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Judgment
Ratnaker Bhengra, J
Heard both the counsels.
The learned counsel for the petitioner has submitted that the petitioner is making his prayer for bail for the second time and that earlier his prayer for bail was rejected by this Court on 23.08.2023. The learned counsel has reiterated the argument as made on the last occasion. The learned counsel has further submitted that though the petitioner was identified in TIP but no incriminating article was recovered from his possession. The learned counsel has further submitted that meanwhile other co-accused, namely, Shyam Prasad in BA No.6428 of 2023, Amit Viswakarma @ Amit Kumar Viswakarma and Kawaldhari Vishwakarma in BA No. 6357 of 2023, Suraj Kumar Paswan @ Suraj Kumar in BA No. 7211 of 2023, and Ashutosh Dixit in BA No.6335 of 2023 have been granted regular bail by this Court vide orders dated 18.09.2023, 09.10.2023, 12.10.2023 and 04.01.2024 respectively. Moreover, the petitioner is in custody since 13.03.2023. Therefore, the petitioner may be granted privilege of bail.
Learned counsel for the State has vehemently opposed the bail application of the petitioner and has submitted that the petitioner was identified in TIP.
Having gone through the records of the case and arguments in the facts and circumstances, present petitioner, named above, is ordered to be released on bail on executing bail bonds of Rs. 25,000/- (Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-II, Palamau at Daltonganj, in connection with Nawa Bazar PS Case No. 108 of 2022 (ST No. 353 of 2023), subject to the conditions that (i) the petitioner 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 and (ii) the petitioner shall also remain present on each and every date of trial before the learned Court below unless dispensed with by the learned Court below.