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Judgment
7 paragraphs · 260 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 05.06.2023, has renewed the prayer for grant of regular bail in connection with Tandwa P.S. Case No.105 of 2023 registered for the offence under Sections 147, 148, 341, 342, 323, 149, 307, 427 IPC, Section 4 of the Prevention of Damage to Public Property Act, Section 17(i)(ii) of the C.L.A. Act and Section 27(ii) of the Arms Act.
Earlier the prayer for bail of the applicant(s) has been rejected vide order dated 02.08.2023 passed in B.A. No.6714 of 2023.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that this applicant has falsely been implicated in this case. Further, 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 period 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 the learned CJM, Chatra, in connection with Tandwa P.S. Case No.105 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.