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Judgment
6 paragraphs · 260 wordsRajesh Kumar, J
The applicant who is in custody since 11.09.2023 has approached this Court for grant of regular bail in connection with Bariyatu P.S. Case No.34 of 2023, registered for the offence under Sections 366A/34 of IPC, pending in the court of learned C.J.M., Latehar.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that both the parties are around 18 years of age. Further, there was no inducement. In fact, there were good friendship between them. On above basis prayer for bail has been made.
Learned A.P.P. and learned counsel for the informant have vehemently opposed the prayer for bail of the applicant.
Considering the statement of the girl, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned C.J.M., Latehar in connection with Bariyatu P.S. Case No.34 of 2023, subject to the conditions that the applicant will submit self-attested copy of his Aadhaar Card and also give his mobile number before the learned court below which he will not change during pendency of this case without prior permission of the court.