Ankit Kumar vs State Of Jharkhand

Rajesh Kumar, J

Heard learned counsel for the applicant and learned counsel for the State.

The applicant who is in custody since 11.03.2022 has approached this Court for grant of regular bail in connection with Lalpur P.S. Case No.33 of 2022 (S.T. No.470 of 2022), registered for the offence under Section 392 of the Indian Penal Code. Later on charge sheet under Sections 394, 397 & 411 of the IPC has been submitted.

It appears that the applicant is accused of mobile snatching.

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 earlier the prayer for bail of the applicant has been rejected by this Court vide order dated 22.08.2022 in B.A. No.7471 of 2022. On the above basis, prayer for bail has been made.

Learned counsel for the State has opposed the prayer for bail.

From perusal of the report submitted by the court below, it appears that although charge has been framed but not a single witness has been examined till date.

Considering the period of custody, 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 Judicial Commissioner-VIII, Ranchi in connection with Lalpur P.S. Case No.33 of 2022 (S.T. No.470 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.