AI Structured Summary
Not yet generated for this judgment
Judgment
Rajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 14.06.2021, has approached this Court for grant of regular bail in connection with Dumri P.S. Case No.100 of 2020 (G.R. No.578 of 2021) registered for the offence under Sections 147, 148, 149, 341, 342, 323, 379, 427, 435 IPC, Section 17 of the C.L.A. Act and Section 13 UAP Act but ultimately charge has been framed under Sections 147, 148, 149, 341, 342, 323, 379, 427, 435 IPC and Section 17 of the C.L.A. Act.
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 his part.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that this applicant has been roped in the present case on the basis of confession of the co-accused and the said co-accused was also not named and except confession, there is no other material and further, till date not a single witness has been examined. On the above basis, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail.
From perusal of the record, it appears that the case is triable by the 1st Class Magistrate and in spite of framing charge, not a single witness has been examined till date.
Considering the period of custody, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is 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 J.M.,1st Class, Giridih, in connection with Dumri P.S. Case No.100 of 2020 (G.R. No.578 of 2021) on the condition that the applicant(s) will submit self-attested photocopy of his Aadhaar Card(s) and also submit his mobile number(s) before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.