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Judgment
6 paragraphs · 201 wordsAmbuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with Sudamdih P.S. Case No. 09 of 2024 for the offences registered under sections 25(1-B) (a), 26 and 35 of Arms Act, pending in the court of Ms. Santoshini Murmu, learned Judicial Magistrate, 1st Class, Dhanbad.
On 30.01.2024 at about 9.30 p.m., Sudamdih Police intercepted a motorcycle bearing registration no. JH 10BY 9977 near Bhatdih More and apprehended this petitioner along with co-accused Prem Kumar Gope. On search, Rs. 40,000/- was recovered from the possession of the petitioner and a loaded country made pistol was recovered from the possession of co-accused Prem Kumar Gope.
It was submitted that the petitioner is an employee of BCCL and the recovered money belongs to the petitioner. It was further submitted that no firearm was recovered from the possession of the petitioner.
Considering the aforesaid facts, petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of Ms. Santoshini Murmu, learned Judicial Magistrate, 1st Class, Dhanbad in connection with Sudamdih P.S. Case No. 09 of 2024.