AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 280 wordsRajesh Kumar, J
The applicant who is in custody since 20.10.2022 has approached this Court for grant of regular bail in connection with S.T. No.271 of 2023 arising out of Sadar P.S. Case No.341 of 2008, corresponding to G.R. No.1267 of 2008, registered for the offence under Sections 147/ 148/ 149/ 341/ 323/ 379/ 427/ 436/ 504 of IPC read with Section 17 of the C.L.A. Act.
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 he has been roped in this case only on the basis of confessional statement. On above basis prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant.
Considering the period of custody, 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 Additional District Judge-VI, Hazaribagh in connection with S.T. No.271 of 2023 arising out of Sadar P.S. Case No.341 of 2008, corresponding to G.R. No.1267 of 2008, 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.