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Judgment
8 paragraphs · 289 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 03.08.2022, has renewed his prayer for regular bail in connection with S.T. No.125 of 2023 arising out of Sidhgora P.S. Case No.118 of 2022 for the offence u/s 399, 402, 467, 468, 472, 473, 420 and 120B IPC and Section 25(1-B)a, 26, 35 of the Arms Act.
Earlier the prayer for bail of the applicant(s) has been rejected vide order dated 09.02.2023 passed in B.A. No.13707 of 2022.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that charge has already been framed. On the above facts, prayer for bail has been renewed.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the nature of the offence and the fact that charge has already been framed but till date not a single witness has been examined, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, 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 the learned Addl. Sessions Judge-II, Jamshedpur, in connection with S.T. No.125 of 2023 on the condition that the applicant(s) will submit self-attested photocopy of his Aadhaar Card(s) and also submit his mobile number(s) 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.
Further condition is that one of the bailors will be the close relative and the applicant (s) is directed to report once in a month before the concerned police station.