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Judgment
7 paragraphs · 272 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 27.07.2023, has approached this Court for grant of regular bail in connection with Lalpur P.S. Case No.155 of 2023 registered for the offence under Section 379 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 except confession, there is no other material against this applicant. Charge has already been framed in this case. On the above basis, 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 this applicant has criminal antecedent.
Considering the period of custody and the fact that charge has already been framed, 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 J.M., 1st Class, Ranchi, in connection with Lalpur P.S. Case No.155 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.