AI Structured Summary
Not yet generated for this judgment
Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner has been made accused in Amrapara P.S.Case No.05 of 2016, corresponding to G.R.No.166 of 2016 registered under Sections 147,341, 323, 379, 435, 427 and 387 IPC .
Referring to order dated 21.07.2016 passed in B.A. No.5834 of 2016 by which a co-accused Sunil Murmu has been granted bail, the learned counsel for the petitioner submits that the petitioner is not named in the First Information Report and only on confessional statement of the co-accused he has been taken into custody. He is in judicial custody since 15.03.2016 and the charge-sheet has already been filed in this case.
The learned APP opposing the prayer for grant of bail, indicated that a mobile phone which is a looted article, has been recovered from the house of the petitioner.
Having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Pakur in connection with Amrapara P.S.Case No.05 of 2016, corresponding to G.R.No.166 of 2016 on the conditions that he shall appear during the trial on each and every date, he shall not change his residence without permission of the court and he shall report to the Officer In-charge, Amrapara Police Station at 09:00 a.m. every Sunday.
This application is allowed. Let a copy of this order be sent to the trial court through FAX.