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Judgment
7 paragraphs · 273 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 18.05.2023, has approached this Court for grant of regular bail in connection with Kanke P.S. Case No.118 of 2023 (G.R. No.1931 of 2023) registered for the offence under Sections 341, 323, 354, 354(B), 354(D), 506 IPC.
It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s).
Innocence has been claimed and participation in the trial has been assured. It has been submitted that allegation is false and frivolous and it has been made for oblique purpose. Investigation is already complete and the case is at the stage of framing of charge. On the above basis, prayer for bail has been made.
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 CJM, Ranchi, in connection with Kanke P.S. Case No.118 of 2023 (G.R. No.1931 of 2023) 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.