SINTU SINGH @ MUNNA SINGH 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 399/402 of the Indian Penal Code and 25(1-b)a / 26/35 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 Chief Judicial Magistrate, Seraikella, in connection with Adityapur P.S. Case No. 122 of 2010, corresponding to G.R. No. 338 of 2010.