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Judgment
Rajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 31.08.2022, has renewed the prayer for grant of regular bail in connection with Bistupur P.S. Case No.176 of 2022 (G.R. No.1470 of 2022) for the offence under Sections 25(1-B)(a)/26/35 of the Arms Act.
Earlier the prayer for bail of the applicant(s) has been rejected vide order dated 20.03.2023 passed in B.A. No.1496 of 2023.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that charge has been framed under Sections 25(1-B)a/26/35 of the Arms Act. On the above facts, prayer for bail has been renewed.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the period of custody and the fact that charge has already been framed, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, 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 CJM, Jamshedpur, in connection with Bistupur P.S. Case No.176 of 2022 (G.R. No.1470 of 2022) on the condition that the applicant(s) will submit self-attested photocopy of his Aadhaar Card(s) and also submit his mobile number(s) 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.