SANTOSH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned A.P.P. for the State.

(2.) The petitioner is an accused in a case instituted under Sections 419 / 420 / 409 / 467/468 / 471 /120(B) of the Indian Penal Code. Learned counsel appearing for the petitioner submits that earlier prayer of the bail of this petitioner was rejected, but now this bail application has been filed for reconsideration for prayer of bail on the ground that the parties have compromised the matter which would be evident from the evidence of the informant itself. Regard being had to the facts and circumstances of the case, the above-named petitioner is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, Ranchi, in connection with Kotwali P.S. Case No. 153 of 2010, corresponding to G.R. No. 923 of 2010.