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Judgment
8 paragraphs · 256 wordsSanjay Prasad, J
The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.
Learned counsel for the petitioner undertakes to remove the defects within one week from today, as pointed out by the office.
Heard learned counsel for the petitioner and learned counsel for the State. The petitioner is accused in connection with Azadnagar P.S. Case No. 46 of 2021 registered under Sections 25 (1-B) a/26/35 of the Arms Act.
It is submitted by the learned counsel for the petitioner that the petitioner is innocent and has been falsely implicated in this case. It is submitted that the petitioner is in custody since 30.04.2021 and charge sheet has been submitted and cognizance was taken on 02.07.2021 and hence he may be enlarged on bail.
Learned A.P.P has opposed the prayer for bail.
It appears that the petitioner is in custody since 30.04.2021 and charge sheet has been submitted and cognizance was taken on 02.07.2021.
Considering the custody of the petitioner and on the facts and circumstances of this case, the petitioner namely Saddam Ali @ Sultan Ali 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 learned Judicial Magistrate, 1st Class, Jamshedpur in connection with Azadnagar P.S. Case No. 46 of 2021 subject to the condition that one of the bailors must be own relative of the petitioner.