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Judgment
Rajesh Kumar, J
Heard learned counsel for the applicant and learned counsel for the State.
The applicant who is in custody since 14.03.2022 has approached this Court for grant of regular bail in connection with Patan P.S. Case No.37 of 2021 corresponding to G.R. No.731 of 2022 (S.T. No.515 of 2022), registered for the offence under Sections 341, 376, 354-A, 354-D, 504, 506 and 34 of the Indian Penal Code.
It appears that the applicant is accused of committing rape upon the victim on the false pretext of marriage.
It has been submitted by the learned counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed by the learned counsel for the applicant and undertaking has been given for participation in the trial. Further, it has been submitted that the charge has already been framed. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail.
Considering the period of custody and the fact that charge has already been framed, the applicant, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Additional Sessiions Judge-V, Palamau at Daltonganj in connection with Patan P.S. Case No.37 of 2021 corresponding to G.R. No.731 of 2022 (S.T. No.515 of 2022), subject to condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.