Anuj Kumar Yadav @ Guddu Yadav 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 04.08.2023, has approached this Court for grant of regular bail in connection with Chandwa P.S. Case No.95 of 2022.

It appears that this applicant has been made an accused for committing the offence under Sections 147/ 148/ 149/ 386/ 387 of the Indian Penal Code and Section 27 of the Arms Act.

It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that except confession, there is no other material against this applicant. It has further been submitted that co-accused has already been enlarged on bail by this Court vide order dated 25.01.2024, passed in B.A. No.11819 of 2023. On the above basis, prayer for bail has been made.

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

Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Latehar in connection with Chandwa P.S. Case No.95 of 2022, on the condition that one of the bailors will be the Pairvikar of this case and this applicant will report once in a month before the concerned police station, till the conclusion of trial and the applicant will also submit self-attested photocopy of his Aadhaar Card and 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.