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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
Case-diary has been received and a copy of the counter-affidavit is tendered in the Court.
Be tagged at its proper place.
On an allegation that the petitioner was illegally carrying a precious stone valuing about Rs.1 Lac, he has been made an accused in M.G.M. P.S. Case No.28 of 2017, which was registered for the offence under Sections 413/414 IPC, u/s 4/21 of Mines and Mineral (Development & Regulation) Act and u/s 33 of the Forest Act.
The petitioner claims that he is aged about 50 years with three children. His elder son is a student of Bachelor of Arts and his other son is a student of Indira ITI College, Jamshedpur.
Mr. Nehru Mahto, the learned APP has opposed the prayer for grant of bail and submits that seizure list witnesses have supported the prosecution case.
Having regard to the facts and circumstances of the case, the petitioner, Binod Kumar Chaturbedi, 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 Judicial Magistrate, 1st Class, Jamshedpur in connection with M.G.M. P.S. Case No.28/2017, corresponding to G.R.
No.979/2017, on the following conditions:
(i) He shall appear before the trial court, regularly, and
(ii) He shall not change his place of residence without prior permission of the court.
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through "FAX".application is accordingly, disposed