ANAND ROY AND Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioners are accused in the case registered for the offence under Sections 364A/34 of the Indian Penal Code and Section 25(1B)(a), 26 and 35 of the Arms Act.

(2.) LEARNED Counsel for the Petitioners submitted that the Petitioners have been falsely implicated in the case only on the basis of confessional statement of co -accused; nothing incriminating has been recovered from their possession; co -accused -Vijay Shukla and Ricky Saluja @ Sardar were granted bail by learned court below; Petitioners are in custody since December, 2010; Petitioners are local permanent residents; there is no chance of their absconding.

(3.) REGARD being had to the facts and circumstances of the case, the above named Petitioners are directed to be released on bail on furnishing bail bond of Rs. 10,000/ - (ten thousand) each with two sureties of the like amount each to the satisfaction of learned A.D.J., F.T.C., Koderma in connection with S.T. No. 45 of 2008, arising out of Koderma (T) P.S. case No. 412 of 2007, corresponding to G.R. Case No. 594 of 2007.