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Judgment
8 paragraphs · 337 wordsRajesh Kumar, J
Heard learned counsel for the applicant and learned counsel for the State.
The applicant who is in custody since 24.08.2022 has approached this Court for grant of regular bail in connection with Sahibganj (Mufassil) P.S. Case No.93 of 2022 (S.T. No.390 of 2022), registered for the offence under Sections 25(1-B)a, 26 and 35 of the Arms Act, pending in the court of learned Additional Sessions Judge-III, Sahibganj.
It appears that the prayer for bail of the applicant has been rejected twice by this Court and again the prayer has been renewed on the ground that charge has already been framed. Further, one country made pistol has been recovered from his possession and for this he has been made accused under the Arms Act.
It has been submitted by the learned counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed by the learned counsel for the applicant and undertaking has been given for participation in the trial. It has been submitted that the charge has already been framed on 02.03.2023. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail.
Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, 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 the learned Additional Sessions Judge-III, Sahibganj in connection with Sahibganj (Mufassil) P.S. Case No.93 of 2022 (S.T. No.390 of 2022), subject to condition that the applicant(s) will submit self-attested photocopy/photocopies of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.