RAJU GOPE @ BABU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State. Petitioner is an accused in a case registered u/s 392 of the I.P.C .

(2.) It is submitted by learned counsel for petitioner that petitioner is not named in the F.I.R and allegation is that dumper of the informant was forcibly taken by accused persons, subsequently, petitioner was arrested and put on T.I.P. where he was identified , but dumper was not recovered from his possession and petitioner has remained in custody for about 8 months since, 3.5.2010. Learned counsel for the State while opposing the prayer submitted that petitioner has got criminal history also and there is one case pending against him u/s 414 I.P.C.

(3.) In the facts & circumstances of the case , since petitioner has remained in custody for about 8 months,hence he is directed to be released on bail on furnishing bail bond of Rs.15,000(Fifteen Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate Chaibasa in connection with Noamundi P.S. Case No. 25 of 2010 corresponding to G.R. Case No. 198 of 2010 subject to the condition that bailors must be local having property within the jurisdiction of the court. Further the petitioner must attend the court once every month on the date fixed in the case, otherwise his bail bond will be canceled.