- (1.) Heard the learned counsels appearing for the parties and perused the documents on record. Case-dairy has been received by the learned APP. The petitioner is an accused in RIT P.S. Case No. 01 of 2017 corresponding to G.R. No. 02 of 2017, registered for offence under Section 25(1-b)a, 26 of Arms Act. On an allegation that the petitioner had altercation with one Samu Kalindi at Khushbu Nagar when the informant, who is Assistant Sub-Inspector of Police, RIT Police Station, reached the spot, the petitioner fled away from the place of occurrence and from his house an illegal country-made pistol which was kept on the table was recovered the petitioner has been made accused. The petitioner is in judicial custody since 11.01.2017. A charge-sheet has already been filed in this case. To the Court's query, the learned APP states that there is no reference of criminal antecedent of the petitioner in the case-dairy, however, he has opposed the prayer for grant of bail. Having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs.10,000/-(Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate at Seraikella in connection with RIT P.S. Case No. 01 of 2017 corresponding to G.R. No. 02 of 2017, with the following conditions : (i) he shall remain physically present on each and every date during the trial, except for special circumstances, (ii) he shall not change his place of residence without permission of the Court, (iii) He shall report to the Incharge, RIT Police Station at 9.30 A.M. on every Sunday. The instant application is allowed. Let a copy of the order be transmitted to the trial Court through 'Fax'. ;