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Judgment
Defects as pointed out by the office are, hereby, ignored.
Heard learned counsel for the petitioner and learned counsel for the State.
The present application has been filed for grant of regular bail to the petitioner in connection with Sitaramdera P.S. Case No.124 of 2020, registered
for the offence under Sections 341, 323 and 307 of the Indian Penal Code and under Section 27 of the Arms Act.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 15.12.2020. The investigation is complete. It has been submitted
that the similarly situated co-accused person namely Rahul Singh @ Rahul Kumar Singh has already been granted bail by a co-ordinate bench of this
Court vide order dated 13.01.2021 in B.A. No.10980 of 2020. On the above facts, prayer for bail has been made.
Counsel for the State has opposed the prayer for bail. Considering the material available on record and the fact that the co- accused has already been
granted bail, the petitioner, named above, 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 the learned Judicial Magistrate, 1st Class at Jamshedpur in connection with Sitaramdera P.S.
Case No.124 of 2020, subject to condition that the petitioner will submit self-attested photocopy of his Aadhar 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.