Narendra Nath Tiwari, J.@mdashThe Petitioners are accused in the case registered under Sections 379, 420 and 34 of the Indian Penal Code.
Subsequently, Section 411 of the Indian Penal Code has also been added.
2. Learned Counsel for the Petitioners submitted that the Petitioners have been falsely implicated in the case; the Petitioners are ladies; the
allegation is that seven silver chains were recovered from the Petitioners'' possession, which is wholly false and baseless; silver chain is a common
article; there is no specific identification mark on the same; the Petitioners are in custody since September, 2010; two of the Petitioners have small
babies in their laps.
3. Learned A.P.P. opposed the Petitioners'' prayer for bail and submitted that the Petitioners are residents of West Bengal and there is likelihood
of their absconding, if they are released on bail. However, he has not disputed the said contentions of learned Counsel for the Petitioners.
4. Regard being had to the facts and circumstances of the case, the Petitioners, above named, are directed to be released on bail on furnishing bail
bond of Rs. 10,000/(rupees ten thousand), each, with two sureties of the like amount, each, to the satisfaction of learned Chief Judicial Magistrate,
Dumka in connection with Dumka (T) P.S. Case No. 136 of 2010, corresponding to G.R. No. 1083 of 2010, with the condition that the bailors
must be the local permanent residents of the place within the territorial jurisdiction of the learned court below and that the Petitioners shall appear
physically in the case in the court below on all the dates as and when their appearance is required.