CHARKU KHARIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) The petitioner has been made accused for the offence registered under Section 25(1-b)A/26/35 of the Arms Act in connection with Bolba P.S. Case no. 13/2010 corresponding to G.R. Case No. 365/2010. The petitioner was apprehended in this case on 16.11.2010 and from his possession one loaded pistol and one live cartridge were recovered. In view of the facts and circumstances of this case, I am inclined to enlarge the petitioner, named above, on bail.

(3.) Accordingly, he 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 Judicial Magistrate, 1 st Class, Simdega in connection with Bolba P.S. Case no. 13/2010 corresponding to G.R. Case No. 365/2010.