Savindra Chaudhary @ Sabindra Chaudhary vs State of Jharkhand

Heard learned counsel for the petitioner and the learned A.P.P. for the State through Video Conferencing. The lawyers have no objection with regard

to the proceeding which has been held through video conferencing today at 11.00 a.m.. They have no complain with respect to the audio and video

clarity and quality.

Petitioner is an accused for allegedly committing the offence punishable under Sections 414/34 of the Indian Penal Code and Sections 25(1-B)

(a)/26/35 of the Arms Act in connection with Chainpur Police Station Case No. 236 of 2019 corresponding to G.R. No. 1503 of 2019, pending in the

Court of the Sub Divisional Judicial Magistrate, Palamau at Daltonganj.

Petitioner is in custody since 24.09.2019. It is alleged that a country-made fire arm was recovered from the possession of this petitioner.

Considering the period of custody, I am inclined to grant bail to the petitioner. Accordingly, petitioner, namely, Savindra Chaudhary @ Sabindra

Chaudhary, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each

to the satisfaction of the learned Sub Divisional Judicial Magistrate, Palamau at Daltonganj in connection with Chainpur Police Station Case No. 236

of 2019 corresponding to G.R. No. 1503 of 2019, with a condition that the petitioner will appear and mark his attendance before the Officer-in-Charge,

Chainpur Police Station, Palamau once a month till the disposal of the trial, failing which, his bail bonds shall stand cancelled and the Officer-in-Charge

concerned would be at liberty to arrest the petitioner.