AI Structured Summary
Not yet generated for this judgment
Judgment
Jaya Roy, J.—Heard learned counsel for the petitioner and learned counsel for the State. The petitioner is an accused in a case registered under Sections 147, 148, 149, 341, 342, 323, 325, 307, 225, 353 and 333, I.P.C.
Counsel for the petitioner has submitted that the allegation against the petitioner is that he along with 30-40 persons named in the F.I.R. was sitting near a temple of the village and when the police party reached near the spot, some 100-115 villagers from the nearby busti came there and obstructed the police party to arrest the present petitioner. It is further submitted that there is no specific allegation against the petitioner though he is named in the F.I.R. It is further submitted that the petitioner is in custody from 27.11.2012 i.e. more than three months.
Counsel for the State has opposed but not disputed the period of custody of the petitioner. Considering the facts and circumstances of the case and considering the period of custody, the petitioner, above named, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of Chief Judicial Magistrate, Seraikella in connection with Adityapur P.S. Case No. 250 of 2012 (corresponding to GR. No. 864 of 2012) subject to the condition that one of the bailors will be local resident having immovable property within the jurisdiction of the district concerned.