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Judgment
Heard the learned counsels appearing for the parties and
perused the documents on record.
The petitioner has been made an accused in Giridih (M)
P.S. Case No.06 of 2017, which was registered for the offence under
Sections 25(1-b)a/26/35 of Arms Act.
Referring to orders granting bail to the petitioner in
other two cases, the learned counsel for the petitioner submits that
the petitioner, who is in judicial custody since 06.01.2017, deserves
bail.
Opposing the prayer for grant of bail, Mr. Ashish Jha, the
learned APP submits that a loaded country-made pistol was
recovered from the possession of the petitioner.
Considering the orders granting bail by other
co-ordinate Benches of this Court, the petitioner, Jagdish Sao, 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 SDJM, Giridih in
connection with Giridih (M) P.S. Case No.06/2017, corresponding to
G.R. No.45/2017, on the following conditions:
(i) he shall appear before the trial court, regularly,
(ii) he shall not change his place of residence without prior
permission of the court, and
(iii) he shall be personally present in the office of the Superintendent
of Police, Giridih on every Sunday between 9 am to 10 am and a
report on his conduct shall be forwarded to the trial court from the
office of the Superintendent of Police, Giridih every month.
The instant application is allowed. Let a copy of the
order be transmitted to the trial Court and the office of the
Superintendent of Police, Giridih through ''FAX''.