Binod Kumar Ram @ Karu 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 18.03.2023 has approached this Court for grant of regular bail in connection with Namkum P.S. Case No.134 of 2023, registered for the offence under Sections 147, 148, 149, 326, 307 and 506 of the Indian Penal Code and under Section 27 of the Arms Act, pending in the court of learned Judicial Magistrate-1st Class, Ranchi.

It has been submitted by the learned counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.

Innocence has been claimed by the learned counsel for the applicant and undertaking has been given for participation in the trial. It has been submitted that the charge has been framed on 05.10.2023 under Sections 148, 149, 307 and 506 of IPC and under Sections 25(1-B)(a)/35/25(1A)/25(6)/26(1)/26(2) of the Arms Act. On the above basis, prayer for bail has been made.

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

Considering the period of custody and the fact that charge has already been framed, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate-1st Class, Ranchi in connection with Namkum P.S. Case No.134 of 2023, subject to condition that the applicant(s) will submit self-attested photocopy of his Aadhaar Card and also submit 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.