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Judgment
8 paragraphs · 311 wordsRajesh Kumar, J
Heard learned counsel for the applicants and learned counsel for the State.
Learned counsel for the State is permitted to place on record the counter affidavit.
The applicants who are in custody since 28.09.2022 have approached this Court for grant of regular bail in connection with Tandwa P.S. Case No.59 of 2022 registered for the offence under Sections 147, 148, 149, 341, 342, 323, 379, 448, 427, 307, 436, 435, 285, 504 and 506 of the Indian Penal Code.
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 and it has been submitted that FIR has been lodged against 03 named accused persons and 100 unknown persons and these applicants are not named in the FIR. All three named co-accused persons have already been enlarged on bail. Investigation is complete and undertaking has been given for participation in the trial. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the age of the applicants, I am inclined to enlarge the applicants on bail. Accordingly, the applicants, above named, 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 C.J.M., Chatra, in connection with Tandwa P.S. Case No.59 of 2022, on the condition that the applicants will submit self-attested photocopies of their Aadhaar 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.