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Judgment
14 paragraphs · 268 wordsThe present application has been filed for grant of regular bail to the petitioner in connection with Telaiya P.S. Case No.14 of 2020, corresponding to
G.R. Case No.203 of 2020, registered under Sections 379 of the Indian Penal Code. After investigation, charge sheet has been submitted for the
offence under Section 379/411 of the IPC.
Learned counsel for the petitioner has submitted that the petitioner is in judicial custody since 03.03.2020. It has been further submitted that the
allegation against this applicant is that he has possessed a stolen Tempo and on his admission, some of the stolen material has been recovered. It has
been further submitted that recovery has been made from the possession of the another co- accused, namely, Hrithik Saw. Hence, the petitioner
deserves to be enlarged on bail.
Learned A.P.P. has opposed the prayer for bail of the petitioner. Considering the material available on record and the period of custody, the petitioner,
named above, is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each
to the satisfaction of learned J.M. 1st Class, Koderma in connection with Telaiya P.S. Case No.14 of 2020, corresponding to G.R. Case No.203 of
2020 subject to the following conditions;
(1) Petitioner will submit self attested copy of his Aadhar Card and also give his mobile number before the learned court below which he will not
change during pendency of this case without prior permission of the court.
(2) Petitioner shall participate in the trial on each and every date till the conclusion of the trial.