Shamsher Alam @ Md. Shamsher Alam vs State Of Jharkhand

Rajesh Kumar, J

Heard the parties.

The applicant, who is in custody since 15.05.2023, has approached this Court for grant of regular bail in connection with Keredari P.S. Case No.116 of 2023 registered for the offence under Sections 353, 147, 148, 149, 385, 447, 506 and 34 IPC.

It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his 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 a driver of the security agency, which has provided security guard to the company in question. Co-accused has already been enlarged on 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, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Hazaribag in connection with Keredari P.S. Case No.116 of 2023, subject to the condition that one of the bailors will be the Pairvikar of this case, sureties will be the landed property of the family of this applicant, this applicant will report once in a month before the concerned police station, till the conclusion of trial and the applicant will also 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.