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Judgment
7 paragraphs · 258 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 09.01.2023, has approached this Court for grant of regular bail in connection with Barkagaon (Dadikala O.P.) P.S. Case No.13 of 2023 registered for the offence under Sections 25(1-A), 26(2) and 35 of the Arms 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. Co-accused has already been enlarged on bail by this Court. On the above basis, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the period of custody and the fact that co-accused has already been enlarged on bail by this Court, 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 SDJM, Hazaribag in connection with Barkagaon (Dadikala O.P.) P.S. Case No.13 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.