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Judgment
13 paragraphs · 265 wordsDefects as pointed out by the office are, hereby, ignored.
Heard learned counsel for the petitioners and learned counsel for the State.
The present application has been filed for grant of regular bail to the petitioners in connection with Telco P.S. Case No.162 of 2020 corresponding to
G.R. Case No.03 of 2021, for the offence under Sections 406, 420, 467, 468, 471 and 120B of the Indian Penal Code.
Learned counsel for the petitioners has submitted that the petitioners are in custody since 05.10.2020. Investigation is complete and charge-sheet being
charge-sheet no.236 of 2020 has been submitted on 31.12.2020. It has further been stated that the other co-accused person namely Rahul Sharma has
already been granted bail by the co-ordinate bench of this Court vide order dated 03.02.2021 in B.A. No.235 of 2021.
Counsel for the State has opposed the prayer for bail. Considering the material available on record and the fact the other co-accused has already been
granted bail, the petitioners, named above, are directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) each with two
sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, Ist Class at Jamshedpur in connection with Telco P.S. Case
No.162 of 2020 corresponding to G.R. Case No.03 of 2021, subject to condition that the petitioners will submit self- attested photocopy of their
Aadhar Cards and also submit their mobile numbers before the learned court below which they will always keep active and will not change it during
pendency of this case without prior permission of the court.