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Judgment
7 paragraphs · 272 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 01.11.2022, has renewed the prayer for grant of regular bail in connection with S.T. No.269 of 2023 arising out of Hunterganj P.S. Case No.100 of 2022 registered for the offence under Sections 392 IPC and Section 27 of the Arms Act.
Earlier the prayer for bail of the applicant(s) has been rejected vide order dated 25.07.2023 passed in B.A. No.411 of 2023.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that this applicant has been roped in on the basis of confession. It has been further submitted that charge has been framed on 18.08.2023. On the above facts, prayer for bail has been renewed.
On the other hand, learned A.P.P. has opposed the prayer for bail and it has been submitted that this applicant has several criminal antecedents.
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 Addl. Sessions Judge-V, Chatra, in connection with S.T. No.269 of 2023 arising out of Hunterganj P.S. Case No.100 of 2022 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.