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Judgment
8 paragraphs · 363 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 16.06.2023, has approached this Court for grant of regular bail in connection with S.T. No.201 of 2023 arising out of Arki P.S. Case No.26 of 2023 registered for the offence under Sections 452, 324, 307, 302, 34 IPC and Section 27 of the Arms Act.
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. No TIP has been held although informant was there and she has claimed that she has recognized the miscreants. On the above basis, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the fact that except confession, there is no other material, 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 Sessions Judge, Khunti, in connection with S.T. No.201 of 2023 arising out of Arki P.S. Case No.26 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.
Further condition is that the applicant will report once in a month before the concerned police station till conclusion of the trial and he shall appear on each and every date before the trial court. The applicant shall not do any act to threaten the witnesses. If any of the condition is not complied with, the trial court would be at liberty to cancel the bail bond of the applicant.