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Judgment
Ambuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with Karra P.S. Case No. 42/2023 for the offences registered under sections 25(1-A)/25(1-B)a/25(6)/26/35 of the Arms Act and section 17 of C.L.A. Act, pending in the court of learned Chief Judicial Magistrate, Khunti.
On 02.06.2023, petitioner was apprehended by Karra Police from Tuyu Forest area along with two other persons. On search, one country made pistol along with two cartridges and naxal pamphlets were recovered from the possession of the petitioner.
Mr. Lalit Yadav, learned counsel appearing on behalf of the petitioner, submitted that the petitioner is in custody for about six months and he has got no criminal antecedent.
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 learned Chief Judicial Magistrate, Khunti in connection with Karra P.S. Case No. 42/2023.