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Judgment
Rajesh Kumar, J
The applicant who is in custody since 08.08.2023 has approached this Court for grant of regular bail in connection with Chandil P.S. Case No.163 of 2023, registered for the offence under Sections 341/ 354/ 504/ 506/34/ 509 and 387 of IPC and Sections 25(1-B)a/ 26 and 35 of the Arms 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 no any incriminating article has been recovered from the possession of this applicant. Further the applicant has no criminal antecedent. On above basis prayer for bail has been made.
Learned A.P.P. has opposed the prayer for bail of the applicant.
Considering 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 bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Chandil in connection with Chandil P.S. Case No.163 of 2023, 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.