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Judgment
6 paragraphs · 204 wordsGautam Kumar Choudhary, J
Petitioner above-named who is in custody since 11.04.2023 has moved this Court for grant of regular bail in connection with Birsanagar P.S. Case No.39 of 2023 registered under Sections 25(1-B)a, 26 and 35 of the Arms Act.
Heard the parties.
It is submitted by learned counsel for the petitioner that no arms and ammunition has been seized from him and he has been implicated in the case only for the reason that the fire-arms were seized from the associates and he has no concern with the alleged offence.
It is submitted that similarly situated co-accused persons has already been enlarged on bail.
Learned APP for the State has vehemently opposed the prayer. Considering the submissions of learned counsel and the fact as discussed above, the bail application is allowed. Accordingly, the petitioner named above shall be released on bail on furnishing bail bond of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Court below subject to the condition that one of the bailor(s) must be close relatives of the petitioner and that he shall not commit an offence, similar to the offence of which he is accused in the present case.