SHAILESH YADAV Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioner is an accused in the case registered under Sections 448, 386, 387, 326, 307, 323/34 of the Indian Penal Code.

(2.) LEARNED Counsel appearing on behalf of the Petitioner submitted that the Petitioner has been falsely implicated in this case; there is no allegation on record constituting the alleged offence under Sections 386 and 387 I.P.C.; however, the Police after investigation submitted charge -sheet under Section 386 read with Sections 307 and 326 I.P.C.; Petitioner is in custody since January, 2010; he is a local permanent resident; there is no chance of his absconding.

(3.) REGARD being had to 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/ -(rupees ten thousand) with two sureties of the like amount, each, to the satisfaction of learned 1st Additional Sessions Judge, Bokaro in connection with S.T. No. 173 of 2010 arising out of B.S. City P.S. Case No. 161 of 2008, corresponding to G.R. No. 712 of 2008(P).