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Judgment
4 paragraphs · 166 wordsNarendra Nath Tiwari, J.—The Petitioner is an accused in the case registered for the offence u/s 25(1-B)(a) and 26 of the Arms Act.
Learned Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in the case; the allegation of recovery of arms is wholly concocted; Petitioner has got no criminal antecedent; he is in custody since September, 2010; Petitioner is a local permanent resident; there is no chance of his absconding.
Learned APP opposed the prayer for bail of the Petitioner, but has not disputed the contention made by the learned Counsel for the Petitioner.
Regard being had to the facts and circumstances of the case, the above named Petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Hazaribagh in connection with Ramgarh P.S. case No. 252 of 2010, corresponding to G.R. No. 3181 of 2010.