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Judgment
Rajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 27.10.2023, has renewed the prayer for grant of regular bail in connection with Jaldega (Orga O.P.) P.S. Case No.50 of 2023 registered for the offence under Sections 25(1-B)a/26 of the Arms Act and Section 17 of the C.L.A. Act.
Earlier the prayer for bail of the applicant(s) has been rejected vide order dated 08.02.2024 passed in B.A. No.12212 of 2023.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that this applicant is in custody since 27.10.2023. On the above facts, prayer for bail has been renewed.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the period of custody, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned SDJM, Simdega, in connection with above referred case, on the condition that the applicant(s) will submit self-attested photocopy of his Aadhaar Card(s) and also submit his mobile number(s) before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.