- (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 these petitioners; there is no allegation constituting offence alleged against them; co-accused Manoj Oraon, from whom the firearm was recovered; has been granted bail by this Court in B.A. No.1438/2011; petitioners are local permanent residents; the petitioners are local permanent residents; there is no chance of their absconding. 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 Sub- Divisional Judicial Magistrate, Gumla in connection with Gumla P.S. Case No. 202 of 2010, corresponding to G.R. No.606 of 2010.;