UMESH PRASAD 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 in connection with Gorhar P. S. Case No. 27 of 2010 for the offences alleged under Sections 399, 402, 414 of the I.P.C. and 25(1-b) A, 26/35 of Arms Act. There is allegation that on 12.11.2010, police patrolling party was informed that some persons are making preparation for commission of offence and on such information, police raided the place and this petitioner was caught along with another person and from the possession of the petitioner one loaded country made pistol was recovered and the petitioner is in custody since 12.11.2010. In the facts and circumstances of the case particularly in view of the fact that petitioner is in custody from November 2010, I am inclined to grant bail to the petitioner.

(3.) Accordingly, the petitioner Umesh Prasad 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 Chief Judicial Magistrate, Hazaribagh in connection with Gorhar P. S. Case No. 27 of 2010 corresponding to G. R. No. 3377 of 2010.