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Judgment
6 paragraphs · 240 wordsRajesh Kumar, J
Heard learned counsel for the applicant and learned A.P.P. for the State.
The applicant, who is in custody since 30.10.2021, has approached this Court for grant of regular bail in connection with Govindpur P.S. Case No.104 of 2021 (G.R. No.6741 of 2022) registered for the offence under Sections 406, 420, 467, 468, 471, 120B and 34 of the Indian Penal Code.
The victim has given Car on rent to one of the co-accused and subsequently, he has sold the vehicle. As per the allegation, the applicant is one of the conspirators.
Innocence has been claimed and participation in the trial has been assured. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail. Considering the period of custody, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, 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 J.M.1st Class, Jamshedpur in connection with Govindpur P.S. Case No.104 of 2021 (G.R. No.6741 of 2022) on the condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number 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.