AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 275 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 17.07.2023, has approached this Court for grant of regular bail in connection with Katkamsandi P.S. Case No. 306 of 2023 registered for the offence under Sections 341, 342, 323, 324, 307, 379 & 34 of the Indian Penal Code.
It has been submitted by the learned counsel for the applicant that complete set of FIR along with its enclosures have been annexed with the present bail application and there is no suppression on his/her part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that this applicant is not the main assailant. This applicant has no criminal antecedent. Co-accused has already been granted bail by this Court. On the above basis, prayer for bail has been made.
Learned counsel for the State has opposed the prayer for bail.
Considering the above facts and the period of custody, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Hazaribagh in connection with Katkamsandi P.S. Case No. 306 of 2023, subject to condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number 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.