- (1.) THE petitioners are accused in the case registered under Sections 25(1-b)a/26/35 of the Arms Act.
(2.) LEARNED counsel appearing on behalf of the petitioners submitted that the petitioners have been falsely implicated in this case; nothing incriminating has been recovered from their possession; the allegation is that one Muzzle loading gun has been recovered from the place where the petitioners along with other co-accused were found sitting; petitioners are in custody since October, 2010; Manoj Singh, with almost similar allegation, has been granted bail by this Court in B.A. No.1282/2011. Learned A.P.P. opposed the petitioners' prayer for bail, but has not disputed the said contentions of learned counsel for the petitioners. Regard being had to the facts and circumstances of the case, the petitioners, above named, are directed to be released on bail on furnishing bail bond of Rs. 10,000/- (rupees ten thousand) each with two sureties of the like amount, each, to the satisfaction of learned Chief Judicial Magistrate, Latehar in connection with Barwadih P.S. Case No. 71 of 2010, corresponding to G.R. No.558 of 2010.;