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Judgment
9 paragraphs · 295 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 15.09.2022, has approached this Court for grant of regular bail.
The applicant is an accused of committing offence u/s 385, 387, 506/34 IPC and Section 17 (i) (ii) of the C.L.A. Act.
It has been submitted by the counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.
It has been alleged that the applicant has threatened one of the witnesses of the case.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that charge sheet has been submitted on 11.11.2022 against the applicant. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail and it has been submitted that mobile in question belongs to this applicant.
Considering the above facts, 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 C.J.M., Chatra, in connection with Tandwa P.S. Case No.199 of 2022 on the condition that the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card and also submit his/her/their mobile number 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. Further condition is that one of the bailors will be the father of the applicant (s) and he is directed to report once in a month before the concerned police station.