SHAMIM @ RAJA @ SABIR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned A.P.P. for the State. The petitioner is an accused in a case instituted under Sections 414 of the Indian Penal Code and Sections 25(1-b)a/26 of the Arms Act.

(2.) Learned counsel appearing for the petitioner submits that earlier prayer for bail of the petitioner was rejected, but while rejecting the prayer for bail, liberty was given to the petitioner to renew his prayer for bail after remaining in custody for nine months and now the petitioner has remained in custody for more than nine months. 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 the learned Judicial Magistrate, Ranchi, in connection with Jagarnathpur P.S. Case No. 65 of 2010, corresponding to G.R. No. 1067 of 2010.