- (1.) Heard learned counsel appearing for the petitioner and learned A.P.P. for the State.
(2.) The petitioner is an accused in a case instituted under Sections 25(1-b)a/26 of the Arms Act of the Indian Penal Code. Learned counsel appearing for the petitioner submits that earlier prayer for bail of the petitioner was rejected, but while rejecting the prayer for bail, liberty was given to the petitioner to renew his prayer for bail after remaining in custody for nine months and now the petitioner has remained in custody for more than nine months.
(3.) Regard being had to the facts and circumstances of the case, the above-named petitioner 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 learned Sub Divisional Judicial Magistrate, Palamau at Daltonganj, in connection with Paton P.S. Case No. 21 of 2010, corresponding to G.R. No. 394 of 2010.;