LAXMAN ORAON Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioner is in custody in connection with the case registered under Sections 25(1 -B)(a)/26/35 of the Arms Act and Sections 17(i)(ii) of the Criminal Law Amendment Act.

(2.) LEARNED Counsel for the Petitioner submitted that the Petitioner has been falsely implicated in this case; the only allegation is that some incomplete parts of a fire arm were recovered from the alleged workshop of the Petitioner; the said allegation is baseless and imaginary; the Petitioner is a local villager; he has got no criminal antecedent; he is in custody since January 2010; he is a local permanent resident and there is no chance of his absconding.

(3.) CONSIDERING the facts and circumstances of the case, the above named Petitioner is directed to be enlarged on bail on furnishing bail -bond of Rs. 10,000/ - (Ten thousand only) with two sureties of the like amount each to the satisfaction of the S.D.J.M, Chatra in connection with Simariya P.S. Case No. 5/10, corresponding to G.R. No. 37/10.