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Judgment
7 paragraphs · 247 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 13.10.2022, has approached this Court for grant of regular bail in connection with Sector-12 P.S. Case No.89 of 2022 registered for the offence under Sections 307, 427/34 IPC and Section 27 of the Arms Act.
Earlier the prayer for bail of the applicant(s) has been rejected vide order dated 09.02.2023 passed in B.A. No.486 of 2023.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that charge has already been framed on 22.05.2023 and some of the apprehended co-accused have already been enlarged on bail by the Co-ordinate Bench of this Court. On the above facts, prayer for bail has been renewed.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the above facts, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is 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 CJM, Bokaro, in connection with Sector-12 P.S. Case No.89 of 2022 on the condition that the applicant(s) will submit self-attested photocopy of his Aadhaar Card(s) and also submit his mobile number(s) 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.