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Judgment
4 paragraphs · 177 wordsNarendra Nath Tiwari, J.—The Petitioner is an accused in the case registered under Sections 379/411 I.P.C.
Learned Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in this case; the chain alleged to have been snatched by the Petitioner is a common article; there is no specific allegation of any overt act against the Petitioner; the entire allegation is wholly connoted; the Petitioner is in custody since November 2010; the Petitioner is a local villager; 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 controverted 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 Sri S.K. Upadhyay, J.M. Ranchi in connection with Sadar P.S. Case No. 287/10, corresponding to G.R. No. 4836/10.