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Judgment
Pradeep Kumar, J.—Heard learned Counsel for the Petitioner and the learned Counsel for the State.
This is an application for grant of regular bail to the Petitioner in a case registered under Sections 147, 148, 149, 353, 323, 325, 337, 153A, 307 IPC and 27 of the Arms Act.
It is submitted by the learned Counsel for the Petitioner that as per FIR the allegation is that on the date of occurrence i.e. on 1.9.2010, on the occasion of Janmastami festival, the Hindues of the area were celebrating Janmastami and playing loudspeaker while muslim community were also celebrating their Ramjan and since Taravi was going on, they objected and loudspeaker was stopped by the police party-informant and subsequently after Taravi they started playing the loudspeaker then there was brick bating from both sides and the name of the Petitioner was given as one of the member of the mob. The Petitioner is in custody since 4.9.2010 and prays for bail.
Learned Counsel for the State has opposed the prayer for bail.
In the facts and circumstances, since the Petitioner has remained in custody and there is general allegation, the Petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs. 10,000/-with two sureties of the like amount each to the satisfaction of CJM Ranchi in connection with Kotwali(D) P.S. Case No. 612/2010, G.R. No. 3829/2010, subject to the condition that one of the bailors will be the local resident having property within the jurisdiction of the court concerned.