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Judgment
Heard learned counsel for the parties.
The petitioners are accused in a case registered under Sections 461, 379, 411 and 34 of the Indian Penal Code.
Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the present case and have not committed any offence as alleged. Initially, the first information report was lodged against unknown miscreants. The names of the petitioners have come in light on the basis of alleged confessional statement of co-accused Sonu Chauhan, made in relation to Chandrapura P.S. Case No.138 of 2016. It is alleged that as per the said confessional statement of co-accused-Sonu Chauhan, the amount of Rs.500/-, each, was given to both the petitioners as part of sale proceeds of the looted articles. Except the aforesaid confessional statement, the police has not collected any admissible evidence to connect them with the alleged offence. The petitioners are students and they are in judicial custody since 22nd December, 2016. Therefore, they may be given the privilege of regular bail.
Learned APP opposes the petitioners'' prayer for bail. Considering the facts and circumstances of the case, I am inclined to enlarge the petitioners, above named, on bail. Accordingly, the petitioners are 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, Bermo at Tenughat, in connection with Chandrapura P.S. Case No.146 of 2016, corresponding to G.R. No.1161 of 2016.