(1.) Bail application filed by Jaleshwar Sharma @ Jalesh Sharma is moved by Sri Anil Kumar, counsel for the petitioner and opposed by Sri Ravi Prakash, Additional P.P. Earlier bail prayer of the petitioner rejected by this Court. However, it appears that by now petitioner remained in custody for about five months.
(2.) Thus, considering the nature of offence and period of detention, I direct the court below to enlarge the petitioner, above named, on bail on furnishing bail bond of Rs. 10,000/-(Ten thousand) with two sureties of like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Ghatshila in connection with Ghatshila P.S. Case No. 80 of 2010 corresponding to G.R. No. 326 of 2010.