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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner is an accused in Kuchai P.S. Case No. 10 of 2015 which was registered for offence under Sections 379/411/120(B)/34 I.P.C . and Section 33 of Indian Forest Act. On the allegation that he was driving a tractor on which smuggle stones were loaded, he was arrested on 25.04.2017. The learned counsel for the petitioner states that the petitioner has no criminal antecedent. The learned counsel has referred to order granting bail to co-accused-Parwez Karim in B.A. No. 10627 of 2016. A charge-sheet has already been filed in this case.
The learned A.P.P. has opposed the prayer for grant of bail.
Having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate at Seraikella in connection with Kuchai P.S. Case No. 10 of 2015 corresponding to G.R. No. 418 of 2015(s), with the conditions that he shall appear before the trial Court regularly, he shall not change his residence without prior permission of the Court and he shall report to the Officer-in-charge, Kharsawan Police Station at 9 a.m. on every Sunday.
The instant application is allowed. Let a copy of this order be transmitted to the trial Court through FAX.