RATAN BEDIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned Addl. Public Prosecutor appearing for the State. The petitioner has prayed for grant of regular bail in connection with Ormanjhi P.S. Case No.64 of 2017 (dated 31.05.2017) corresponding to G.R. No.2703 of 2017 registered under Sections 25(1-b)a/26/35 of the Arms Act and Section 17 of the C.L.A. Act.

(2.) Learned counsel for the petitioner has submitted that the petitioner is in custody since 01.06.2017 and other co-accused have been granted bail by a co-ordinate Bench of this Court vide order passed in B.A. No.1590 of 2018 dated 06.04.2018, B.A. No.2747 of 2018 dated 17.04.2018 and B.A. No.9698 of 2017 dated 07.03.2018, annexure 2 series.

(3.) Learned counsel for the State has opposed the prayer for bail. Be that as it may, since the other co-accused have been granted bail by a co-ordinate Bench of this Court and the petitioner is in custody since 01.06.2017, 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 learned Chief Judicial Magistrate, Ranchi in connection with Ormanjhi P.S. Case No.64 of 2017 (dated 31.05.2017) corresponding to G.R. No.2703 of 2017 with a condition that the petitioner will appear before the trial court on each and every date till conclusion of the trial failing which learned trial court is at liberty to cancel the bail bond of the petitioner and take him in custody.