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Judgment
8 paragraphs · 304 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 08.02.2023, has approached this Court for grant of regular bail in connection with Chandwa P.S. Case No.86 of 2022 (G.R. No.180 of 2023) registered for the offence under Sections 147, 148, 149, 342, 385, 387, 427 IPC and Section 17 of the C.L.A. Act.
It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on his part.
Innocence has been claimed and participation in the trial has been assured. On the above basis, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail and it has been submitted that this applicant has two criminal antecedents.
Considering the period of custody and the material available on the record, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned ACJM, Latehar, in connection with Chandwa P.S. Case No.86 of 2022 (G.R. No.180 of 2023) on the condition that the applicant(s) will submit self-attested photocopy of his Aadhaar Card(s) and also submit his mobile number(s) 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.
Further condition is that one of the bailors will be the Pairvikar and the applicant is directed to report once in a month before the concerned police station and further sureties will be landed ancestral property of the family.