SUBHAM KUMAR CHOUDHARY Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioner is an accused in the case registered for the offence under Sections 394 and 411 of the Indian Penal Code.

(2.) LEARNED Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in the case; there is no eye witness of snatching the motorcycle by this Petitioner; there is no specific allegation of any overt act against him; there is general and omnibus allegation of snatching motorcycle by three persons; co -accused -Dhiraj Kumar Tiwary with similar allegation has been granted bail by this Court in B.A. No. 1681 of 2011; he is in custody since December, 2010.

(3.) 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 learned Chief Judicial Magistrate, Ranchi in connection with Ratu P.S. case No. 194 of 2010, corresponding to G.R. No. 5765 of 2010 with the condition that the bailors on behalf of the Petitioner must be the local permanent residents of the place within the territorial jurisdiction of learned court below and that the Petitioner shall physically appear on all the dates in the case as and when his personal appearance is required in the court below.