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Judgment
Rongon Mukhopadhyay, J
Heard Mr. Lukesh Kumar, learned counsel for the petitioner and Ms. Mohua Palit, learned A.P.P. for the State.
Defects as pointed out by the office are ignored.
The petitioner is an accused in connection with Godda (M) P.S. Case No. 37/2021, corresponding to G.R. No. 488/2021.
The petitioner was apprehended by the locals for being in possession of counterfeit notes.
The petitioner does not have any criminal antecedent as stated in this application and he is in custody since 03.02.2021.
Regard being had to the above, the petitioner, named above, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand only) with two sureties of the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Godda in connection with Godda (M) P.S. Case No. 37/2021, corresponding to G.R. No. 488/2021.