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Judgment
4 paragraphs · 194 wordsNarendra Nath Tiwari, J.—The Petitioner is in custody in connection with the case registered under Sections 302/34 IPC.
Learned Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in this case; he is not named in the F.I.R. his name transpired on the basis of the statements of the interested witnesses after much delay; on coming to know about such statements, the Petitioner himself surrendered before learned Court below on 15.5.10 and since then he is in custody; there is no specific allegation of any overt act against the Petitioner; the Petitioner is a local permanent resident and there is no chance of his absconding.
Learned A.P.P opposed the Petitioner''s prayer for bail. However, he has not disputed the said factual contentions submitted by learned Counsel for the Petitioner.
Considering the facts and circumstances of the case, the above named Petitioner is directed to be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of F.T.C-V, Chaibasa in connection with S.T. No. 4/11, arising out of Manjhari P.S. Case No. 11/10 (G.R. No. 123/10).