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Judgment
7 paragraphs · 279 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 22.05.2023, has approached this Court for grant of regular bail in connection with S.T. No.497 of 2023 arising out of Manjhgaon P.S. Case No.17 of 2023 (G.R. No.457 of 2023) registered for the offence under Section 392 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 no TIP has been held and further seizure is prior to the arrest. 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 fact of the present case and 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-II, West Singhbhum at Chaibasa, in connection with S.T. No.497 of 2023 arising out of Manjhgaon P.S. Case No.17 of 2023 (G.R. No.457 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.