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Judgment
Rajesh Kumar, J
Heard learned counsel for the applicant and learned counsel for the State.
The applicant who is in custody since 22.05.2022 has approached this Court for grant of regular bail in connection with Sadar P.S. Case No.188 of 2022, registered for the offence under Sections 25(1-A), 26 and 35 of the Arms Act.
It appears that the applicant has been apprehended with country made revolver and two live cartridges.
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. Further, it has been submitted that earlier the prayer for bail of the applicant was rejected by this Court vide order dated 24.08.2022 in B.A. No.8269 of 2022. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail.
From perusal of the report of the trial court, it appears that five witnesses have been cited in the charge-sheet but not a single witness has been examined till date.
Considering the period of custody, 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 C.J.M., Hazaribag in connection with Sadar P.S. Case No.188 of 2022, subject to condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.