Kaleshwar Murmu vs State Of Jharkhand

Rajesh Kumar, J

Heard the parties.

The applicant, who is in custody since 11.08.2023, has approached this Court for grant of regular bail in connection with Jama P.S. Case No. 24 of 2018 corresponding to G.R.(S) No. 155 of 2018 registered for the offence under Sections 409/ 420/ 467/ 468/ 471 & 120(B) of the Indian Penal Code.

It has been submitted by the learned counsel for the applicant that complete set of FIR along with its enclosures have been annexed with the present bail application and there is no suppression on his/her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that the applicant is a Supplier of the material of the concerned Post Office from where some government money has been withdrawn. It has been alleged that without completion of the work money has been withdrawn. The investigation is complete. Several co-accused have already been enlarged on bail by this Court. This applicant has no criminal antecedent. On the above basis, prayer for bail has been made.

Learned counsel for the State has opposed the prayer for bail.

Considering the period of custody and the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Dumka in connection with above referred case, subject to condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number 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.