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Judgment
7 paragraphs · 235 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 20.09.2022, has renewed the prayer for grant of regular bail in connection with S.T. No.134 of 2023 arising out of Hunterganj P.S. Case No.164 of 2021 registered for the offence under Section 392 IPC.
Earlier the prayer for bail of the applicant(s) has been rejected vide order dated 06.04.2023 passed in B.A. No.1139 of 2023.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that charge has already been framed. On the above facts, prayer for bail has been renewed.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the period of custody, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is/are 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 Addl. Sessions Judge-I, Chatra, in connection with S.T. No.134 of 2023 arising out of Hunterganj P.S. Case No.164 of 2021 on the condition that 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.