GANESH KOIRY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner is an accused in a case registered u/s 420 of the I.P.C and u/s 10(A)(V) of the Unlawful Activities Prevention Act, 1967. It is submitted by learned counsel for petitioner that only allegation against the petitioner that he asked the informant to go to Gomia and get training in the MCC camp and subsequently, he asked him to join the MCC and attend meeting whereupon, this FIR was lodged. However, after investigation police found only a case u/s 420 of the I.P.C and petitioner is in custody since, 13.8.2010.

(3.) Learned counsel for the State opposed the prayer In the facts & circumstances of the case ,petitioner is directed to be released on bail on furnishing bail bond of Rs.15,000(Fifteen Thousand) with two sureties of the like amount each to the satisfaction of A.C.J.M., Bermo at Tenughat in connection with Gomia P.S. Case No. 145 of 2010 corresponding to G.R. Case No. 752 of 2010, subject to the condition that bailors must be local having property within the jurisdiction of the court. Further, petitioner will appear in the court once every month on the date fixed so that no further delay is caused , otherwise his bail bond will be cancelled.