J.C.S. Rawat, J. - (1.) AFTER due consideration of the submissions of the learned Counsel for the parties; I have gone through the contents of the FIR and have perused the grounds of bail as mentioned in the Bail Application; I have also gone through the contents of the order passed by the learned Sessions Judge rejecting the bail application of the accused -Petitioners; the fact that the similarly situated co -accused, namely, Md. Azad has already been granted bail by Co -ordinate Bench of this Court in B.A. No. 4029 of 2010 vide order dated 17.2.2011 and this is a case of parity; the parity of this case has not been disputed by the learned Counsel for the Opp. Party; considering the facts and circumstances of the case, in totality, I find that it is a fit case for grant of bail to the Petitioners.
(2.) IN view of the above facts and circumstances of the case, let the Petitioners, named above, be enlarged on bail on furnishing one personal bond and two surety bonds of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Khunti in connection with Karra P.S Case No. 51/09, corresponding to G.R. Case No. 371/09 for the offence under Sections 25(1 -B)(a)/26/35 of the Arms Act.;