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Judgment
Pradeep Kumar, J.—Heard learned Counsel for the Petitioners and learned Counsel for the State.
This is an application for grant of regular bail in a case registered under Sections 147, 148, 149, 427, 307, 504 of the Indian Penal Code and Sections 3/4/5 of the Explosive Substance Act.
It is submitted by the learned Counsel for the Petitioners that due to previous enmity the Petitioners have been named by the informant as the persons who were identified by him at 1:25 A:M when some unknown miscreants hurled exploded bombs out side the house of the informant, causing damaged vehicle, windows and tiles of the house. The Petitioners are in custody since 03.09.2010. It is further submitted by the learned Counsel for the Petitioners that the similarly situated another co accused namely, Sharwan Mondal has been granted bail by another Bench of this Court in B.A. No. 2049 of 2010 vide order dated 14.05.2010 and as such the Petitioners may be enlarged on bail.
4.. Learned Counsel for the State has opposed the prayer.
In the facts and circumstances of the case, since no injury was caused to anybody and the Petitioners have remained in custody since 03.09.2010 and they are all full brothers, hence Petitioners, above named, are directed to be released on bail on furnishing bail bonds of Rs. 10,000/ (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Rajmahal in connection with Rajmahal P. S. Case No. 266 of 2009 corresponding to G. R. No. 492 of 2009, subject to the condition that one of the bailers should be the local residents having property within the jurisdiction of the court.