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Judgment
8 paragraphs · 297 wordsRajesh Kumar, J
It has been submitted that counsel for the applicant namely, Ms. Shivani Kapoor has already resigned from the panel of JHALSA.
In view of the submission, this Court appoints Md. Razaullah Ansari, Advocate as Amicus Curiae to assist this Court on behalf of the applicant.
The applicant, who is in custody since 13.03.2023, has approached this Court for grant of regular bail in connection with Tandwa P.S. Case No.115 of 2017 registered for the offence under Sections 143, 144, 147, 148, 149, 341, 323, 420, 353, 504/506 IPC.
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 this applicant is in custody since 13.03.2023. 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 nature of allegation and the period of custody of custody, 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 learned CJM, Chatra, in connection with Tandwa P.S. Case No.115 of 2017 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.