MISTER BASKEY Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as also learned counsel for the State. The petitioner has been made accused in Pakur (Town) P.S. Case No. 92 of 2010 corresponding to G.R. No. 224 of 2010 for the offence under Sections 386, 379 and 34 of the Indian Penal Code.

(2.) THERE is allegation against the petitioner and other co -accused persons to have stolen away the motorcycle of the informant and to have returned the same after getting rupees seven thousand from the informant which was the amount of levy, demanded from the informant. In the facts of this case, I am inclined to release the petitioner on bail. Accordingly, the petitioner, Mister Baskey 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 Sub Divisional Judicial Magistrate, Pakur, in Pakur (Town) P.S. Case No. 92 of 2010 corresponding to G.R. No. 224 of 2010.