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Judgment
9 paragraphs · 369 wordsRajesh Kumar, J
Heard learned counsel for the applicant and learned counsel for the State.
The applicant, who is in custody since 02.12.2022, has renewed the prayer for grant of regular bail in connection with Barkagaon P.S. Case No.43 of 2016, corresponding to G.R. No.499 of 2016.
It appears that this applicant has been made an accused for committing the offence under Sections 420/ 471/ 120B/ 385/ 387/ 34 of the Indian Penal Code and Section 17 of the C.L.A. Act.
Earlier, the bail application of this applicant was rejected vide order dated 07.02.2023, passed in B.A. No.342 of 2023. Although the incident is of the year 2016, but he has been apprehended in the year 2022 and for that reason his earlier bail application has been rejected.
It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that the wife of this applicant has been proposed as a bailor and the ancestral property has been proposed for the sureties. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail.
Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Hazaribagh in connection with Barkagaon P.S. Case No.43 of 2016, corresponding to G.R. No.499 of 2016, subject to the condition that one of the bailors will be the Pairvikar of this case and one of the sureties will be the landed property of the family and 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.