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Judgment
8 paragraphs · 342 wordsDeepak Roshan, J
Heard learned counsel for the parties.
The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Section 392 of the Indian Penal Code.
Learned counsel for the petitioner submits that after rejection of the earlier bail application of this petitioner a development took place inasmuch as the charge has been framed on 27.05.2024. However, even after a lapse of three months, none of the charge-sheeted witness has been examined; as such it can be assumed that the trial will not be concluded soon. Moreover, the petitioner is lying in custody from 08.05.2023 and the co-accused namely, Raushan Kumar @ Roshan Kumar in B.A. No.6521 of 2024 and Santu Prasad Yadav in B.A. No.6365 of 2024 has been allowed bail by this Court and the allegations of those co-accused were same and similar; as such, he may be enlarged on bail. He is ready to abide by all the conditions imposed by this Court.
Learned A.P.P. does not oppose the aforesaid submission of the petitioner with regard to same and similar allegations, however, she opposes the prayer for bail of the petitioner.
Having regard to the aforesaid facts and circumstances of the case coupled with the fact that the coaccused have been granted bail and the period of custody; as such, I am inclined to enlarge this petitioner on bail.
Accordingly, the petitioner 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 learned Judicial Magistrate, First Class, Giridih in connection with Gawan P.S. Case No.46/2023 corresponding to G.R. Case No.708/2024.
It is made clear that he shall appear on each and every date before the learned trial court and he shall not threaten any witnesses and shall co-operate in trial and if any adverse report will come against this petitioner, learned trial court shall be at liberty to cancel the bail of this petitioner.