SHAMSHIR KHAN @ SHAMSHAIR KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is accused in the case registered under Sections 121 of the Indian Penal Code, Section 17 of the Criminal Law Amendment Act and Section 13 of Unlawful Activities Prevention Act.

(2.) Learned counsel for the petitioner submitted that the petitioner along with other co-accused namely, Arun Yadav, Kashi Singh and others was apprehended on the similar allegation. It was alleged that some black uniform, diary, shoes, slippers, voter identification card etc. and extremist literatures were recovered from them. Co-accused Arun Yadav and Kashi Yadav have been granted bail by this Court in B.A. No. 7817 of 2010 and 7143 of 2010 respectively. The petitioner is a local resident and there is no chance of absconding.

(3.) Learned A.P.P opposed the petitioner's prayer. However, after going through the record, he has not disputed the said contention of the learned counsel for the petitioner. Considering the facts and circumstances of the case, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of like amount each to the satisfaction of learned Chief Judicial Magistrate, Latehar in connection with Barwadih P.S. Case No. 52 of 2010 corresponding to G.R. No. 398 of 2010.