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Judgment
Heard the learned counsels appearing for the parties and
perused the documents on record.
Case-diary has been received and a copy of the
counter-affidavit is tendered in the Court.
Be tagged at its proper place.
On an allegation that the petitioner was illegally
carrying a precious stone valuing about Rs.1 Lac, he has been made
an accused in M.G.M. P.S. Case No.28 of 2017, which was registered
for the offence under Sections 413/414 IPC, u/s 4/21 of Mines and
Mineral (Development & Regulation) Act and u/s 33 of the Forest
Act.
The petitioner claims that he is aged about 50 years with
three children. His elder son is a student of Bachelor of Arts and his
other son is a student of Indira ITI College, Jamshedpur.
Mr. Nehru Mahto, the learned APP has opposed the
prayer for grant of bail and submits that seizure list witnesses have
supported the prosecution case.
Having regard to the facts and circumstances of the case,
the petitioner, Binod Kumar Chaturbedi, 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 Judicial Magistrate, 1st Class, Jamshedpur in connection
with M.G.M. P.S. Case No.28/2017, corresponding to G.R.
No.979/2017, on the following conditions:
(i) He shall appear before the trial court, regularly, and
(ii) He shall not change his place of residence without prior
permission of the court.
The instant application is allowed. Let a copy of the
order be transmitted to the trial Court through ''FAX''.application is accordingly, disposed