge?sheet has been filed on 20.05.2017.
The learned A.P.P. opposed the prayer for grant of bail. Having regard to the facts and circumstances of the case, the petitioner, above?named, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M., Jamtara in connection with Jamtara P.S. Case No. 51 of 2017 corresponding to G.R. No. 363 of 2017.
This application is allowed. Let a copy of this order be sent to the trial Court through FAX.