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Judgment
8 paragraphs · 297 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 01.10.2022, has renewed the prayer for grant of regular bail in connection with S.T. No.259 of 2022 arising out of Gola P.S. Case No.88 of 2022 (G.R. No.811 of 2022) registered for the offence under Sections 399, 402, 414, 420/34 IPC and Sections 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 27.04.2023 passed in B.A. No.2412 of 2023.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that investigation is complete and charge has been framed. There is recovery of one mobile and knife. Co-accused has been enlarged on bail by this Court. 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 above facts, 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, Ramgarh, in connection with S.T. No.259 of 2022 arising out of Gola P.S. Case No.88 of 2022 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 Pairvikar and this applicant is directed to report once in a month before the concerned police station.