PARPATI HANSDA, Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioners are accused in the case registered under Sections 379, 420 and 34 of the Indian Penal Code. Subsequently, Section 411 of the Indian Penal Code has also been added.

(2.) LEARNED Counsel for the Petitioners submitted that the Petitioners have been falsely implicated in the case; the Petitioners are ladies; the allegation is that seven silver chains were recovered from the Petitioners' possession, which is wholly false and baseless; silver chain is a common article; there is no specific identification mark on the same; the Petitioners are in custody since September, 2010; two of the Petitioners have small babies in their laps.

(3.) REGARD being had to the facts and circumstances of the case, the Petitioners, above named, are directed to be released on bail on furnishing bail bond of Rs. 10,000/(rupees ten thousand), each, with two sureties of the like amount, each, to the satisfaction of learned Chief Judicial Magistrate, Dumka in connection with Dumka (T) P.S. Case No. 136 of 2010, corresponding to G.R. No. 1083 of 2010, with the condition that the bailers must be the local permanent residents of the place within the territorial jurisdiction of the learned court below and that the Petitioners shall appear physically in the case in the court below on all the dates as and when their appearance is required.