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Judgment
7 paragraphs · 255 wordsRajesh Kumar, J
Heard the parties.
The applicant(s), who is an accused for the offence under Sections 420 and 406 IPC, pray(s) for anticipatory bail expressing apprehension of arrest in connection with Latehar P.S. Case No.18 of 2023.
Innocence has been claimed and undertaking has been given to co-operate with the Investigating Agency/Trial. It has been submitted that the matter has been settled outside the court. It is case of sale and purchase of land. Received money has already been returned. On the above basis, prayer for anticipatory bail has been made.
On the other hand, learned A.P.P. and counsel for the informant have opposed the prayer for anticipatory bail of the applicant (s).
Considering the above facts, I am inclined to grant privilege of anticipatory bail to the applicant(s). Accordingly, the applicant(s) above named is/are directed to surrender before the court below within two weeks from today and on his/her/their surrender, the applicant(s) be released on bail on furnishing bail bond of Rs.10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of the learned CJM, Latehar, in connection with Latehar P.S. Case No.18 of 2023, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.
Further the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.