SURAJ PRAMANIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel, Mr. Shrestha Gautam on the instruction of learned counsel for the petitioner, Mr. Vishal Kumar Trivedi and learned counsel for the State, Mr. Tarun Kumar, APP.

(2.) Petitioner has prayed for regular bail in connection with Kadma P.S. Case No.19 of 2022 corresponding to G.R. No.648 of 2022, for the offence registered under Ss. 353/307/34 of the IPC and Sec. 25(1-B) (a) /27/35 of the Arms Act. pending in the court of learned S.D.J.M. at Jamshedpur.

(3.) Considering the rival submissions of the parties, looking into fact that petitioner is in custody since 3/2/2022 and petitioner has no criminal antecedent and his name has transpired in the confessional statement of the co-accused, the petitioner is directed to be enlarged on bail on furnishing bail bond of Rs.10,000.00 (Rupees Ten Thousand) with two sureties of the like amount each in connection with Kadma P.S. Case No.19 of 2022 corresponding to G.R. No.648 of 2022, to the satisfaction of learned S.D.J.M. at Jamshedpur on the following conditions: